LAL ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant approached this Court seeking for a direction upon the respondents to declare him as a successful candidate in the examination of Hindi language. Pursuant to the advertisement dated 25th of March, 2010, vide Advertisement No. 1/2010, the appellant had appeared in the selection process and he succeeded in the physical test. In the written test, a candidate was required to obtain 30% marks in Hindi paper. The written test comprised of two parts and a candidate was required to obtain pass marks in both the parts. However, the appellant could obtain only two marks out of 10 and thus, he could secure only 20% marks and therefore, he was not declared successful and consequently not offered appointment on the post of constable.

(2.) Before the writ court a counter affidavit was filed in which it was stated that the Superintendent of Police, Sahibganj had written letter dated 29th of January, 2011 to the District Education Officer, Sahibganj to nominate professionals (Teachers/Lecturers), who were experts in the languages of Hindi, Angika, Khortha, Bengali and Santhali and were competent and experts in evaluation of the answer-sheets of the written examination. Consequently, the District Education Officer nominated the professionals who have evaluated the answer scripts of the written examination. The expert had awarded marks of evaluation of the answer-sheets and the appellant could secure only 20% as against 30% of the minimum marks for being declared successful.

(3.) A stand has been taken by the respondents that since expert professionals had evaluated the answer-sheets, no interference was required by this Court in the matter.