- (1.) Petitioners have preferred this writ petition for a direction on the respondent no. 3 to produce the answer sheet (O.M.R.) of the petitioners before this Hon'ble Court, and for a further direction that it may be rechecked before the Court and the petitioners may be given correct marks as per their performance.
(2.) Brief facts of the case are: the respondent no. 3 issued an advertisement inviting applications from eligible candidates for Uttar Pradesh Teachers Eligibility Test (UPTET)-2013. The petitioners submitted their applications and they were issued admit cards. The examination was held on 27.06.2013 and 28.06.2013, and the result of the examination was declared on 13.08.2013.
(3.) Grievance of the petitioners is that their answer scripts have not been properly checked. It is stated that all the candidates are given a carbon copy of OMR sheet, a copy of the OMR sheet has been brought on record as annexure no. 4 to the writ petition. The respondent no. 3 declared the result and had made available the marks of all the candidates on its website. For General category 60% marks were necessary and 55% for OBC, SC & ST category candidates. Both of the petitioners have been awarded 82 marks. It is averred by them in the writ petition that the petitioner no. 1 had attempted 88 questions and petitioner no. 2, 89 questions respectively, correctly, therefore, they were entitled for 88 and 89 marks respectively. But both of them have been awarded only 82 marks. It is stated that carbon copies of OMR sheets, on which petitioners answered the questions, are not readable as being third carbon copy.;