SANDEEP MISHRA Vs. STATE OF U P SECY
LAWS(ALL)-2014-8-374
HIGH COURT OF ALLAHABAD
Decided on August 04,2014

SANDEEP MISHRA Appellant
VERSUS
State Of U P Secy Respondents

JUDGEMENT

- (1.) HEARD Shri Radha Kant Ojha, learned senior counsel assisted by Shri Santosh Kumar Srivastava for the petitioners sand Shri Ajai Kumar, learned counsel for the respondents.
(2.) ALL the above writ petitions involve a common issue, therefore, the same are being heard and decided together.
(3.) THE petitioners who were candidates for Combined State/Upper Subordinate Services, appeared in the preliminary examination held on 26.6.2013. They were not successful in the result of the preliminary examination which was declared on 23.5.2014. The grievance of the petitioners is firstly that answers to some of the questions were either incorrect or there were two correct answers; secondly, the result indicates that numbers awarded to some of the petitioners were in odd number, which was impossible as each question was of two marks.;


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