- (1.) HEARD Sri Amit Kumar Chaudhary, learned counsel for petitioner, Sri G.K. Singh, learned counsel appearing for respondent Nos. 1 and 2.
(2.) THIS writ petition has been preferred for a direction in the nature of mandamus commanding the respondents to award at least 6 marks to the petitioner and declare her successful in Civil Judge (Jr. Div.) Prelim Examination - 2015 and permit her to appear in the mains examination. Brief facts of the case are that petitioner had applied against the advertisement No. A -3/E -1/2015, dated 21.07.2015, for U.P. Judicial Service Civil Judge (Junior Division) Prelim Examination, 2015, (hereinafter referred to as 'Examination') published by U.P. Public Service Commission, Allahabad (hereinafter referred to as 'U.P.P.S.C.'). The Examination is based on two stages, "Preliminary Examination" and "Mains Examination". The 'Preliminary Examination' which was held on 06.09.2015, consisted of two papers namely General Knowledge and Law. Both papers were of Multiple Choice Questions. General Knowledge paper consisted total 150 questions of 150 marks, each question carried 1 mark. The Law paper consisted 150 questions of 300 marks, each question carried 02 marks. It is noteworthy that there is no negative marking.
(3.) THE Commission, uploaded the model answer key, for preliminary examination, on its website on 12.09.2015, requiring the candidates to file their objections regarding any infirmity in the key answers. The petitioner as well as other candidates filed their respective objection against incorrect questions. The revised final answer key to the said Examination was published on 01.10.2015, on the basis of which result was prepared and declared on 29.09.2015, in which petitioner was declared unqualified.;