B.K. Srivastava, J. - (1.) This writ petition is similar to the bunch of writ petitions filed by the candidates who could not be selected in the Combined Pre -Medical Test held in the year 1985 for admission to different Medical Colleges. We are deciding this petition separately as in this case the nomination of opposite party No. 6 made by the Central Government to the M.B.B.S. Course in Moti Lal Nehru Medical College, Allahabad, has also been challenged. Other writ petitions constituting the bunch do not involve the question of validity of nomination made by the Central Government though some other questions are common.
(2.) In this petition the disputed questions are question No. 70 and question No. 84 of the Chemistry paper. Question No. 70 is as follows: 70. Which of the following fuel gases have volume composition 30% CH4 48% H2 15% 02 3% CO (1) Oil gas (2) Water gas (3) Coal gas (4) Petrol gas The key answer is option No. 4 whereas the answer given by the Petitioner is alternative No. 3 of the options. By means of our judgment delivered today, in the bunch of the writ petitions in which question No. 70 of Chemistry paper was involved we have already held that the key answer is demonstrated to be Incorrect and Petitioners are entitled for three marks for the answer given and one mark which has been deducted by way of negative marking. On the same reasoning we hold that the present Petitioner is also entitled for four marks in question No. 70 of the Chemistry paper. Question No. 84 is as follows: 84. Ethyl hydrogen soleplate is obtained by reaction of euphoric acid on: (1) Ethylene (2) Ethane (3) Ethyl Chloride (4) Ethanol The key answer is alternative No. 1 and the answer given by the Petitioner is alternative No. 4 out of the alternatives given in the question paper. In the bunch of writ petitions namely writ petition No. 5237 of 1985 Abdul Salaam v/s. Gorakhpur University we have held that both the answers are correct and the Petitioners are entitled for 4 marks that is to say 3 marks for correct answer and 1 mark which has been deducted by way of negative marking. On the same reasoning the present Petitioner is also entitled for 4 marks in question No. 84 of Chemistry paper.
(3.) It has been submitted that there is calculation mistake in respect of the marks of the Petitioner in Physics paper. Two marks have been left to be added in the total marks obtained by her in Physics paper. The learned Counsel for the Gorakhpur University, had original copy of the petitioner and after checking from that, has conceded that there is calculation mistake of two marks as alleged by the Petitioner. We, therefore, hold that two marks shall be added to the marks obtained or her in Physics paper.;