- (1.) In view of the order passed earlier, Shri Murlidhar Dube, Controller of the Examinations and Shri Arun Prakash, Special Secretary (Law) of the U.P. Public Service Commission are present along with the records. Shri M.A. Qadeer, learned Senior Advocate assisted by Ms. Najma Begum for the Commission and Shri Shailendra for the petitioner have been heard.
(2.) The answer books and result sheets have been examined. As per the information gathered from the counter-affidavit filed by the Commission as well as the oral submissions made by Learned Counsel for the parties, it is evident that on the representations received against the key answers given on the Website, the Commission decided to constitute a Committee of Experts consisting of four Members. The Expert Committee concluded that five questions were required to be cancelled and the answers of nine questions were to be substituted by the correct answers existing amongst the options. These recommendations of the Expert Committee were accepted by the Commission and the Commission declared a fresh result on the basis of the rectified answers after cancelling the previous result.
(3.) It needs to be mentioned that even after the deletion of five questions, the result was declared afresh treating 150 marks as maximum marks and not 145 marks. According to the Commission, the candidates who had given correct answers of 15 questions, were awarded 16 marks (adding one mark); candidates who had given correct answers of 46 questions were awarded 48 marks (adding two marks); candidates who had given correct answers of 73 questions were awarded 76 marks (adding three marks), candidates who had given correct answers of 102 questions were awarded 106 marks (adding four marks); and the candidates who had given correct answers of 131 questions were given 136 marks (adding five marks). We do not find any ground to interfere on this count as we are of the considered opinion that the decision taken by the Commission is reasonable and correct.;