Attau Rahman Masoodi, J. - (1.) Heard learned counsel for the petitioner and Sri Ajay Kumar, learned counsel for opposite party no.2 as well as Sri Manjeev Shukla, learned Additional Chief Standing Counsel for the State.
(2.) The copy of original OMR Sheet has been placed before this Court which shows that while filling in the data of Roll Number, the petitioner has blackened two circles under one of the digits and it is for this reason that the computer system has not operated to evaluate the OMR Sheet.
(3.) Though it is a glaring example of human error but the system in place does not conceive of any condonation in favour of a candidate who is negligent. Transparency being a rule of fairness is bound to be applied equally in respect of all, as such, even a human error can be fatal to the valuable right of a candidate. Any concession or exemption carved out of this general rule would not only drag the candidates into litigation but a flood-gate will open for no valid reason but for careless mistakes.;