G.S.SANDHAWALIA,J. - (1.) The present judgment shall dispose of two writ petitions i.e. CWP Nos. 22918 and 24810 of 2016, as common questions of facts and law are involved in both the writ petitions. The facts have been taken from CWP No. 22918 of 2016, Anshu and others vs. State of Haryana and another.
(2.) The petitioners seek a direction for evaluation of the OMR answer sheets of the written examination held on 06.03.2016 and for short listing the candidates for interview for the posts of PGT (Mathematics). The same is with reference to Advertisement No. 4/2015 and declaration of result is prayed for on the ground that they have secured more marks than the cut off marks in the categories. A writ of certiorari is sought for quashing Instruction Nos. 8 and 9 which provide that the OMR sheet is not to be erased, scratched or smudged in any manner. The same is sought on the basis that they are contrary to Instructions No. 14 and 19 which further provides that on account of 2 options given, that answer would not be evaluated and would be treated as wrong.
(3.) Thus, it is the case of the petitioners that they had darkened one option earlier out of the 4 given and later on felt that the option which they had opted for was not correct and the other option was marked by making the earlier one dim. Chart was accordingly given to the petitioners as per the OMR sheet and the answer keys calculated by them to show that they had got more marks than the cut off marks of the categories but had not been called for interview by respondent no. 2-Commission.;