- (1.) This judgment shall dispose of CWP-858 & 1192-2016.
(2.) The petitioners (in CWP-858-2016), along with other applicants, who got themselves impleaded subsequently as petitioners, seek the relief of quashing the answers to question Nos.10 & 31 of the questions in booklet series-A in Paper-II of Civil Services Aptitude Test (CSAT), as declared by the Commission in its result dated 05.01.2016. Similarly, the petitioners (in CWP- 1192-2016) seek quashing of answers to question No.10/7, which is a common question and in addition to question No.39/33 in set-A in set-D, respectively.
(3.) The pleaded case of the petitioners is that the respondent-Commission advertised 101 vacancies of Punjab Civil Services (Executive Branch) & Allied Services vide advertisement No.04 dated 10.09.2015. The preliminary examination was to consist of 2 papers of 200 marks each and was to comprise of objective/multiple choice questions. The petitioners had sat in the said examination held on 12.12.2015 and the marks for the correct answers in Paper-II were 2.5. The objections had been invited on 14.12.2015 regarding wrong answers, which had to be filed within 4 days. Accordingly, the objections had been raised to the abovesaid questions. The revised correct keys had been uploaded but no benefit was given to the objections raised regarding the abovesaid three questions. The petitioners were falling short of marks and if benefit of those questions were to be given, they would make the cut. The result was, thereafter, announced, on the basis of the answer keys, as held out to be correct by the Commission and the main examination was to be held in the 2nd week of March, 2016 and therefore, on account of the mistake in the answer keys, the petitioners were being prejudiced.;