Munishwar Nath Bhandari, J. - (1.) BY this writ petition, a challenge is made to the final answer key of ILR Examination, 2011, Paper -I and Paper -II for selection to the post of Land Revenue Inspector. Learned counsel for the petitioner submitted that pursuant to the Advertisement, the petitioner along with others submitted applications. They were called for written examination, which was objective type. After appearance in the selection test, respondent issued provisional answer key and sought objections. The petitioner submitted detail objection to the aforesaid vide Annexure -4. The respondent did not consider these objections and issued final answer key vide Annexure -5, followed by select list of the candidates. There 21 questions were deleted followed by grant of bonus marks. The petitioner's objection to various questions have not been dealt with, thus, even the second and final answer key declared by the respondent calls for interference. Petitioner disputed the answer key for various questions of Paper -I and Paper -II, supported by required material, yet it was ignored by the respondents. Certain questions were even out of syllabus. Taking into consideration the discrepancies in the answer key, the final answer key prepared by the respondent may be quashed and set aside with the direction to look into objection of the petitioner and issue fresh answer key thereupon.
(2.) I have considered the submissions made by the learned counsel for the petitioner and perused the record. It is a case where petitioner appeared for the selection to the post of Land Revenue Inspector. After appearance in the selection test, respondent issued answer key to call upon the objections. The petitioner accordingly submitted certain objections to the answers giving out either it to be out of syllabus or the answer keys contain incorrect answers. The respondent thereupon issued final answer key wherein various questions were deleted with the award of bonus marks. The issue of my consideration is as to whether deletion of questions with award of bonus marks is justified in the facts and circumstances or not?; and consequently, as to whether the publication of final answer after calling objection needs further interference by this Court.
(3.) SO far as the deletion of certain questions with award of bonus marks is concerned, it is nothing but consequence of the objections raised by the various candidates including the petitioner. Petitioner raised objections regarding question Nos. 36, 38, 40 and 42 of Series B for Paper -I showing it to be out of syllabus. All these questions have been deleted by the respondents. It is apart from other questions and answers, which have been corrected while issuing final answer key. It includes correction of one of the question of Paper -II pursuant to the objection of the petitioner.;