GOPAL KRISHAN VYAS,J. - (1.) Heard the learned counsel for the petitioner.
(2.) The instant writ petition has been filed by the petitioner for following reliefs: "(a) by an appropriate writ, order or direction the writ petition filed by the petitioner may kindly be allowed. (b) by an appropriate writ, order or direction, the respondent authorities may kindly be directed to correct the answer key (Annex.5) and thereafter, re-evaluate the answer-sheet of petitioner and accordingly, 5.3956 marks i.e., 4.3956 marks for the correct answer and 10 mark wrongly deducted by them on account of negative marking for the disputed question. (c) by an appropriate writ, order or direction, the respondent authorities may further kindly be directed to revise the merit list, and accordingly, consider the candidature of the petitioner and provide appointment to him on the post of Agriculture Supervisor, if secures merit, in pursuance to the advertisement dated 29.5.2013 (Annx.1) (d) Any other appropriate order, which this Hon'ble Court deems just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. (e) Cost of the writ petition may please be awarded in favour of the petitioner."
(3.) It emerges from the arguments of both the parties that after conducting examination for the post of Agriculture Supervisor, key of the question booklets was uploaded on the University Website on 3.3.2015 and objections were invited from the candidates by 9.3.2015. In pursuance of that all the objections received from the candidates along with proof were analysed critically and opinion of the second expert was taken upon the answers of the questions for which objections were raised. As per opinion of second expert, the committee was constituted to review the answers of the questions. The said committee made recommendations in which 7 questions were deleted, thereafter revised key was uploaded on the University website on 6.4.2015 and again objections were invited upon key from the candidates within 3 days.;