Rakesh Ranjan Prasad, J. - (1.) LEARNED counsel appearing for the petitioner submits that the petitioner belonging to reserve category of B.C. II, did appear in the Civil Judge (Junior Division) Preliminary Test conducted by the Jharkhand Public Service Commission, Ranchi (hereinafter referred to be as "Commission") and secured 51 marks. The person belonging to B.C. -II category securing 54 or more marks have been allowed to take Main Examination, but the petitioner was not declared as successful in the Preliminary Examination, as he obtained only 51 marks, though if the answers given by the petitioner for Question Nos. 30, 48, 53, 61 and 69 of the Booklet Series -A, would have been taken to be correct, he would have fetched 5 more marks and thereby, he would have been declared successful.
(2.) IN this regard, it was submitted that all the questions above mentioned do have dual answers. In that event, if the answer given by the petitioner would have taken to be correct, then he would have fetched 5 more marks. However, it was pointed out that so far question No. 53 is concerned, it may not have dual answer, but still the petitioner would have fetched four more marks and would have come out successful.
(3.) AS against this, Mr. Sanjay Piprawall, learned counsel appearing for Commission submits that after the examination, model answers of each of the questions was displayed over the Website of the Commission and invited objections from the concerned persons and that apart, notice to that effect was also published in the newspaper. After objections were received, those objections were referred to a Committee of Expert. They examined it, and then came out with a revised model answers and on that basis, evaluation of the answer sheets was made. Upon evaluation, the petitioner secured 51 marks and in that event submission of the petitioner that those five questions have dual answers cannot be accepted and hence, the petitioner is not entitled to have relief in his favour.;