- (1.) Seeking a direction upon the respondent-Jharkhand Academic Council to recalculate the marks of the petitioner after correcting award of marks for question nos. 62, 68 and 97 in Series-C Group, the present writ petition has been filed.
(2.) Pursuant to advertisement no. 95 of 2012 issued on 18.11.2012 in the daily newspaper namely, "Prabhat Khabar" inviting applications for Teachers Eligibility Test 2012 (TET 2012), the petitioner submitted his application and appeared in the examination held on 26.04.2013. In the said examination the petitioner was awarded 75 marks out of 150 marks. On enquiry, the petitioner detected that though he selected correct answers/options for question nos. 62, 68 and 97 in SeriesC Booklet, he was not awarded marks for those three questions. The petitioner made representation to the respondent-authority however, the respondent-authority did not rectify the marks awarded to the petitioner. Aggrieved, the petitioner has approached this Court.
(3.) Mr. Mahesh Tewari, the learned counsel for the petitioner submits that, for question nos. 62, 68 and 97 in Booklet Series-C three answers for each question were correct according to N.C.E.R.T book and the petitioner has chosen one of the correct answers for question nos. 62, 68 and 97 however, the respondent-Jharkhand Academic Council has chosen only one option as correct answer for all these questions. Referring to the order passed in W.P.(C) No. 5291 of 2013, the learned counsel submits that, in an identical case this Court directed the respondent-Jharkhand Academic Council to review the answer sheet if more than one answer to any question is found to be correct.;