2020 LAB. I. C. 4054 ::AIROnline 2020 Mad 1185 ::(2020) 7 Mad LJ 507 ::(2021) 3 ESC 861 (MAD) ::2020 (7) Mad LJ 507

Madras High Court

Hon'ble Judge(s): A. P. Sahi , C.J. AND Senthil Kumar Ramamoorthy , J

Constitution of India , Art.234— Recruitment - Post of Civil Judge - Selection process - Challenge as to - Petitioner secured 34.25 marks as against cut-off of 35 marks in preliminary examination - Plea of petitioner that answer key provided for three questions was incorrect and if answers of petitioner to those questions were accepted, he would have qualified for main written examination - Petitioner failed to demonstrate that answer key was clearly or patently incorrect - Answers provided by authorities in respect of concerned questions were plausible answers, which were not clearly or patently wrong - Examination process not vitiated by arbitrariness or perversity - Interference unwarranted. AIR 1983 SC 1230 : AIR 1983 SC 1230, Relied on. (Para 11 12)