AIR 2023 SC 684 ::AIROnline 2023 SC 41 ::2023 SCC OnLine SC 66 ::2023 (2) Serv LR 508 ::2023 (2) KCCR (SN) 204 (SC) ::2023 (2) Scale 50 ::2023 (2) ESC 263

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, C. T. Ravikumar , JJ

Constitution of India , Art.226— Recruitment in public services - Competitive examinations for - Re-evaluation of answer books - Conscious decision taken by the Public Service Commission to award two marks to each candidate on pro-rata basis with respect to two questions of which the answer keys were found to be wrong - Re-evaluation of answer books of only two students ordered by the High Court on grievance made by one of them that she correctly answered both the questions and the other student answered one question correctly - Applying the analogy of clause 38(v) of the Arunachal Pradesh Public Service Commission Conduct of Examination Guidelines 2017 to a case of wrong answer keys when a conscious decision was taken and all the candidates were awarded two marks it could not be said that the Public Service Commission acted illegally - Order passed by High Court set aside. AIROnline 2022 Gau 143-Reversed (Para 5 6 7) .....