Rupam Kumari vs The State Of Jharkhand
2025 Latest Caselaw 2876 Jhar

Jharkhand High Court

Rupam Kumari vs The State Of Jharkhand on 25 February, 2025

Author: Ananda Sen

Bench: Ananda Sen

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               WP(S) No.805 of 2025
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           Rupam Kumari, aged about 30 years, daughter of Ramdeo Yadav,
           resident of village Akdoni Kala, PO Akdoni Kala, PS Giridih, District
           Giridih                                         ... Petitioner(s).
                                     Versus
           1.The State of Jharkhand
           2.Jharkhand Staff Selection Commission through its Chairman, office
           at Kali Nagar, Chai Bagan, Namkum, PO and PS Namkum, District
           Ranchi
           3.The Secretary, Jharkhand Staff Selection Commission, office at Kali
           Nagar, Chai Bagan, Namkum, PO and PS Namkum, District Ranchi
           4.The Examination Controller, Jharkhand Staff Selection Commission,
           office at Kali Nagar, Chai Bagan, Namkum, PO and PS Namkum,
           District Ranchi                                ... Respondents.

           CORAM           :   SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Pankaj Srivastava, Advocate For the State : Mr. Gaurang Jajodia, AC to GP-II For the JSSC : Mr. Sanjoy Piprawall, Advocate Mr. Prince Kumar, Advocate Mr. Rakesh Ranjan, Advocate Mr. Jay Prakash, Advocate .........

05 /25.02.2025: In this writ petition the petitioner has prayed for the following reliefs:

(i) for direction upon the concerned respondents to re-check/re-

evaluate the answer sheet of the petitioner in connection with Jharkhand Municipal Service Combined Competitive Examination-2023 conducted by JSSC as the petitioner has question booklet series-A in the examination but the petitioner has provided response sheet of question booklet series-D

(ii) for direction upon the respondent concerned to consider the representation dated 22.07.2024 of the petitioner.

2. As a matter of right the petitioner cannot claim revaluation or rechecking of the answersheets. The rules should provide for the same. Further there are judgments of the Hon'ble Supreme Court which suggests that on merely asking, answersheet cannot be rechecked and re-evaluated and only for the purpose of totaling the marks the same can be rechecked.

3. Be that as it may, since the petitioner has already filed representation which is pending before the respondents, I direct the

petitioner to file copy of the said representation alongwith the copy of this order before respondent no. 4 who will consider the said representation and pass an order as per the law and act upon it.

4. This writ petition is disposed of.

(ANANDA SEN, J.)

Tanuj/