Shri. George Kazi vs . State Of Meghalaya & Anr.
2022 Latest Caselaw 194 Meg

     Serial No.01
     Regular List

                       HIGH COURT OF MEGHALAYA
                           AT SHILLONG

WP(C). No. 137 of 2022
                                                 Date of Decision :04.05.2022

Shri. George Kazi                          Vs.   State of Meghalaya & Anr.


Coram:
         Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :          Mr. A.S.Siddiqui, Sr. Adv. with
                                           Ms. A. Kharmyndai, Adv.

For the Respondent(s)             :        Ms. S.Bhattacharjee, GA.

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER (ORAL)

1. The grievance of the writ petitioner which has been portrayed in the

writ petition is that in the Meghalaya Teachers Eligibility Test (MTET),

2021 which was held on 09-10-2021 at Ampati Centre in South West Garo

Hills, the petitioner secured 89 marks out of 150 marks and could not

secure the minimum pass mark which resulted in the petitioner failing in

the test.

2. The contention of learned Sr. counsel for the petitioner is that due to

deficiency of one mark in respect of Q. No. 147 in the Bengali language

paper which is the result of a wrong answer key, the petitioner has been

deprived of being considered for appointment.

3. In this context, the petitioner it appears, has submitted a

representation dated 14-02-2022 which was followed by another

representation dated 17-03-2022 citing his grievances before respondent

No. 2.

4. Ms. S.Bhattacharjee, learned GA has produced a communication

dated 19-04-2022 before this Court which she submits is the answer to the

representations filed by the petitioner whereby it has been stated that the

said query of the petitioner with regard to the wrong answer is incorrect as

on examination by the experts, it was found that the correct answer is the

one which was uploaded in the website of the department. In this view of

the matter, she submits that there is no question of mandamus being issued

to grant the petitioner one additional mark.

5. Having heard learned counsel for the parties and after examining the

communication, it appears that as the representations of the petitioner have

been answered by the respondents, therefore, nothing remains for

consideration. If the petitioner is aggrieved with the nuances of the Bengali

language used in the examination and continues to maintain that the answer

uploaded in the website is wrong, he has liberty to seek remedy before any

other appropriate forum as it will involve disputed facts.

6. Accordingly, writ petition stands dismissed and disposed of.

Judge

Meghalaya 04.05.2022 "Samantha PS"