On Wednesday 3rd June 2020 the Allahabad HC stayed the appointment of 69,000 Assistant Teachers finding errors in the evaluation of the question paper.
Justice Alok Mathur arrived at a prima facie view that at least five of them appeared in incorrect/debatable.
The Court further stated “any reasonable person of ordinary prudence would have difficulty in either understanding the answers and in either situation would be unable to point out the correct answers as per the examining authorities.
Discrepancies were raised by the candidates over the answer key released by the exam authorities on May 8’ 2020 for the 2019 Recruitment Exam.
The Court directed that the provisional answer key and the objections made by the candidates be placed before a panel constituted by the University Grants Commission (UGC).
The Court’s finding revealed that the ‘’expert panel” that was set up to examine the errors, had represented a report that was “totally unsatisfactory and woefully inadequate”
The orders specify that “none of the experts were able to give any Sufficient reason in their favor”. In view of this report and keeping in mind that Several Candidates have failed to make the cut for the exam round on having lost 1 or 2 marks, Justice Mathur put a stay on the notification of the Recruitment Process.
The Court also directed the exam authorities to file a Counter Affidavit within 3 weeks. The Matter is scheduled for hearing on 12 July 2020.
Read Order @LatestLaws.com
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