July 11, 2018:

On Tuesday, Delhi HC issued notice to its Registrar-General on a plea moved by Two women candidates who took Delhi Judicial Services Examination, 2017.

The Women candidates has alleged that result of Preliminary Examination to be declared afresh and Mains Examination be stayed as they alleged glaring discrepancies in the marking of their answer sheets and the manner in which the final list was issued.

Petition seeks direction to Registrar General, Delhi HC, to evaluate their answer sheets/marks afresh based on corrections/deletion/amendments to the questions, answer keys after making requisite corrections.

On May 11, Model Answer Key was uploaded on Website of Delhi High Court and also objections were invited on any answers mentioned in the said answer key.

Petitioners and other candidates filed certain respective objections through the link given on the website but only some of objections were considered by Registrar-General and revised answer key was uploaded on the website on June 4 along with the complete result.

The Petition states that,“To the utter shock Petitioner Nos.1 and 2 found that there are various discrepancies in the marks awarded they have scored higher marks than that awarded by the Respondent even as per the model answer key and the amended answer key (which was itself uploaded by Respondent) and even in the revised answer key, there are questions which are given wrong options or wrong answer which curtailed the marks of the Petitioners and this aspect has not been considered at all and as such re-evaluation of the answer sheet is sought for,” said the petition.

High Court has now listed the matter for hearing for July 26, 2018.

Source PTI

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