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Judgment
5 paragraphs · 137 wordsAnupinder Singh Grewal, J
Learned counsel for the petitioner contends that the petitioner has secured 50 marks in the EWS category and the last selected candidate had also secured 50 marks. There are several errors in the question paper and the petitioner had sent objections in this regard.
Issue notice to respondents No.1 to23 only.
At the asking of the Court, Dr. Kapil Bansal, DAG, Haryana. accepts notice on behalf of respondents No.1 to 2 and submits that the answer key has been revised.
Without expressing any opinion on the merits of the case, the petition is disposed of with a direction to respondents that in the event of the petitioner preferring a representation, the same shall be considered and decided in accordance with law within a period of 10 days from the date of its receipt.