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Judgment
The present writ petition has been preferred laying challenge to the correctness of the answers qua various questions in the paper set for written examination for the post of College Lecturer (Hindi Literature), pursuant to advertisement dated 12.01.2015.
Suffice it to state that pursuant to advertisement dated 12.01.2015, the petitioner applied for the post of College Lecturer (Hindi Literature) and appeared in the written examination.
3 The result/answer key of the written examination was published on 21.07.2016 and objections were invited from all the candidates between 22.07.2016 and 24.07.2016.
After consideration of objections, the final result/answer key was declared on 17.02.2017.
The petitioner has preferred the present writ petition on 13.09.2019.
Responding to Court's reluctance to interfere in the matter for the belated challenge, learned counsel for the petitioner submitted that since the final merit list was issued on 24.05.2019, the present writ petition should not be dismissed on the ground of delay and laches.
In considered opinion of this Court, whenever a candidate feels concerned about the correctness of the questions, cause of action accrues to him, as soon as, the final answer key is published; which, in the present case, was indisputably published on 17.02.2017, after consideration of objections filed after publication of the answer key on 21.07.2016.
The petitioner's plea that she waited till the final declaration of the merit list/select list to justify the delay, cannot be accepted.
The mere fact that the appointment orders are still being issued and seats are still lying vacant cannot be a reason to interfere in the matters involving correctness of the question-answers. Such disputes are required to be raised at the earliest possible time, lest it may lead to revision of result and ultimate mess. It would not only retard the recruitment process, but will also affect fate of the selected candidates.
For the reasons above mentioned, this Court refuses to entertain the present writ petition, after two years of declaration of result.
The writ petition is, therefore, dismissed.
Stay petition also stands dismissed