Delhi High Court: C. Hari Shankar, J. showed regret in not being able to come to the aid of petitioner candidate.
Petitioner alleged certain errors in the answer key issued by Central Board of Secondary Education (CBSE) in respect of the Central Teacher Eligibility Test (CTET) held on 9-12-2018. According to him, certain answers were erroneous. It was alleged that though the errors were pointed out to CBSE, yet those were not corrected in the revised answer key. Hence, the petitioner was before the High Court.
Relying on U.P. Public Service Commission v. Rahul Singh, (2018) 7 SCC 254, the High Court observed that its jurisdiction in such matters is heavily circumscribed by law. Further, it is not for the Court to evaluate the correctness of answers in the key provided by CBSE. The Court would interfere only in cases where the error in answer key is self-evident which was not a case in the present matter. It was held, “In matters such as this, the Court would be well advised not to sit as an appellate authority over the decision of the CBSE, regarding the correct answers to the questions. To reiterate, where the error is not self-evident, the Court cannot re-appreciate the questions, or assess for itself the correct answers thereto.” As such, the writ petition was dismissed. [Surjeet v. CBSE, 2019 SCC OnLine Del 6936, dated 01-02-2019]