TALLURI SRIKAR (MINOR) Vs. DIRECTOR, NATIONAL TESTING AGENCY

JUDGEMENT

(1.) By this Special Leave Petition, the petitioner seeks leave to appeal against the judgment and order of the High Court(The High Court for the State of Telangana at Hyderabad) dtd. 9/8/2024, whereby the writ petition(Writ Petition No.21897 of 2024) of the petitioner, inter alia, seeking a direction to the first respondent to conduct re-examination of NEET(UG)-2024 for the petitioner, as it did for 1563 candidates, has been dismissed.

(2.) The case of the petitioner is that he suffers from a medical condition called 'Hyperhidrosis' of palms and soles. Due to which, his palms sweat profusely. Therefore, to keep them dry, he needs a piece of cloth, such as a handkerchief, to wipe off the sweat. According to the petitioner, though he was allowed to appear in the NEET-2024 examination, he was not permitted to take his handkerchief inside the examination hall. As a result, he was extremely inconvenienced and could not gainfully utilize the allotted time for the examination. It is also his case that because of that he could not attempt many questions and even bubbled a wrong digit on the OMR sheet. He, therefore, prayed that a fresh examination be conducted for him as was done for 1563 candidates who lost examination time because of delay in distribution of correct question paper to them.

(3.) It appears that in connection with the above grievance, the petitioner had submitted a representation which stood rejected by order dtd. 21/6/2024. The said order was therefore impugned in the writ petition filed before the High Court.