SANKALP CHARITABLE TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) IN W.P. 390/2017 On 10.8.2017, this court has passed the following order:

(2.) Having heard learned counsel for the parties at length, we are of the considered opinion that the NEET examination conducted by the CBSE should be without any kind of ambiguity. Be it stated that the question papers are set in English, Hindi and Signature Not Verified Digitally signed by regional languages. The picture that has been projected before us is that there is difference in the question papers and, therefore, CBSE applies the principle of equivalent difficulty. We are disposed to think that it would be appropriate for CBSE the question papers set in English, Hindi or in regional languages should be the same. It shall facilitate the students community to choose the language they intend to adopt to answer the questions and in that event the principle of uniformity shall be appositely maintained for all the categories of students. When there is appropriate translation, the identity and uniformity of the question papers will be in the realm of certainty. We have been apprised that it is difficult to translate certain areas in regional languages pertaining to medical terms. In such circumstances, it shall be within the domain of the experts to use the medical terms as they are. It relates to the experience of the experts.

(3.) In view of the aforesaid, we direct the CBSE to file a comprehensive affidavit as to how it is going to conduct the examination in future. Let these matters be listed on 10th October, 2017.