DR. RAHUL S. PATIL S/O. SHANKAR PATIL Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES REP. BY ITS REGISTRAR AND STATE OF KARNATAKA, DEPT. HEALTH AND FAMILY WELFARE, MEDICAL EDUCATION

JUDGEMENT

(1.) In these three writ petitions the petitioners have prayed for a writ of mandamus directing the respondent - University to reconsider the entire evaluation challenge to the key answers with reference to the prescribed text and other references made by the petitioners under their application for challenge to the keys, after setting aside the corrected key answers as notified in terms of Annexure F and for a writ of mandamus, directing the respondent - University to redo the consideration of the challenge to the Keys and for such other reliefs.

(2.) The petitioners have appeared for post graduate entrance test (PGET) for the year 2010 in medical disciplines. Petitioners wrote the written test on 07.02.2010. The key answers provided by the paper setter was notified to the petitioners. The petitioners noticed that the key answers provided by the paper setter were wrong and therefore they made a challenge evaluation to 18 questions. On the basis of challenge evaluation made by the petitioners, the respondent University announced the results of challenged evaluation on 19.02.2010. The petitioners being aggrieved by the results announced by the respondent University in the matter of challenge evaluation are be lore this Court.

(3.) During the pendency of these writ petitions the respondent University filed additional statement of objections on 11.03.2010 and paragraph Nos. 4 and 5 are relevant for the purpose of these cases and they read as under: