PRESHIT GUPTA Vs. DIRECTOR AND THE VICE CHANCELLAR

JUDGEMENT

(1.) THOUGH the matter is listed for admission, by consent of the parties, we have heard this appeal on merits. The petitioner is a resident of Agra. After completing 12th standard examination he appeared for entrance examination conducted by the first respondent -Association. The entrance examination was held on 12.05.2013. The results of the entrance examination was announced 11.06.2013, in which he secured rank of 3400. The first respondent announced the key answers. On noticing the key answers published by the first respondent, he questioned the correctness of the key answers in regard to 10 questions, five key answers in Chemistry and five in Biology as wrong.

(2.) THE first respondent on considering the questions raised by the petitioner came to the conclusion that out of 10 questions, three questions were correct. Accordingly, three marks were given to the petitioner. The first respondent rejected the contention of the petitioner with regard to the remaining 7 questions.

(3.) WE had directed the learned counsel appearing for the respondent's to take notice on behalf of the respondent nos. 1 and 2. Accordingly, they have taken notice.