KANIKA AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Goutam Khetrapal, learned counsel for the petitioner. Also heard Mr. Vikram Sharma, learned State counsel for respondent No. 1, Mr. P.R. Patankar, learned counsel for respondent No.2 and Mr. Ranbir Singh Marhas, learned counsel for respondent No. 3.

(2.) The petitioner appeared in the NEET (UG)-2021 examination on 12.09.2021, the results of which were declared on 01.11.2021. The petitioner obtained 518 marks and accordingly, the petitioner had obtained All India Rank of 69686.

(3.) The case of the petitioner is that on close scrutiny of the OMR sheet and the final answer-sheet, according to her, she is entitled to 521 marks, whereas she was awarded only 518 marks. It is stated that the petitioner attempted '164 ' out of '180 ' questions and that while she had wrongly marked 27 questions, 137 questions were correctly marked. For every correct answer, the candidate is entitled to '4 marks ' and for every wrong answer, there is negative marking of '1 mark '. It is on the above basis, it is stated that the petitioner is entitled to 521marks.