ADHISHREE BAJPAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By means of this petition, the petitioner, who is a minor aged about 17 years, claims that she has qualified the Chhattisgarh Pre-Medical Test, 2016 in the General Category. It is further claimed that the petitioner has applied for admission in the category of ward of Freedom Fighter and is entitled to get admission in a Medical College.

(2.) The undisputed facts are that, Respondent No. 3-The Chhattisgarh Vyavsayik Pariksha Mandal (VYAPAM) (hereinafter referred to as "Board") conducts professional entrance examination for admission in Medical and Dental colleges. The test was conducted on 15.6.2016 and the petitioner appeared in the said test. The test was divided into two papers i.e. Paper I & Paper II. Paper I comprised of questions in the subjects of Physics & Chemistry and paper II comprised of questions in the subject of Zoology & Botany. The question paper was of multiple choice and immediately after the conduct of examination, a model answer key was published on the official website of resondent No. 3. Objections were submitted by participating candidates and after considering those objections; when the objections were found to be genuine, some questions were treated to be invalidated. Resultantly, the total marks which normally should be out of 200 became less due to the invalidation of a number of questions.

(3.) As far as the present examination is concerned, in paper I which comprised of questions in the subjects of Physics & Chemistry, 11 questions were found to be incorrect or invalid. Therefore, candidates were actually assessed on the basis of marks obtained by them in 89 valid questions in paper I. Similarly, in paper II, one question was found to be incorrect or invalid, therefore, candidates were assessed on the basis of marks obtained by them in 99 valid questions.