ROSHAN LAL Vs. UOI

JUDGEMENT

(1.) THE OMR answer-sheet of the petitioner has been produced. The question paper has also been produced. Instruction No.7 in the question paper clearly highlights:-

(2.) IN the OMR answer-sheet, the petitioner has not coded the ,,TEST FORM NO.

(3.) IT is urged that it may be true that the petitioner was negligent in not shading the relevant figures and letters in the answer-sheet pertaining to the TEST FORM NUMBER, but since the invigilator was also negligent in not ensuring that all particulars have been filled by the candidate i.e. the petitioner, relief must be granted to the petitioner by directing that the OMR answer-sheet be subjected to the optical reading on the computer after shading the relevant figures and letters.