SHREYA YADAV Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) On the basis of a mere apprehension, Petitioners have approached this Court for directions that in their opinion would pre-empt tampering of Optical Mark Recognition ["OMR"] answer sheets in the forthcoming National Eligibility cum Entrance Examination-2022 (Undergraduate) ["NEET"]. The reliefs sought are as follows:

(2.) As the grounds urged and reliefs sought are identical, a common order is being passed in these two petitions.

(3.) Ms. Shreya Yadav [the sole Petitioner in W.P.(C) 9026/2022], and Ms. Disha Joshi [the sole Petitioner in W.P.(C) 9165/2022] have appeared in previous years" NEET examinations, but were unable to get admission on the basis of their respective scores.