AISHANI OJHA Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) Petitioner who secured 75.7614055 in session 1 and 8.3123556 in session 2 of JEE (Main) Examination, 2022 [hereinafter, "JEE (Main)"] and is ineligible to appear for the JEE (Advanced) Examination, 2022 [hereinafter, "JEE (Advanced)], challenges the correctness of the final score-card issued by Respondent No. 1 - National testing Agency ["NTA"] on the ground of technical glitches resulting in non-recording of her responses to several questions in session 2 of the said examination. She prays for a direction to allow her to re-attempt session 2, and appear in JEE (Advanced).

(2.) Briefly stated, Petitioner's case is that she had attempted a total of 75 questions in session 2 of JEE (Main). However, to her utter dismay, when the NTA declared the provisional answer key and candidates' response sheets on 3/8/2022, only 3 questions were shown as attempted in her response sheet. Upon discovering such error, Petitioner raised her grievance before the NTA via several e-mail communications and even personally submitted a copy of her application to obtain her audit log, but to no avail. As there is no mechanism for re-evaluation/re-checking of results, Petitioner is constrained to approach this Court.

(3.) Mr. Deepak Jain, counsel for Petitioner, alleges anomalies, technical glitches, system malfunctions and other abundant errors in the conduct of JEE (Main) resulting in grave prejudice to Petitioner, who has been unfairly shown to have attained such a low percentile, despite her bright academic record.