RAHUL SHRIVASTAVA Vs. UNIVERSITY GRANT COMMISSION

JUDGEMENT

(1.) THE petitioners before this Court appeared in National Eligibility Test (NET), conducted by the respondent University Grants Commission (UGC) in December, 2012. The results for the aforesaid test were declared in March, 2013 and petitioners could not qualify the said test. The grievance of the petitioner is that the answers contained in the Answer Key in respect of as many as 7 questions were wrong as a result of which they were not awarded the marks which ought to have been awarded to them and that resulted in their not being able to qualify the said test. However, during the course of hearing, the learned counsel for the petitioner has restricted the challenge only to Questions Nos.22 and 25 in Paper II and Question No.30 in Paper III.

(2.) AS regards Question No.22 in Paper II, admittedly, the Allahabad High Court has already held that the answer contained in the Answer Key was wrong and, in fact, option 'D is the correct answer. The aforesaid decision of the Allahabad High Court has admittedly been accepted by the respondent UGC. Therefore, the petitioner, if entitled to the appropriate marks in respect of Question No.22 in Paper II in case he had chosen option 'D as the correct answer.

(3.) QUESTION No.30 in Paper III and the Option made available to the candidates in respect of the said question reads as under: -