PRANAMITA CHAKRABARTI Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The petitioner, vide the instant writ petition seeks to challenge the result of the Common University Entrance Test(PG)(hereinafter referred to as 'CUET (PG)') published by respondent no.1-National Testing Agency (hereinafter referred to as 'NTA') on 20/7/2023, being violative of CUET(PG) rules as provided in information bulletin and sought directionsagainst respondent no.1-NTA for publication of fresh result on the basis of normalisationprocedure based on the percentile score.

(2.) Learned counsel appearing on behalf of the petitioner submits that the petitioner appeared in CUET (PG)-2023 examination and the result thereof was declared on 15/7/2023.

(3.) He also submits that the petitioner after perusal of the result realized that the result was declared without adopting the normalization procedure based on percentile score. She made a detailed representationvia email dtd. 26/7/2023 to the concerned authority highlighting the issue involved.