RAHUL RANJAN Vs. UNIVERSITY GRANT COMMISSION

JUDGEMENT

(1.) The petitioners in the instant petition under Article 226 of the Constitution of India seek for issuance of writ to allow the admission/enrollment of the petitioners in UGC-NET 2019-2020 for Junior Research Fellowship (hereinafter referred to as 'JRF') and to grant them the certificates of JRF and NET.

(2.) The facts of the case are that the petitioners applied for the JRF and NET examination in the subject of Political Science (Subject Code 2) conducted by respondent no.2-National Testing Agency (hereinafter referred to as 'NTA'). The petitioners appeared in the said examination on 5/12/2019 in the second shift.

(3.) On 10/12/2019, they accessed the provisional answer key from the official website of respondent no.2-NTA and found that in the provisional answer key, against Question no.79/Question ID 61547511428, the correct answer was shown as Option no. 4 with Option ID 61547544556. The petitioners, as per the provisional answer key since had marked the correct option; therefore, they raised no objections.