NATIONAL TESTING AGENCY Vs. SANJEEV KUMAR

JUDGEMENT

(1.) The appellant National Testing Agency (hereafter 'NTA') has filed the present intra-court appeal impugning the judgment dtd. 9/12/2019 (hereafter 'the impugned order') passed by the learned Single Judge in Writ Petition (C) No. 8664/2019 (impugned order).

(2.) The UGC - NET Junior Examination was conducted by the appellant between 20th and 26/6/2019, and the scheduled date of the examination was fixed on 26/6/2019. The provisional answer key was put up on the website on 29/6/2019, and objections were invited from the candidates. A public notice in that regard was also published.

(3.) On 3/7/2019, the respondent raised objections with regard to the answers to question Nos. 19 and 80. All objections, including the objections raised by the respondent, were considered by the experts. The appellant accepted the objection raised by the respondent in respect to the answer to question No. 19 but declined the same with regard to question No. 80. This led the respondent to file the writ petition in this court, being W.P. (C) No. 8664 of 2019 seeking the following reliefs: