MOHAMED ANWAR Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The petitioner, vide the instant writ petition has prayed for the directions against the respondents to grant additional two marks to the petitioner for attempting Question ID No.1955 of UGC-NET Examination (December 2020-June 2021 Merged Cycle) or to direct the respondents to issue a revised result of the petitioner including the additional two marks towards Question ID No.1955.

(2.) Learned counsel appearing on behalf of the petitioner states that the petitioner applied for UGC-NET Examination in December 2020- June 2021 cycle and choose NET subject as Urdu. According to learned counsel for the petitioner, the Question ID No.1955 of UGC-NET Examination of Urdu subject was ambiguous, in as much as, it contained two correct answers.

(3.) In addition, learned counsel appearing on behalf of the petitioner further submits that not only two answers which were found to be correct by the respondents themselves, another answer i.e. option no.3 is also correct on the basis of the material produced by him.