DEEPA MULWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been instituted by a candidate who undertook the Central Teacher Eligibility Test (CTET) conducted by the Central Board of Secondary Education (CBSE) on 20/8/2023.

(2.) The examination was in OMR [Optimal Mark Recognition, which requires the questions are objective and multiple-choice based, and the correct answer is marked by the candidate by circling or otherwise identifying the block corresponding to the correct answer on the OMR sheet] format.

(3.) Vide a notice issued on 15/9/2023, the CBSE provided the scanned copy of the attempted OMR sheet and the calculation sheets of the candidates on its website, accessible from 15 to 18/9/2023, with an option to the students to challenge the model answer key.