JHARNA Vs. DELHI HIGH COURT

JUDGEMENT

(1.) The present writ petition has been filed challenging the correctness of the Answer Key dtd. 20/12/2023 published by the respondent in respect of Question No. 154 of booklet D in the Delhi Judicial Services (hereinafter referred to as 'DJS') Preliminary Examination, 2023 and consequentially, seeking grant of additional marks to the petitioner in respect of the said question.

(2.) Issue Notice.

(3.) Notice is accepted by the learned counsel appearing on behalf of the respondent.