ANANDITA BHARGAVA Vs. REGISTRAR GENERAL DELHI HIGH COURT

JUDGEMENT

(1.) This writ petition seeks to assail the correctness of the answer provided by the respondent to Question No.176 (Booklet A") incorporated in the question paper framed for the Delhi Judicial Service (Preliminary) Examination, 2023.

(2.) It is the petitioner's case that the answer provided in the revised and final answer key was not the most appropriate option; a test prescribed by the respondent.

(3.) For convenience, the question in issue, i.e., Question No.176 is set forth hereafter: