ADITYA KUMAR MALLICK Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Petition has been filed on behalf of the Petitioner seeking a direction to quash/modify/set aside written result of Combined Admission Test, 2024 [hereinafter referred to as "CAT, 2024"]. Other ancillary reliefs are also sought by the Petitioner including appointing an expert committee other than Respondent No.2 to ascertain the correct answer with proper reasoning from the four options of question no. 18 bearing question ID 332818441 in Verbal Ability and Reading Comprehension (VARC) Sec. of Shift 2 [hereinafter referred to as "question-in-issue"] and to declare the results afresh.

(2.) Notice in this Petition was also issued by a Coordinate Bench of this Court on 24/12/2024. Given the fact that the results of CAT, 2024 have already been declared on 19/12/2024, the parties urgently completed pleadings in the matter.

(3.) The CAT examination is held by Respondent No.2 once a year and the duration of this examination is 120 minutes with three Sec. ; Sec. 1 - Verbal Ability and Reading Comprehension (VARC); Sec. 2 - Data Interpretation and Logical Reasoning (DTLR); and Sec. 3 - Quantitative Ability (QA) The test was conducted online on 24/11/2024 in three sessions/shifts.