SHASHANK SHEKHAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking following reliefs:

(2.) The case set out in the present petition is that petitioner herein appeared for Session II of JEE (Main) 2025 held on 4/4/2025 which is a Computer Based Test [hereafter 'CBT']. According to the petitioner, upon submitting his answer sheet after completion of his examination, a pop-up message was shown depicting that he had attempted 46 questions while 29 were shown as un-attempted. Thereafter, respondent no.2/NTA published a provisional answer key along with the recorded response sheets of the candidates on 11/4/2025. Upon downloading his response sheet, petitioner discovered that the value of number of questions attempted and un- attempted were inverted inasmuch as 29 questions were shown as attempted while 46 were shown as un-attempted.

(3.) Further, the grievance of the petitioner is that NTA had invited objections from 11/4/2025 to 13/4/2025, but restricted only to challenge against the answer key, and no option to dispute errors in their recorded response sheets was given to the candidates.