ANUSHA GUPTA Vs. NATIONAL TESTING AGENCY

JUDGEMENT

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

(2.) In the present petition, petitioners have laid challenge to certain irregularities in JEE (Main) 2025, which is conducted by respondent no.1/NTA. The format of the examination allows the candidates to sit for two consecutive attempts in Sessions I and II, whereafter, best of the two said attempts is considered as their final result.

(3.) The grievance ventilated is with regard to the final scorecards of the petitioners, especially with respect to their scores in Session I. Petitioners have alleged manipulation and tampering in the official records maintained by the respondents. It is stated that the scores for Session I published by respondent no.1/NTA qua the petitioners have subsequently been changed after release of the final scorecard post-Session II. Further, petitioner no.2 has also alleged irregularities with regard to his attempt in Session II.