SAUMYA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has sought production of the record relating to entrance examination for the academic session 2006 including OMR answer sheet, question paper attempted by the petitioner and the certified statement of correct answers and a direction to the respondent to re-evaluate the answer sheet of the petitioner and declare her to have qualified the medical entrance examination held on 22.5.2006 and to hold an enquiry by an independent authority preferably by CBI directing them to enquire into the alleged large scale fraud committed by the respondents.

(2.) The petitioner contended that she is a very bright student and in support she has produced the marks sheet of secondary and senior secondary examinations. The petitioner appeared in the medical entrance test conducted by the respondent. It was contended that she attempted a total of 188 questions. Petitioner asserted that out of 188 questions she was able to recall 117 questions and after coming home she noted down the answers on a piece of paper and thus as per her calculation she ought to have scored a total of 339 marks for 117 questions she could recall to have attempted out of total 188 questions and thus she should have been declared successful in entrance examination.

(3.) The result of the petitioner which was declared, however, showed that she scored 50 marks in Physics, 78 in Chemistry and 200 in Biology and thus she scored a total of 328 and her rank was 358.The petitioner, therefore, sought re- checking of her answer sheet in accordance with the rules. On rechecking no change in total marks obtained and rank were found and she was intimated about the result of rechecking by letter dated 1.6.2006.