PURBASHA DAS Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The petitioners of all the aforesaid petitions seek the quashing of the National Eligibility cum Entrance Test (NEET) UG, 2019 result declared on 05.06.2019 by the National Testing Agency (NTA) and seek that the respondent no.1 be directed to declare the revised and corrected list of the petitioners and give them full marks in relation to the questions nos.1, 13, 68 & 1555 of their NEET UG 2019 Examination.

(2.) The grievance of the petitioners of all the petitions is identical and thus the petitions have been taken up for adjudication vide this common judgment.

(3.) The petitioners contend that the said entrance test comprised of 180 objective type questions from Physics, Chemistry and biology (Botany and Zoology) to be answered on the specially designed machine-gradable sheet. It is the avowed contention of the petitioners that as per the information bulletin issued by the NTA for admission to the MBBS BDS course Session 2019-20 for the NEET UG, 2019, the pattern of scoring and marking was published as follows: