ASHISH C.PIUS Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) Dated this the 19th day of May, 2020. The challenge in this writ petition is against Ext.P3 by which the petitioner's grievance regarding certain questions pertaining to the UGC NET (Commerce) Examination held in December, 2012, was set at naught. The grievance of the petitioner was pertaining to questions Nos.45 and 48 of Paper-II of Commerce.

(2.) From the counter affidavit filed by the UGC, it is seen that based on the complaint raised by the petitioner and certain other candidates, the UGC had constituted an Expert Committee. In the meeting of the Expert Committee for Commerce subject was held on 12th, 13th and 14th February, 2014, all representations pertaining to Commerce subject, including the one received from the petitioner, were considered. The Committee suggested only one change in the answer key of W.P.(C) No.14384 of 2014 Paper-II, ie; question No.1. Accordingly, Ext.P3 communication was issued informing the petitioner about the rejection of his challenge.

(3.) It is settled law that writ Courts should not, in exercise of the jurisdiction under Article 226, interfere with the academic matters as a matter of course, especially when the decision under challenge is taken by a team of academic experts. Moreover, the challenge pertains to an examination conducted in the year 2012 and apparently, nothing survives for consideration. After 2014, no attempt is seen to have been made to bring up the writ petition for hearing. Hence, no purpose could be served by keeping the matter pending. The writ petition is therefore dismissed. No order as to costs.