TEJAS GIRISH MENON Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who has appeared for the National Eligibility Cum Entrance Test (NEET) (UG), 2021 has approached this Court filing this writ petition seeking to call for the records leading to Ext.P6 Final Answer Key published by the 2nd respondent in relation to NEET (UG)- 2021 in so far as it gives 'Option No.1' as the correct option to Question No.184 of Question Paper Coded '05'. The petitioner further seeks to command the 2nd respondent to revise the Answer Key for Question No.184 of Question Paper Coded '05' as 'Option No.4' instead of 'Option No.1' and revise the marks awarded to the petitioner consequent thereto.

(2.) The petitioner states that the Question No.184 in the Question Paper Coded '05' assigned to the petitioner and its answer options, were as follows:

(3.) When the Answer Key was released by the 2nd respondent, the answer to Question No.184 was given as Option No.1 [(b) and (c) only]. The Answer Key indicated that Venereal diseases can spread only through transfusion of blood from infected person and infected mother to foetus, and not through kissing. The answer given in the Answer Key is wrong and therefore the petitioner challenged the Answer Key paying requisite fee. However, the respondents have rejected the challenge made by the petitioner.