NAVEEN DIVAKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are candidates who appeared for the entrance examination for admission to post graduate medical degree courses. THE petitioners submit that they have serious doubts about the valuation of the answer papers of the entrance examination they have written. According to them, there is sufficient reason to suspect that the valuation has not been properly done. THE petitioners have therefore submitted applications for issuing question booklet, answer scripts and answer key of the entrance examination to the petitioners.

(2.) I have directed the learned Government Pleader to get instructions. The learned Government Pleader submits that the valuation was fully computarised and therefore there cannot be any error in the valuation process. He also submits that there is no provision in the prospectus for issue of copies of question booklet, answer scripts and answer key to the petitioners.

(3.) IF the petitioners have applied for the copies of question booklet, answer scripts and answer key to them under the Right to Information Act, the respondents shall see that the same is supplied to them within one week from the date of receipt of a copy of this judgment.