NATIONAL TESTING AGENCY Vs. MAMATHA SUDHEENDRAN

JUDGEMENT

(1.) The appeal is preferred by the first respondent in W.P.(C) No. 20982 of 2019 challenging the judgment of the learned single Judge dated 19.11.2019, whereby the learned single Judge directed the appellant to revise the marks of the writ petitioners in the UGC National Eligibility Test (NET) held in June, 2019 against the question ID No. 64635010128 holding that none of the options given in the answer key to the question are correct.

(2.) Brief material facts for the disposal of the appeal are as follows:

(3.) The case of the petitioners is that since challenge to the answer key was not responded to, they have no other option except to challenge the action of the appellant by filing the writ petition. However, the learned single Judge found that even though the answer key of two questions were challenged before the authority, only the challenge in question ID No. 64635010128 was within the timeline provided in the brochure, and therefore the issue with respect to the said answer key alone was considered and attained finality.