MINOR LAKSHMI SREE, L. REP. THROUGH FATHER AND NATURAL GUARDIAN R. LAKSHMANAN Vs. THE REGISTRAR/THE COMPETENT AUTHORITY, IIT KANPUR, KANPUR, UTTAR PRADESH

JUDGEMENT

(1.) Petitioner has come up with this Writ Petition seeking to quash the impugned order passed by the Respondent against the original instruction given during the examination (held on 20.05.2018), as illegal and consequently direct the Respondent to follow the Instructions and award marks only as per the examples given in the Instructions and publish marks and rank accordingly.

(2.) According to the Petitioner/Party-in-person, his daughter viz. L. Lakshmi Sree has qualified in JEE Main and appeared in JEE Advanced on 20.05.2018 at ION Digital Zone, IDZ, Kundrathur, Chennai Institute of Technology, Chennai. During the examination, the following instructions were given to the candidates:

(3.) It is further stated by the Petitioner that most of the candidates including his daughter have read the Instructions carefully and spent quality time to answer the questions by entering the correct numerical value in decimal notation, rounding off to the second decimal place, i.e. for example 7.00. However, some of the candidates, without reading the Instructions carefully, have given answers not upto the second decimal, which, according to the Petitioner, is against the Instructions given during the examination.