PREMANAND PASUR SENGOTTAIYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The case of the petitioner is as follows:-

(2.) The petitioner contends that, the gross difference between the marks he deserve and the marks awarded, must be either on account of omission to include the marks awarded in General Surgery examination or inappropriate marks published or, even omission to award appropriate marks for all the correct responses. If his response to the online examination is furnished to him, he could demonstrate how he is deprived a minimum of 130 marks in each of the examinations. If that illegality is rectified, his placement will be within 20 ranks.

(3.) The results were published on 15/07/2019. Immediately, he requested through email to furnish the questions and answers of the online examinations and to re-total his marks in Urology, Cardio Thoracic and Vascular. In view of the counselling likely to be scheduled in short span of time, the writ jurisdiction is invoked.