SATENDRA KUMAR SHARMA Vs. UNIVERSITY GRANT COMMISSION

JUDGEMENT

(1.) We have heard Sri Ajendra Kumar, learned counsel for the petitioner, Sri V. K. Shukla, learned counsel for the respondent no. 1 and Sri H. N. Pandey, learned counsel for the respondent nos. 2,3 and 4.

(2.) By means of the present writ petitioner, the petitioner has prayed for issuing a writ of mandamus commanding the respondents to revise and release correct answer keys, specially answer keys of question nos. 34 and 38 of Paper III, Subject-Law of UGC- National eligibility Test (NET) July, 2016.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner appeared in NET which was held in the year 2016 conducted by the Central Board of Secondary Education, New Delhi (in short CBSE). The answers of the questions were to be given on OMR sheet. However, after the examination was over, the CBSE has published the answer keys of the questions paper and invited objections. The petitioner has raised objections with regard to the correctness of options to the question nos. 34 and 38. According to the petitioner for the answer of question no. 34 the option (3) was correct and not the option (1) and for the answer of question no. 38 the option (1) was correct and not the option (2). The objection of the petitioner was over-ruled by the CBSE.