VASUNDHARA Vs. UNION OF INDIA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

(2.) The petitioner who is a student claims that she has an excellent academic record having scored high marks in the SSC and HSC examinations. She had appeared for National Eligibility cum Entrance Test (NEET) (UG) 2020 examination that was conducted on 13.09.2020. It is her case that despite doing well in the exam she was awarded zero marks. She thus approached this Court praying that her answer sheet be evaluated manually.

(3.) The petitioner has stated in paragraph 6 of the writ petition that she had marked the answers in the Optical Mark Recognition (OMR) sheet which was thereafter submitted to the invigilator. Thereafter in paragraph 7 it has been pleaded by the petitioner that to the best of her knowledge the said OMR sheet was not uploaded due to which she did not have an opportunity to challenge her gradation. In paragraph 8 the petitioner has pleaded that she was expecting 650 marks out of 720. According to the petitioner, she made a representation to the National Testing Agency-respondent no.3 on 16.10.2020. As there was no response to the said representation, the petitioner seeks the relief of evaluation of her OMR sheet and declaration of her result.