VAISHNAVI VIJAY BHOPALE Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) Rule.

(2.) By this petition under Article 226 of the Constitution of India, the Petitioners seek an order and direction against Respondent No.1 to re-examine Petitioners No.1 and 2 by conducting a separate NEET examination before declaration of result for the purpose of admission to under-graduate courses for the academic year 2021-22 with further direction to declare the result of re-examination of Petitioners along with the result of NEET examination held on 12.09.2021.

(3.) The Petitioners appeared for the said examination on 12.09.2021. It is the case of the Petitioners that both the Petitioners had secured 92% and 91% respectively in their SSC examination from the Maharashtra State Board and thereafter passed the HSC examination in March 2020 by securing 80% and 87%, respectively. Every class had 12 candidates for the purpose of writing the examination and 2 Examiners for the same. According to the Petitioners, both the Petitioners were allotted same class-room. All 12 students were distributed in two rows having sufficient distance between each other. Every row had six candidates sitting one behind another. The Petitioners No.1 and 2 were sitting in the same row. One Ms. Rajeshri Lamkane and Ms. Pranali Pawar were appointed as examiners/invigilators for the class-room allotted to the Petitioners.