SAYEE PRASHANT SHELKE Vs. MINISTRY OF EDUCATION

JUDGEMENT

(1.) Heard.

(2.) The petitioner herein seeks a declaration that she has secured 516 marks in the National Eligibility cum Entrance Test (UG)-2023 (for short, 'NEET (UG)- 2023') as shown in the OMR sheet that is claimed to have been uploaded by the respondent no.2-National Testing Agency (for short, 'NTA') and not 160 marks as indicated in the scorecard dtd. 13/6/2023.

(3.) The petitioner appeared for the NEET (UG)-2023 examination that was conducted on 7/5/2023. On 4/6/2023 a public notice was published by the NTA stating therein that it had uploaded the Provisional Answer Keys, Scanned Images of OMR Answer Sheet and Recorded Responses for NEET (UG)-2023 examination at its website. The candidates intending to challenge the said disclosure were permitted to submit a representation by paying the requisite fees by 6/6/2023. It is the case of the petitioner that on 5/6/2023 at 8.17 p.m. she took a screenshot from the OMR sheet displayed from the website neet.nta.nic.in. Therein it was shown that the petitioner had secured 516 marks and hence there was no reason to raise any challenge to the said OMR sheet. On 14/6/2023, an E-mail was received on the E-mail address of her father stating therein that the petitioner had secured 160 marks which was contrary to what was shown in the OMR sheet on 5/6/2023. The petitioner sought to raise a grievance in that regard by sending an E-mail to the NTA on 14/6/2023 but there was no response to the same. On visiting the Office of the respondent no.2 the petitioner was informed that as per records of the said respondent the petitioner had secured 160 marks. After making a complaint to the Cyber Cell, this writ petition has been filed.