SOHEB SAGEERALI KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner has prayed for following relief :

(3.) In February 2017, the Petitioner, a science student appeared for his Higher Secondary Certificate Examination conducted by Respondent No.2 and secured 55.37 percent marks. Since the marks secured did not make the Petitioner qualify to appear for National Eligibility Cum Entrance Test (for short 'NEET'), the Petitioner availed benefit for re-examination and secured 65.2 percent marks.