SHANTANU BHOPALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Petitioner is an IIT aspirant student who has appeared for 1st and 2nd sessions of JEE (Mains) examination this year. He has filed both petitions. In WP/3649/2025, he has approached this Court seeking direction to Respondent No.2 ('NTA' for short) to issue rectified/corrected score card showing percentile of 99.5193354 and update/display the Petitioner's rank accordingly. In WP/5574/2025, he is seeking direction to Respondent No.2 - NTA to issue corrected/rectified score card after deleting the remarks "UFM" and "debarred for 2025-26 and 2026-27" and issue score-card on the basis of questions answered by him. A further direction is also sought for independent expert Government Authority to evaluate Petitioner's answer-sheet and to conduct enquiry and take action against persons found responsible for the discrepancies, if required. A further prayer is made to declare that the Petitioner is eligible to appear for JEE (Advanced) Examination 2025 and to permit the Petitioner to fill in necessary application for said advanced examination.

(3.) The case of the Petitioner, as submitted by his learned counsel Mr. Bhosale, is as under. That Petitioner is a meritorious student who has appeared for 1st session of JEE (Mains) Examination on 24/1/2025. The Petitioner claims to have given 54 correct answers, 9 wrong answers and 12 questions kept unattempted and therefore, as per Petitioner's response sheet and answer key, he has secured 207 out of 300 marks. That on the date of result - 11/2/2025, when the Petitioner downloaded his score-card, his percentile was shown 99.5193354. However, after an hour or so, when the Petitioner visited the NTA website, he was shocked to see his score-card was showing the result with much reduced percentile of 83.3493354. Thereafter, he communicated with Respondent No.2 on email on 12/2/2025 explaining how he has attempted the questions and requested for corrected score-card. The Petitioner, thereafter, send many reminders. On 21/2/2025, Respondent No.2 responded by sending an email to the Petitioner informing that the percentile shown in his score card has been verified and found correct.