PRIYADARSHINI ACHARYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioners in this batch of writ applications have assailed the valuation, of the performance at the entrance examination, 1990 held for admission to the M B B.S./B.D.S. Courses in the three Medical Colleges of the State and ancilarily the decision of the Selection Board in not selecting them for admission.

(2.) EVERY year the State Government conducts an annual entrance examination for selection of candidates for admission to MBBS/BDS courses. For the 1990 entrance examination, the question paoer contained 150 multiple choice objective questions - each question carrying one mark. Four alternative answers were Indicated against each question, one of which was the correct or most appropriately correct answer to the question. The candidate was required to cross the alphabet box which stood for the answer, which he thought the correct or the most appropriately correct answer.

(3.) IT has been contended and sought to be demonstrated that oeither some - of the questions are wrong, none of the alternative answers is a correct answer or the alternative answers contained more than one correct or most appropriately correct answer. Hence, valuation of the answers given by the petitioners has been incorrect.