NIKHIL KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Nikhil Kaushik holding a decree of Bachelor of Laws and pursuing his Masters in the same subject in pursuance of advertisement given by the respondents applied for UGC-NET examination for the post of Junior research Fellowship/Assistant Professor. The petitioner was allotted application Number 180520685440 and Roll No. CH0107508642 by the respondents and copies of the public notice and the roll number so issued are Annexure P-1 and P-2, respectively.

(3.) As per the scheme of examination, the test was conducted by means of OMR. sheets on 19.12.2018 and the result was declared on 05.01.2019 regarding which the respondents had invited objections with regard to the answer keys which were displayed on the web-site on 28.12.2018, in which, the final answer key was released on 17.01.2019 after the declaration of result. The respondents, thereafter, issued cut off for the examination, in which, the petitioner claims to have secured 60%, that is, 130 marks out of total 300 marks. While the cut off percentage for General category was fixed 60.67%, as a consequence of which, the petitioner could not qualify for the post of Junior Research Fellow/Assistant Professor. Photocopies of the result and cut off list are Annexure P-4 and Annexure P-5, respectively.