SHIVIKA MITTAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THESE writ petitions have been filed by the students who appeared in the Combined Pre -Medical Entrance Test for admission to MBBS and BDS courses in the State of Himachal Pradesh, during the academic year 2011 -12. The prospectus provided for publication of the key -answers and also for an opportunity to the candidates to submit their objections. Those objections have been scrutinized by an appropriate body in the University. The writ petitioners are still dissatisfied with the action thus taken by the University.

(2.) THE objections are mainly on four counts: i) Certain questions are out of syllabus. ii)Multiple answers are possible for certain questions. iii) Certain questions are wholly wrong. iv)Certain questions were wrongly deleted.

(3.) THEREFORE , it is clarified that those who answered either 'B or 'C for question No. 35 and those who have answered 'A or 'D for question No. 62, shall be given the credit. There is no change for question Nos. 117, 176 and 196. As far as question No. 124 is concerned, it is demonstrably clear from the text ­book itself that both 'A and 'B are the possible answers. Therefore, for all those candidates who have answered ˜A or ˜B to question No. 124, shall be given the credit. The Committee has deleted question No. 139. But, it is apparently clear from the text -book that the only answer is ˜D. Therefore, those who have answered question No. 139 with the option 'D shall be given the credit. The Committee has suggested that all answers to question No. 147 are wrong and hence credit should be given to all. What the Committee meant is only that the question should be deleted. Therefore, question No. 147 shall be deleted. As far as question No. 144 is concerned, even according to the Committee the answer is ˜D. Going by the text -book also, the answer should be 'D. Therefore, those who have answered question No. 144 with the option ˜D shall be given the credit.