KIRAN MALHOTRA Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) Before dealing with the contentions and pleas urged on behalf of the parties at the time of hearing of this appeal, admitted facts regarding which parties were not at variance need to be noted.

(2.) Appellant, hereinafter referred to as the Plaintiff, appeared in the entrance examination of MBBS course during 1984-85 session. This entrance examination was known as Pre Medical Test. It was held in the month of August and September, 1984. Plaintiff obtained 221 marks. She alongwith a number of other candidates filed CWP No. 514 of 1984. All the Petitioners in this petition challenged their non selection as well as the selection of Respondents No. 5 to 51 on a number of grounds.

(3.) For the purposes of present appeal relevant ground is that the answers given in the key answers on the basis of which answer sheets were marked were demonstrably wrong. In this behalf it may also be appropriately observed that questions were in the nature of multiple choice questions. To each question there were four answers. Candidate was required to mark the correct answer. Thereafter on the basis of the key-answers provided by the paper-setter(s), answer sheets were assessed by the Defendant No. 1 University.