NIMRAT Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Facts in petitions on hand are by and large admitted. Controversy is restricted to competence of J&K Board of Professional Entrance Examinations (hereinafter referred to as "Board"), to take decision impugned in writ petitions, mode and manner of decision taken and justification for such decision.

(2.) Board in April 2014 initiated annual exercise to make selection for Professional Colleges of the State and recommend selected candidates for admission in various Streams in such Colleges, before the specified date. Board on 8th April 2014 issued a Notification informing eligible candidates that Board was likely to issue a Notification inviting applications from aspirants for admission in question. This was in the nature of wake up call, so that candidates would organise their record and get ready to fill up and submit their applications in prescribed format. Admission Notification was issued on 15th April 2014. Petitioners in writ petitions on hand, like other aspirants, submitted their applications as directed in Information Brochure. Board issued Common Entrance Test 2014 (CET 2014) Schedule on 2nd May 2014. In terms of notification, CET 2014 was to be held on 7th and 8th June 2014. The Test was conducted as per schedule.

(3.) Board, as promised in Information Brochure, hosted answer key on its website on 8th July 2014. Candidates were given liberty to submit their representations within two days in the event anyone, amongst them, had any reservation about answers indicated in answer key. If Board is to be believed, it in all received 276 representations against answer key. 109 such representations related to Physics subject, while 102 and 65 were concerning Biology and Chemistry subjects respectively. Board referred representations along with supporting material appended to representations to Expert Committees.