Rajasthan High Court - Jaipur
Neha Kumari Jogi Daughter Of Prayag ... vs The Union Of India (2024:Rj-Jp:32774) on 1 August, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:32774]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10472/2024
Neha Kumari Jogi Daughter of Prayag Chand Jogi, Aged About 19
Years, Resident of Ward No. 6, Odach, Masawata, Tehsil
Sapotara, District Karauli (Rajasthan)
----Petitioner
Versus
1. The Union of India, through Secretary, Ministry Of
Education, Department Of Higher Education, J688-57J,
Rajpath Area Central Secretariat, New Delhi.
2. The National Tasting Agency, through its Senior Director
(Exams), 1st Floor, NSIC-MDVB Building Okhla Industrial
Estate, New Delhi.
.......Non-petitioners/Respondents
For Petitioner(s) : Mr. Dinesh Kumar Garg For Respondent(s) : Mr. M.S. Raghav with Mr. Vishwas Saini for NTA HON'BLE MR. JUSTICE SAMEER JAIN Order 01/08/2024 Learned counsel for the petitioner has submitted that the petitioner appeared for the NEET (UG) 2024 examination. It is submitted that the petitioner has secured 650 marks as per the scorecard, whereas the petitioner should have been awarded 655 marks as per the model answer sheets.
Learned counsel for the respondent-NTA has submitted that the entire NEET (UG) 2024 examination was sub judice, and petitions pertaining to the examination were pending before the Hon'ble Supreme Court. It is submitted that after the consideration of the aforementioned petitions and the issuance of (Downloaded on 08/08/2024 at 08:52:35 PM) [2024:RJ-JP:32774] (2 of 2) [CW-10472/2024] directions by the Hon'ble Supreme Court, revised results were published qua each and every candidate, wherein the petitioner has secured 645 marks. Further, it is submitted that the aforementioned fact is not reflected in the instant petition, which is therefore outdated. It is submitted that there exists an alternate and efficacious remedy i.e. the due procedure for the filing of grievances before the respondent-NTA and the resolution thereof.
Heard and considered.
Considering the facts of the case and the submissions made by the parties, the present petition is disposed of with the direction that if the petitioner has any subsisting grievance, the petitioner may file the appropriate representation before the respondent-NTA. This Court directs that the respondent-NTA shall consider the representation filed, if any, within the upper limit of 48 hours from the time of the filing of the representation.
Accordingly, the instant petition is disposed of. Pending applications, if any, stand disposed of.
(SAMEER JAIN),J JKP/14 (Downloaded on 08/08/2024 at 08:52:35 PM) Powered by TCPDF (www.tcpdf.org)