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Abhineet Mishra vs National Testing Agency & Ors on 15 September, 2022

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~200
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       W.P.(C) 13409/2022
                                  ABHINEET MISHRA                                           ..... Petitioner
                                                     Through:      Mr. Pradeep Dewan, Senior Advocate
                                                                   with Mr. Anand Kumar Dwivedi,
                                                                   Ms. Anupam Dhingra, Mr. Kamlesh
                                                                   Kr. Mishra, Mr. Mananjay Mishra,
                                                                   Mr. Aditya, Mr. Bibhuti Bhushan
                                                                   Mishra, Ms. Shivalika, Mr. Kailash
                                                                   Kr. Jha and Mr. Shubham, Advocates.

                                                     versus

                                  NATIONAL TESTING AGENCY & ORS.                          ..... Respondents
                                                     Through:      Mr. Sanjay Khanna, Standing
                                                                   Counsel with Ms. Pragya Bhushan,
                                                                   Mr. Karandeep Singh and
                                                                   Mr. Tarandeep Singh, Advocates for
                                                                   NTA.
                                                                   Mr. Ajay Jain, SPC with Ms. Seema
                                                                   Singh, GP for R-2 & 3.

                                  CORAM:
                                  HON'BLE MR. JUSTICE SANJEEV NARULA
                                                     ORDER

% 15.09.2022 CM APPL. 40723/2022 (exemption from filing certified copies/ typed copies of documents annexed to the petition)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of.

W.P.(C) 13409/2022 & CM APPL. 40722/2022 (for ex-parte interim relief)

4. Petitioner challenges final answer key for NEET UG 2022 stating that three questions viz. question Nos. 26 of Physics paper, 118 of Botany paper and 51 of Chemistry paper, were incorrectly framed. At the outset, Mr. Pradeep Dewan, Senior Counsel for Petitioner, on instructions, states that Petitioner does not wish to press his challenge qua question No. 51 (of Chemistry paper). The said statement is taken on record.

5. Insofar as remaining questions are concerned, it is Petitioner's contention that despite challenge to the provisional answer key on 30th August, 2022 on the designated portal of Respondent No. 1/ NTA upon payment of requisite fee, no action has been taken thereon. Final answer key and result have been published without considering Petitioner's challenge/ objection.

6. Issue notice. Mr. Sanjay Khanna, Advocate accepts notice on behalf of NTA. He states that he will take instructions and file counter affidavit within a period of one week from today. NTA is also directed to place on record the deliberations, if any, of concerned body of experts that decided the objections raised by Petitioner.

7. List on 23rd September, 2022.

SANJEEV NARULA, J SEPTEMBER 15, 2022/nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.09.2022 18:38:49