Kerala High Court
Fathimath Zenha Shakeer Hussain vs The Chairman on 9 September, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:66419
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 9TH DAY OF SEPTEMBER 2025/18TH BHADRA, 1947
WP(C) NO. 23119 OF 2025
PETITIONER:
FATHIMATH ZENHA SHAKEER HUSSAIN
AGED 20 YEARS
D/O SAKEERHUSSAIN PUTHIYAVEETTIL MANJIYIL,
ORUMANAYOOR, VTC:ORUMANAYOOR, VATTEKKAD POST,
TRICHUR- (ADMIT CARD NO. 28121 10478.
NEET (UG)-2025), PIN - 680512
BY ADVS.
SRI.T.M.CHANDRAN
SRI.S.SUJITH
RESPONDENTS:
1 THE CHAIRMAN
NATIONAL TESTING AGENCY(NTA) FIRST FLOOR,
NSIC-MOBP BUILDING, OKHLA INDUSTRIAL ESTATE,
NEW DELHI, PIN - 110020
2 THE NATIONAL TESTING AGENCY(NTA)
FIRST FLOOR,NSIC-MOBP BUILDING,
OKHLA INDUSTRIAL ESTATE, NEW DELHI
REPRESENTED BY CHAIRMAN., PIN - 110020
3 DIRECTOR (EXAM)
THE NATIONAL TESTING AGENCY(NTA),
FIRST FLOOR,NSIC-MOBP BUILDING,
OKHLA INDUSTRIAL ESTATE,
NEW DELHI, PIN - 110020
2025:KER:66419
W.P.(C) No.23119/2025
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4 DEPARTMENT OF HIGHER EDUCATION
MINISTRY OF EDUCATION, GOVERNMENT OF INDIA,
NEW DELHI, PIN - 110020
BY ADVS.
SRI.SUDHINKUMAR K., CGC
SRI.S.NIRMAL, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2025 AND THE COURT ON 09.09.2025
DELIVERED THE FOLLOWING:
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W.P.(C) No.23119/2025
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N. NAGARESH, J.
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W.P.(C) No.23119 of 2025
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Dated this the 9th day of September, 2025
JUDGMENT
~~~~~~~~~ The petitioner, who has appeared in NEET - UG 2025 Examination, has approached this Court seeking to quash Ext.P3 Score Card. The petitioner seeks to declare that Ext.P2 Score Card is valid to be acted upon.
2. The petitioner appeared for NEET - UG 2025 Examination on 04.05.2025. After publishing the result on 14.06.2025, the petitioner downloaded her Score Card. In the said Ext.P2 Score Card, the petitioner is shown to have scored 495 marks out of 750.
3. On 18.06.2025, the petitioner was informed that she was awarded only less marks. The petitioner again 2025:KER:66419 W.P.(C) No.23119/2025 :4: downloaded a copy of her Score Card. In the said Ext.P3 Score Card, the petitioner was shown to have scored only 117 marks out of 750. The petitioner immediately sent Ext.P4 e-mail to the respondents requesting for issuing a copy of OMR sheet. No reply has been received.
4. The petitioner states that she bona fide believes that some manipulation is done in changing the marks already awarded to the petitioner. The petitioner has satisfactorily performed in the Examination. She is entitled to get the marks shown in Ext.P2 Score Card. Reducing her marks without any notice is unacceptable.
5. Respondents 1 to 3 filed a statement in opposition. Respondents 1 to 3 stated that the allegations made by the petitioner are cooked up. The petitioner is playing mischief. The OMR sheet and calculation sheet of the petitioner have been perused. It is evident that the petitioner has attempted 143 questions out of 180 questions and filled her responses to the question in her OMR answer sheet. The petitioner has attempted 91 questions incorrectly and 52 2025:KER:66419 W.P.(C) No.23119/2025 :5: questions correctly. Accordingly, the petitioner was awarded 117 marks. The evaluation is fully system generated. There cannot be any manipulation.
6. I have heard the learned counsel for the petitioner and the learned Standing Counsel representing respondents 1 to 3. I have also heard the learned Central Government Counsel representing the 4th respondent.
7. The allegation of the petitioner is that when the petitioner downloaded the Score Card on 14.06.2025, it was shown that the petitioner has scored 495 marks out of
750. On 18.06.2025, when the petitioner downloaded the Score Card again, it was found that the petitioner has scored only 117 marks.
8. When the writ petition came up for admission on 21.07.2025, this Court directed the respondents to place on record the original OMR sheet with a carbon copy in a sealed cover before this Court. On 28.07.2025, this Court perused the OMR sheet and found that there is no mistake in the calculation of the marks of the petitioner. A copy of the 2025:KER:66419 W.P.(C) No.23119/2025 :6: OMR sheet was handed over to the counsel for the petitioner also.
9. The National Testing Agency follows a secured encrypted and audit logged system for generating and releasing result data. Tampering, manipulation or technical error are fully ruled out. The National Informatics Centre which provides technical support to the National Testing Agency has officially clarified that the Score Card of the petitioner was generated and uploaded on the NIC server only once. The Score Card showing 117 marks is the only valid and officially released version.
In the afore circumstances, I do not find any reason to believe the story put forth by the petitioner regarding reduction of the petitioner's marks. The writ petition is without any merit. The writ petition is hence dismissed.
Sd/-
N. NAGARESH, JUDGE aks/01.09.2025 2025:KER:66419 W.P.(C) No.23119/2025 :7: APPENDIX OF WP(C) 23119/2025 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE ADMIT CARD DATED 30-04-2025 ISSUED BY THE RESPONDENTS TO THE PETITIONER Exhibit P2 A TRUE COPY OF SCORE CARD SIGNED BY THE DIRECTOR(EXAM),NTA Exhibit P3 A TRUE COPY OF THE SCORE CARD SHOWING THE MARKS OF THE PETITIONER AS 117 Exhibit P4 A TRUE COPY OF THE E- MAIL DATED 18- 06-2025 SENT BY THE PETITIONER TO THE RESPONDENTS REQUESTING COPY OF OMR SHEET Exhibit P5 A TRUE COPY THE E-MAIL DATED 20-06- 2025 SENT BY THE PETITIONER TO THE RESPONDENTS REQUESTING FOR COPY OF OMR SHEET Exhibit P6 A TRUE COPY OF THE E-MAIL AGAIN SENT ON 21-06-2025 REQUESTING FOR COPY OF OMR SHEET RESPONDENTS' ANNEXURES Annexure R1(a) TRUE COPY OF ADMIT CARD OF THE PETITIONER Annexure R1(b) TRUE COPY OF THE ATTENDANCE SHEET OF THE PETITIONER Annexure R1(c) TRUE COPY OF OMR SHEET, CALCULATION SHEET AND ANSWER KEY OF TEST BOOKLET CODE 46, OF THE PETITIONER Annexure R1(d) TRUE COPY OF E-MAIL DATED 05/06/2025 Annexure R1(e) TRUE COPY OF THE PUBLIC NOTICE DATED 03.06.2025 Annexure R1(f) TRUE COPY OF THE SCORE CARD OF THE PETITIONER AS DECLARED ON 14.06.2025 BY NTA Annexure R1(g) TRUE COPY OF THE NIC LETTER DATED 24.06.2025 ALONG WITH THE WEB ACTIVITY LOG OF THE PETITIONER Annexure R1(h) TRUE COPY OF THE DETAILS REGARDING THE NTA KEY AS DISPLAYED ON ANNEX.R1 (F) SCORE CARD OF THE PETITIONER 2025:KER:66419 W.P.(C) No.23119/2025 :8: PETITIONER'S ANNEXURES Annexure AI A TRUE COPY OF THE QUESTION PAPER/ TEST BOOKLET FURNISHED TO THE PETITIONER IN EXAMINATION HALL Annexure AII A TRUE COPY OF THE E-MAIL DETAILS OF THE PETITIONER FOR THE PERIOD 18-02- 2025 TO 20-06-2025 Annexure AIII A TRUE COPY OF THE EMAIL DETAILS OF THE SALIHA (MOTHER) FOR THE PERIOD 04- 05-2025 TO 27-06-2025 Annexure AIV COPY OF THE SCORE CARD OF THE PETITIONER