Supreme Court - Daily Orders
Robin Singh vs Union Of India on 12 August, 2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO(S). OF 2025
(@ DIARY NO(S). 31136/2025)
ROBIN SINGH PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
This Writ Petition has been filed under Article 32 of the Constitution of India seeking the following prayers:
“a) Allow the writ Mandamus or any other appropriate writ giving directions to respondents to take NEET UG 2025 examination of petitioner by new and keeping one post vacant, or directions may be given to respondents to give admission to petitioner in MBBS course starting from July- August 2025 session, with all consequential benefits.
b) Pass any other order which appears to be just and correct, in the interest of justice, looking to facts and circumstances of this case.”
2. Notice was issued to the respondents and by order dated 05.08.2025, a direction was issued to respondent No.2 to evaluate the concerned answer book of the petitioner manually and the result of the evaluation be Signature Not Verified placed on record. The said exercise was to be carried out Digitally signed by BORRA LM VALLI Date: 2025.08.19 17:02:24 IST within a week.
Reason:
3. Today, learned Solicitor General has, with reference 1 to the affidavit of respondent No.2, pointed out that on a manual evaluation of the answer book of the petitioner herein, the marks which he had obtained are identical with the marks that were tabulated pursuant to the evaluation done through the OMR sheet verification method. In the circumstances, the prayer sought for by the petitioner herein cannot be granted inasmuch as there has been no prejudice caused to the petitioner herein despite there being an erroneous sequencing of the questions inasmuch as the stapling of the question paper was not in accordance with the sequence of pagination. He submitted that no prejudice has been caused in the facts of this case.
4. Learned Solicitor General, therefore, submitted that the relief sought for by the petitioner herein may not be granted.
5. In response to the said submission, the petitioner’s counsel stated that owing to the erroneous stapling of the question papers, which resulted in erroneous sequencing of the questions, created a shock and perturbed the petitioner herein and that itself lead to his performance being not upto the mark and he has not been able to clear the exam with flying colours. Therefore, relief may be granted to the petitioner herein.
6. As observed in our order dated 05.08.2025, in order to satisfy ourselves about any prejudice that may have been caused to the petitioner herein, we had directed respondent No.2 to evaluate the answer sheet manually 2 apart from the evaluation that had been done through the OMR method.
7. We find that since the marks secured by the petitioner herein are identical in both the evaluations, we do not find that any relief can be granted to the petitioner herein.
8. However, we observe that respondent No.2 should take adequate steps to ensure that such errors in the sequencing of papers or in the stapling of papers do not occur in future.
Writ Petition is disposed of in the aforesaid terms.
........................., J [B. V. NAGARATHNA] ........................., J [K.V. VISWANATHAN] NEW DELHI AUGUST 12, 2025.
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ITEM NO.11 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) DIARY NO(S). 31136/2025 ROBIN SINGH PETITIONER(S) VERSUS UNION OF INDIA & ORS. RESPONDENT(S) IA NO. 172146/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA NO. 172139/2025 - EXEMPTION FROM FILING O.T. Date : 12-08-2025 This matter was called on for hearing today. CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) : Mr. Chetan Bairwa, Adv.
Mr. Zulfiqar Ali Khan, AOR For Respondent(s) : Mr. Tushar Mehta, Solicitor General Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, AOR Mr. Aditya Kumar, Adv.
Mr. Alekshendra Sharma, Adv.
Mr. Archana Pathak Dave, ASG Mr. Kamal Digpaul, Adv.
Mr. Sudarshan Lamba, AOR Mr. Harshita Choubey, Adv.
Mr. Jagdish Chandra, Adv.
Mr. Astha Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Writ Petition is disposed of in terms of the signed order, which is placed on file.
Pending application(s), if any, shall stand disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 4