- (1.) All these Writ Petitions, analogously heard, register a challenge to the All India Pre-Medical and Pre-Dental Entrance Test, 2015 (hereinafter referred to as Test/Examination) held on 03.5.2015 under the aegis of the Central Board of Secondary Education, New Delhi (for short hereinafter referred to as "CBSE/Board") having been perceived by the petitioners to have been irreversibly vitiated by the use of unfair means and malpractices through electronic gadgets and devices facilitating the illegal and unfair access to 90 answer keys during the examination conducted on 03.5.2015 to the beneficiary candidates of such corrupt design at the behest of a syndicate for unlawful gain. Whereas the petitioner in W.P.(Civil) No. 325/2015 has introduced himself to be a social activist and a reformer claiming to espouse a public cause, the others registering the impugnment, are the candidates who have taken the examination and apprehend that not only they but also others who are similarly situated and have put in sincere and hard labour would therefore be unfairly out performed by those availing the advantage of the pilfered answer keys provide by a group of operators by misusing the information technology.
(2.) We have heard the learned counsel for the parties.
(3.) The skeletal facts outlining the factual conspectus would be briefly narrated so as to better comprehend the issues seeking adjudication.;