- (1.) Regard being had to the commonality of the issue involved despite some variance, we are dealing with these writ petitions together for the present.
(2.) For the sake of convenience and clarity, we are taking facts from Writ Petition (C) No.456 of 2017. The writ petitioner has prayed for issue of a writ of mandmus calling for the records relating to revised answer keys for the JEE (Advanced) 2017 examinations published by the 2nd respondent on 13.06.2017 in their official website and set aside the same in so far as the awarding of +3 marks to all candidates in Chemistry Question No.29 in Code-I Paper-I and +4 marks to all candidates in Mathematics question No.39 in Code I Paper I and all the corresponding questions in all Codes 0 to 9, and further to issue a writ of mandmus commanding the respondents to revoke the 7 free marks awarded to the candidates of JEE Advanced 2017 whose question papers were printed correctly and they had not attempted the questions and award negative marks as applicable in case attempted wrongly and to republish the results of JEE Advanced 2017, and further direct the respondents to publish the revised All India Rank list.
(3.) It is contended in the writ petition that though certain questions were framed erroneously, yet it had correct answers and some students have given the appropriate answers. It is urged that the respondent No.2, in an arbitrary manner, decided to grant the requisite marks i.e.18 to all the candidates because the expert body felt that the mistake could be best remedied in the said manner.;