RAJNISH KUMAR,J. - (1.) Heard, Shri Sandeep Sharma, learned counsel for the petitioner, Shri Shashank Bhasin, learned counsel for the opposite party no.4, Shri Anand Dwivedi, learned counsel for the opposite parties no.1 and 3 and Shri Savitra Vardhan Singh, learned counsel for the opposite party no.2.
(2.) This petition has been filed for a direction to the respondent no.4 to consider the answers given by the petitioner of question nos.19 and 148 and revise the final answer key and Score Card of the petitioner, published by the National Testing Agency on 16.10.2020 and for passing the New Answer Key with New Score Card considering representation filed by the petitioner on 27.09.2020.
(3.) The brief facts of the case are that the National Testing Agency invited online applications for National Eligibility-cum-Entrance Test (NEET) (UG)- 2020. The petitioner had applied against the public notice. The examination was initially scheduled on 03.05.2019 through public notice dated 02.12.2019 but due to pandemic of Covid-19, the same was rescheduled from 26.07.2020 to 13.09.2020. The National Testing Agency issued the proposed advance answer keys for all the sets of question papers on 26.09.2020 and invited the objections vide notification dated 27.09.2020. In response thereof the petitioner had submitted objections in regard to question nos.19 and 148 of booklet no.G-4 and deposited the requisite fees. But without considering the objections, the final answer key was published. The answers were not changed and the result was also declared. Hence the petitioner approached this Court by means of the present writ petition.;