DEBI PROSAD DEY, J. - (1.) The respondent authorities issued a circular inviting application for admission in MBBS Course for 2015 from the candidates. The petitioner being qualified to get admission for the MBBS Course accordingly had applied for the preliminary examination of such MBBS Course. The petitioner duly appeared in Pre-Medical Test Examination of Andaman and Nicobar Islands on 2nd August, 2015 at Jawaharlal Nehru Rajakiya Mahavidyalaya, Port Blair. The respondent authority declared the result of such examination on 3rd August, 2015 and the result was duly affixed on the Notice Board and was also published in the newspaper. The petitioner came to know from such publication that the petitioner has not been shown as the successful candidate in the said examination though the petitioner had solved the entire questions correctly in that examination. Accordingly, the petitioner sent a letter to the respondent no.3 on 5th August, 2015 requesting the authority to issue the OMR sheet, question paper and answer key to the petitioner so that the petitioner may be satisfied about the proper appreciation of the answers given by her during examination. The respondent no.3 in reply requested the petitioner to file appropriate application in order to re-verify her answer script but did not provide the OMR sheet, question paper and answer key to the petitioner. Despite such re-verification the name of the petitioner does not appear in the list of successful candidates for getting examination in MBBS Course.
(2.) Being aggrieved by and dissatisfied with such arbitrary action of the respondents, the petitioner has filed this writ application with the prayer to cancel the impugned letter dated 6th August, 2015 issued by respondent no.3 and to direct the respondent authority to supply OMR sheet, question paper and answer key to the petitioner so that the petitioner can verify her answer and marks. The respondents have specifically stated in their Affidavit-in-Opposition that there was/is no such rules to supply the OMR sheet, question paper and answer key to any of the candidates who had appeared in such Pre-Medical Examination. Thus specific defence of the respondents is that the petitioner duly submitted application for re-verification of her answer paper and even after such re-verification there was no change in the marks obtained by the petitioner.
(3.) Learned Advocate Mr. R.P. Gobind appearing on behalf of the petitioner contended that the respondent authority had published the result on 3rd August, 2015 though there was specific stipulation in the notice that the result would be published on 15th August, 2015. Mr. Gobind further contended that in all the Institutions the OMR sheet, question paper and answer key generally are handed over to the candidates for their appreciation and for giving a check to the arbitrariness of the authorities in the evaluation of such answer sheet. According to Mr. Gobind no harm will be caused to the respondent authorities in handing over the OMR sheet, question paper and answer key to the petitioner.;