Sanjeev Prakash Sharma, J. - (1.) The matter has come up on an application filed by the respondents under Article 226(3) of the Constitution of India for vacation of the interim order. However, learned counsel for the respective parties jointly are in agreement that these writ petitions itself may be disposed of finally at this stage.
(2.) In the present bunch of writ petitions, the answers as finally approved of questions no.13, 24, 25, 40, 41 and 49 are under challenge.
(3.) For question no.13, initially in the answer key, the correct answer reflected was "B" which was challenged by the petitioners. However, the examining body, after considering the objections and opinion of the expert, has retained the answer as option "B".;