Brinda Navet vs National Testing Agency & Anr.
2024 Latest Caselaw 3739 Del

Delhi High Court

Brinda Navet vs National Testing Agency & Anr. on 30 April, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                    $~2
                    *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      W.P.(C) 5579/2024
                           BRINDA NAVET                             ..... Petitioner
                                              Through: Mr. Kanwal Chaudhary, Ms.
                                              Geetanjali Chaudhary and Mr. Kushgra
                                              Pandit, Advs.

                                              versus

                           NATIONAL TESTING AGENCY & ANR...... Respondents
                                        Through: Mr. Sanjay Khanna, Standing
                                        Counsel with Ms. Pragya Bhushan, Mr.
                                        Karandeep Singh and Mr. Tarandeep Singh,
                                        Advs. for NTA
                                        Ms. Manisha Agrawal Narain, CGSC with
                                        Mr. Sandeep Singh Somaria, Ms. Khushi
                                        Mangla and Ms. Rashi Mangal, GP for UOI
                           CORAM:
                           HON'BLE MR. JUSTICE C.HARI SHANKAR
                                              JUDGMENT (ORAL)

                    %                            30.04.2024

                    W.P.(C) 5579/2024

1. Mr. Khanna, learned Counsel for the NTA submits on instructions that the NTA is agreeable to correct the final score of the petitioner by adding 5 marks to the marks already awarded to her, accepting the challenge to the answer key in respect of Question 47 of the question paper attempted by the petitioner in the Common University Entrance Test/CUET-PG examination.

Digitally Signed By:AJIT                                                                       Digitally Signed
KUMAR                                                                                          By:CHANDRASHEKHARAN
                                                                                               HARI SHANKAR
Signing Date:30.04.2024                                                                        Signing Date:30.04.2024
19:43:26                                                                                       19:42:46

2. As such, he undertakes to do so within three days from today.

3. As the grievance in the writ petition does not survive for consideration, the writ petition is disposed of.

4. Let a fresh score sheet be also issued to the petitioner forthwith.

5. Copy of this order be given dasti to learned Counsel for the parties under the signature of Court Master.

CM APPL. 23032/2024 (Stay) and CM APPL. 23033/2024 (Exemption)

6. These applications do not survive for consideration and stand disposed of.

C.HARI SHANKAR, J APRIL 30, 2024 rb Click here to check corrigendum, if any

Digitally Signed By:AJIT Digitally Signed KUMAR By:CHANDRASHEKHARAN HARI SHANKAR Signing Date:30.04.2024 Signing Date:30.04.2024 19:43:26 19:42:46