Kerala High Court
Fathimath Zenha Shakeer Hussain vs The Chairman on 9 September, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:66419
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 9TH DAY OF SEPTEMBER 2025/18TH BHADRA, 1947
WP(C) NO. 23119 OF 2025
PETITIONER:
FATHIMATH ZENHA SHAKEER HUSSAIN
AGED 20 YEARS
D/O SAKEERHUSSAIN PUTHIYAVEETTIL MANJIYIL,
ORUMANAYOOR, VTC:ORUMANAYOOR, VATTEKKAD POST,
TRICHUR- (ADMIT CARD NO. 28121 10478.
NEET (UG)-2025), PIN - 680512
BY ADVS.
SRI.T.M.CHANDRAN
SRI.S.SUJITH
RESPONDENTS:
1 THE CHAIRMAN
NATIONAL TESTING AGENCY(NTA) FIRST FLOOR,
NSIC-MOBP BUILDING, OKHLA INDUSTRIAL ESTATE,
NEW DELHI, PIN - 110020
2 THE NATIONAL TESTING AGENCY(NTA)
FIRST FLOOR,NSIC-MOBP BUILDING,
OKHLA INDUSTRIAL ESTATE, NEW DELHI
REPRESENTED BY CHAIRMAN., PIN - 110020
3 DIRECTOR (EXAM)
THE NATIONAL TESTING AGENCY(NTA),
FIRST FLOOR,NSIC-MOBP BUILDING,
OKHLA INDUSTRIAL ESTATE,
NEW DELHI, PIN - 110020
2025:KER:66419
W.P.(C) No.23119/2025
:2:
4 DEPARTMENT OF HIGHER EDUCATION
MINISTRY OF EDUCATION, GOVERNMENT OF INDIA,
NEW DELHI, PIN - 110020
BY ADVS.
SRI.SUDHINKUMAR K., CGC
SRI.S.NIRMAL, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2025 AND THE COURT ON 09.09.2025
DELIVERED THE FOLLOWING:
2025:KER:66419
W.P.(C) No.23119/2025
:3:
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) No.23119 of 2025
`````````````````````````````````````````````````````````````
Dated this the 9th day of September, 2025
JUDGMENT
~~~~~~~~~
The petitioner, who has appeared in NEET -
UG 2025 Examination, has approached this Court seeking to
quash Ext.P3 Score Card. The petitioner seeks to declare
that Ext.P2 Score Card is valid to be acted upon.
2. The petitioner appeared for NEET - UG
2025 Examination on 04.05.2025. After publishing the result
on 14.06.2025, the petitioner downloaded her Score Card. In
the said Ext.P2 Score Card, the petitioner is shown to have
scored 495 marks out of 750.
3. On 18.06.2025, the petitioner was informed
that she was awarded only less marks. The petitioner again
2025:KER:66419
downloaded a copy of her Score Card. In the said Ext.P3
Score Card, the petitioner was shown to have scored only 117
marks out of 750. The petitioner immediately sent Ext.P4
e-mail to the respondents requesting for issuing a copy of
OMR sheet. No reply has been received.
4. The petitioner states that she bona fide
believes that some manipulation is done in changing the
marks already awarded to the petitioner. The petitioner has
satisfactorily performed in the Examination. She is entitled to
get the marks shown in Ext.P2 Score Card. Reducing her
marks without any notice is unacceptable.
5. Respondents 1 to 3 filed a statement in
opposition. Respondents 1 to 3 stated that the allegations
made by the petitioner are cooked up. The petitioner is
playing mischief. The OMR sheet and calculation sheet of the
petitioner have been perused. It is evident that the petitioner
has attempted 143 questions out of 180 questions and filled
her responses to the question in her OMR answer sheet. The
petitioner has attempted 91 questions incorrectly and 52
2025:KER:66419
questions correctly. Accordingly, the petitioner was awarded
117 marks. The evaluation is fully system generated. There
cannot be any manipulation.
6. I have heard the learned counsel for the
petitioner and the learned Standing Counsel representing
respondents 1 to 3. I have also heard the learned Central
Government Counsel representing the 4th respondent.
7. The allegation of the petitioner is that when
the petitioner downloaded the Score Card on 14.06.2025, it
was shown that the petitioner has scored 495 marks out of
750. On 18.06.2025, when the petitioner downloaded the
Score Card again, it was found that the petitioner has scored
only 117 marks.
8. When the writ petition came up for admission
on 21.07.2025, this Court directed the respondents to place
on record the original OMR sheet with a carbon copy in a
sealed cover before this Court. On 28.07.2025, this Court
perused the OMR sheet and found that there is no mistake in
the calculation of the marks of the petitioner. A copy of the
2025:KER:66419
OMR sheet was handed over to the counsel for the petitioner
also.
9. The National Testing Agency follows a
secured encrypted and audit logged system for generating
and releasing result data. Tampering, manipulation or
technical error are fully ruled out. The National Informatics
Centre which provides technical support to the National
Testing Agency has officially clarified that the Score Card of
the petitioner was generated and uploaded on the NIC server
only once. The Score Card showing 117 marks is the only
valid and officially released version.
In the afore circumstances, I do not find any
reason to believe the story put forth by the petitioner regarding
reduction of the petitioner's marks. The writ petition is without
any merit. The writ petition is hence dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/01.09.2025
2025:KER:66419
APPENDIX OF WP(C) 23119/2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE ADMIT CARD DATED
30-04-2025 ISSUED BY THE RESPONDENTS
TO THE PETITIONER
Exhibit P2 A TRUE COPY OF SCORE CARD SIGNED BY
THE DIRECTOR(EXAM),NTA
Exhibit P3 A TRUE COPY OF THE SCORE CARD SHOWING
THE MARKS OF THE PETITIONER AS 117
Exhibit P4 A TRUE COPY OF THE E- MAIL DATED 18-
06-2025 SENT BY THE PETITIONER TO THE
RESPONDENTS REQUESTING COPY OF OMR
SHEET
Exhibit P5 A TRUE COPY THE E-MAIL DATED 20-06-
2025 SENT BY THE PETITIONER TO THE
RESPONDENTS REQUESTING FOR COPY OF OMR
SHEET
Exhibit P6 A TRUE COPY OF THE E-MAIL AGAIN SENT
ON 21-06-2025 REQUESTING FOR COPY OF
OMR SHEET
RESPONDENTS' ANNEXURES
Annexure R1(a) TRUE COPY OF ADMIT CARD OF THE
PETITIONER
Annexure R1(b) TRUE COPY OF THE ATTENDANCE SHEET OF
THE PETITIONER
Annexure R1(c) TRUE COPY OF OMR SHEET, CALCULATION
SHEET AND ANSWER KEY OF TEST BOOKLET
CODE 46, OF THE PETITIONER
Annexure R1(d) TRUE COPY OF E-MAIL DATED 05/06/2025
Annexure R1(e) TRUE COPY OF THE PUBLIC NOTICE DATED
03.06.2025
Annexure R1(f) TRUE COPY OF THE SCORE CARD OF THE
PETITIONER AS DECLARED ON 14.06.2025
BY NTA
Annexure R1(g) TRUE COPY OF THE NIC LETTER DATED
24.06.2025 ALONG WITH THE WEB ACTIVITY
LOG OF THE PETITIONER
Annexure R1(h) TRUE COPY OF THE DETAILS REGARDING THE
NTA KEY AS DISPLAYED ON ANNEX.R1 (F)
SCORE CARD OF THE PETITIONER
2025:KER:66419
PETITIONER'S ANNEXURES
Annexure AI A TRUE COPY OF THE QUESTION PAPER/
TEST BOOKLET FURNISHED TO THE
PETITIONER IN EXAMINATION HALL
Annexure AII A TRUE COPY OF THE E-MAIL DETAILS OF
THE PETITIONER FOR THE PERIOD 18-02-
2025 TO 20-06-2025
Annexure AIII A TRUE COPY OF THE EMAIL DETAILS OF
THE SALIHA (MOTHER) FOR THE PERIOD 04-
05-2025 TO 27-06-2025
Annexure AIV COPY OF THE SCORE CARD OF THE
PETITIONER
