The Supreme Court in the case titled 'The Controller of Examinations Examination Section, All India Institute of Medical Sciences v. Lakshmanan Senthil Kumar & Anr.' comes across a very interesting issue that whether a candidate who has appeared at the online entrance examination for admission to the post graduate course conducted by the All India Institute of Medical Sciences which is an institution of national importance would be entitled to inspection of the answer sheets and to revaluation when such a provision does not exist in the applicable regulations.
The Supreme Court not only issued a notice but also stayed the operation of the impugned order of the Single Judge dated 27 August 2021 and a stay of further proceedings in Writ Petition No 16670 of 2021 and WMP No 17655 of 2021
The Madras High Court has directed the Controller of Examination, to submit a detailed affidavit explaining the process and its stand with regards to the inspection of answer sheets.
Read Judgement Here:
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