Reetika and Ors. v. State of Punjab and Ors. - (High Court of Punjab and Haryana) (21 Sep 2015)

High Court dismisses petition calling for cancellation of PMET 2015

Education

A Division Bench of the Punjab and Haryana High Court upheld a previous decision rejecting pleas by the Appellants for cancellation of the 2015 Pre-Medical Entrance Test, but those sitting for the examination were entitled to carry the question booklets with them after the exam. On a question of whether an expert report produced by the Appellants was to be accepted against that of the University expert, the Court held that the University expert’s answer key was to be considered correct unless it was shown to be “glaringly improbable or impossible”, which it was not in the instant case.

Relevant : N. Lokanadham v. Chairman, Telecom Commission MANU/SC/7550/2008

Tags : PMET 2015 CANCEL ANSWER KEY