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Delhi HC: Answer Key Cannot be Disregarded as Incorrect Merely on Doubt - (02 Dec 2020)

EDUCATION

Delhi High Court has observed in a case relating to Delhi Higher Judiciary Service Preliminary Examination that an answer key cannot be disregarded as being incorrect merely on a doubt.There is always a presumption of correctness regarding the answer key and it may be subject to judicial review only when it is "demonstrably wrong" i.e. it must be such as no reasonable body of men well-versed in the particular subject would regard it as correct.

Tags : DELHI HIGH COURT   ANSWER KEY  

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