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Chhattisgarh High Court: NEET OMR Tampering Allegations Cannot Rest on Mere Suspicion - (04 Aug 2026)

EDUCATION

Chhattisgarh High Court has held that allegations of NEET OMR sheet tampering require substantive evidence and cannot rest on mere suspicion. The Court also ruled that candidates must first use the prescribed grievance mechanism before invoking the High Court’s writ jurisdiction.

Tags : NEET; TAMPERING; SUSPICION  

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