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A NEET candidate had suffered as his answers got wronged due to incorrect translation of questions. Thus, Calcutta High Court had ordered to give an additional 20 marks to the NEET Candidate named Washim Akram Hossain.
Justice Arindam Sinha had observed that: "Denying him marks on contention he ought to have compared with the questions set in English would be unjust. Firstly, because an examinee, in examination to find out depth of knowledge, will not readily think the question is wrong. Second, comparison would then present such examinee with more difficulty."
He had taken the test in Bengali, and had catered to the fact that seven questions were incorrectly translated and to spend large amount of time comparing the questions with the English version. He had thus approached the Calcutta High Court seeking compensatory marks claiming to the fact that his career was at stake.
However, CBSE had vehemently opposed the plea catering to the evidence of the recent Supreme Court judgment where it had set aside the Madras High Court judgment which was also related to awarding of the compensatory marks to the students who took the test in Tamil language and the questions in that language were incorrectly translated.
It was directed by the court that- "Petitioner wrongly attempted four of the five questions having correctly answered one of them. There will be direction upon the Board to award 16 marks to petitioner for these four questions and in addition four to offset negative marking on those questions. Petitioner will thus get addition of twenty marks to his tally of marks. With this aggregate petitioner will find further relief, from appropriate authority, if available to him on the basis of improved score."
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