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The Delhi High Court has issued notice in a plea seeking to quash the result of the National Eligibility-cum-Entrance Test (UG) 2019 (NEET 2019) declared on June 5. In the instant case,he petitioner had appeared in the NEET 2019 and was awarded the percentile of 85.26 with 334 marks. As per the results, her OBC category rank was 90,787 while the total number of students belonging to the OBC category who cleared the examination was 63,789.The petitioner thus statesthat a rank of 90,787 was not possible.
It has been contended by the Petitioner that after verifying her results from the answer key, she discovered that her marks came out to be more than 400 as opposed to the declared 334 in the results.Seeking clarification and rectification in the results, the petitioner sent a representation to the Medical Council of India on June 14. However, after the authorities turned deaf ear to the grievances, the petitioner moved the High Court. The petitioner has contended that the of the conduct of the respondents has deprived the petitioner of her fundamental rights under Article 14 and 21 of the Constitution.
Lastly, it has also been said that professional education is a gateway to a professional career which has been infringed upon by the manner in which the NEET 2019 results have been declared, violating the petitioners’ right under Article 19(1) (g) of the Constitution. Thus apart from seeking the quashing of the NEET 2019 results, the petitioner also prays for the declaration of the correct and revised result.
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