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On Tuesday, the Delhi High Court issued notice to its Registrar-General on a plea moved by two women who took the Delhi Judicial Services Examination 2017, asking for the result of the preliminary exams to be declared over again and the Mains examination be stayed as they alleged blatant discrepancies in the marking of their answer sheets and the way in which the final list was issued.
On May 11, the Delhi High Court uploaded a model answer key on its website and objections were invited on any answers mentioned in the said answer key. The petitioners and other candidates filed certain objections through the link given on the website but only few of them were considered by the Registrar-General and the revised answer key was uploaded on the website on June 4 along with the complete result.
On tallying the answer even with revised model answer sheet, petitioner no.1 and no.2 found that they have scored marks much more than how much they really got.
The petitioners have listed the questions which they say have wrong options or wrong answers. The court found merit in it and now the petition is listed for July 26.
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