Supreme Court: While hearing petitions seeking the cancellation of the National Entrance-cum-Eligibility Test (NEET) for the Under-Graduate (UG) 2024 over an alleged paper leak, irregularities and grant of grace marks over alleged ‘loss of time’, a vacation Division Bench of Vikram Nath and SV Bhatti, JJ., has issued notice and sought response from the National Testing Agency (NTA) and the Central government on petitions relating to alleged paper leaks and malpractices in NEET-UG 2024.
The Bench said that “if there is 0.001 percent negligence on the part of anyone it should be thoroughly dealt with”.
The Court further said that “as NTA, you must act fair. If there is a mistake, say yes, this is a mistake, and this is the action we are going to take. This will inspire confidence in your performance.”
The Court further reiterated that they are not inclined to stay the counseling for UG medical seats, as it can reverse any decision taken during the counselling.
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Source: Press