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’, the three Judge Bench of Dr. DY Chandrachud, CJI, JB Pardiwala and Manoj Misra JJ. has directed the National Testing Agency (‘NTA’) to upload on their website the marks obtained by all the students who appeared in the Exam, city and centre-wise, after masking their identities.
In the previous order, the Court had directed the Central government and NTA to inform about whether it would be feasible for the Government’s cyber forensics unit to use data analytics to identify suspicious cases, to segregate tainted from the untainted students.
The matter will next be taken up on 22-07-2024
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[NEET UG 2024] Supreme Court to determine to what extent the exam was compromised before retest call
[NEET UG 2024] Patna HC permits CBI to take custody of 13 accused in NEET paper leak case
