Identical challenges to a disputed examination answer key were rejected under an earlier ruling.

The petitioners challenged the answer key for Question No. 83, contending that the published answer was incorrect.

They sought correction of the key, an additional mark for the question, reversal of the 0.25 mark deducted for negative marking, and consequential relief, including a fresh shortlist or marks sheet

The petitions were heard together because they sought identical reliefs

The respondents relied on the dismissal of W.P. Nos. 41421–41425 of 2017, which concerned the same question and an identical challenge

1. Whether the petitioners were entitled to correction of the answer key for Question No. 83 and the consequential award of marks and related relief

2. Whether the petitions should be rejected in light of the prior dismissal of petitions raising the same challenge to Question No. 83

The Court relied on its decision in W.P. Nos. 41421–41425 of 2017, which had considered and dismissed an identical challenge concerning Question No. 83; the Court treated that decision as applicable to the present petitions

The order does not identify any statute or set out the reasoning or legal principles from that prior decision; the referenced extract of its observations is not reproduced in the supplied text

The Court noted that the central contention in the earlier petitions and the present petitions was the same: that the answer key to Question No. 83 was erroneous

Given the prior dismissal of the identical challenge, the Court applied that outcome to the present matters and rejected the petitions, without setting out a separate assessment of the correctness of the answer key in the order

The Court rejected both writ petitions