As per case facts the petitioner challenged several questions and or their answers in the Common Law Admission Test CLAT arguing they were unsuitable had incorrect answers or required mathematical ... calculations unsuited for an objective test leading to an appeal to the Supreme Court against the High Court's rulings on a select number of disputed questions The question arose whether certain questions in the CLAT examination paper or their prescribed answers were fundamentally flawed requiring modification of the answer key or deletion of the questions Finally the Supreme Court intervened ordering For Question both option c and the originally marked option d would be treated as correct affirming the fundamental duty of both State and citizens For Question involving a minor's agreement the answer key would be changed to the originally provided option b restoring it as a valid question Question a logical reasoning puzzle and Questions and involving complex calculations based on provided data were all directed to be deleted across all test sets to ensure all candidates are scored out of the same total number of questions thus granting relief to the petitioner