Km. Savita (Minor) vs State Of U.P. Thru Secy. And Others
2011 Latest Caselaw 6450 ALL

Citation : 2011 Latest Caselaw 6450 ALL
Judgement Date : 12 December, 2011

Allahabad High Court

Km. Savita (Minor) vs State Of U.P. Thru Secy. And Others on 12 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 71543 of 2011
 

 
Petitioner :- Km. Savita (Minor)
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Awadhesh Kumar Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner has obtained answer sheet of English paper. Perusal of the answer sheet shows that the total marks should be 25 while in the mark-sheet only 21 marks have been given.

The petitioner is seeking a direction to the respondent to correct the mark-sheet.

Learned Standing Counsel may seek instruction in the matter.

Put up day after tomorrow i.e. on 14.12.2011 as fresh.

Order Date :- 12.12.2011

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