Sarita Yadav vs The State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 6901 ALL

Citation : 2013 Latest Caselaw 6901 ALL
Judgement Date : 7 November, 2013

Allahabad High Court

Sarita Yadav vs The State Of U.P. Thru Secy. And 3 ... on 7 November, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 60964 of 2013
 

 
Petitioner :- Sarita Yadav
 
Respondent :- The State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Ganesh Shankar Srivastava,Brijesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Vivek Varma
 

 
Hon'ble Dilip Gupta,J.

The petitioner, who had appeared as an ex-student in B.Sc. first year examination-2013, has filed this petition for re-evaluation of certain papers.

Learned counsel for the petitioner has not been able to place any provision under which re-evaluation can be done and learned counsel appearing for the respondent-University also states that there is no provision of re-evaluation of answer books.

In such circumstances, the relief claimed in this petition cannot be granted.

The writ petition is, accordingly, dismissed.

Order Date :- 7.11.2013

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