Ghan Shyam Shukla vs State Of U.P. And Another
2015 Latest Caselaw 4012 ALL

Citation : 2015 Latest Caselaw 4012 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Ghan Shyam Shukla vs State Of U.P. And Another on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62372 of 2015
 

 
Petitioner :- Ghan Shyam Shukla
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Surendra Nath Shukla
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

Petitioners seek a writ of mandamus commanding the respondents to produce the answer sheets of the candidate.

In absence of complete facts being disclosed and in absence of any statutory provision for re evaluation, no relief can be granted.

The writ petition is, therefore, dismissed.

Order Date :- 6.11.2015

Ashish Pd.

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