Shivangi Mishra vs Dr. Ram Manohar Lohia Avadh ...
2015 Latest Caselaw 4575 ALL

Citation : 2015 Latest Caselaw 4575 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Shivangi Mishra vs Dr. Ram Manohar Lohia Avadh ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7114 of 2015
 

 
Petitioner :- Shivangi Mishra
 
Respondent :- Dr. Ram Manohar Lohia Avadh University Thru Its V.C. & Ors.
 
Counsel for Petitioner :- Dhirendra Chaturvedi
 
Counsel for Respondent :- Sobhit Mohan Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of the University has been accepted by Sri Sobhit Mohan Shukla.

The grievance of the petitioner is that that there is a provision for reevaluation of marks for BDS Course, but University authorities are not accepting the forms. Counsel for the University could not justify as to why forms are not being accepted.

Taking the serious view of the matter, the Vice Chancellor and the Registrar of the respondent-University are directed to appear in person on 27.11.2015 to explain as to why forms are not being accepted.

List this case on 27.11.2015.

Order Date :- 24.11.2015

MH/-