Satyen Kumar Chand vs State Of U.P. And 3 Others
2016 Latest Caselaw 7080 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 54453 of 2016
 

 
Petitioner :- Satyen Kumar Chand
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rang Nath Pandey,Rahul Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Petitioner contends that though he has not appeared in any of the practical examination in the year 2016, but as per the convention marks awarded in the previous practical examination have been awarded except in civil lab 1st (building material) and computer application.

Learned counsel for the petitioner submits that in such circumstances, as the marks awarded in the previous year have been counted in the present examination also, as such it ought to have been awarded in the remaining two papers also.

This Court is at a loss to understand as to how marks of practical examination awarded in previous examination is being awarded in this exam especially when the student has not appeared in the practical examination itself.

Learned standing counsel may obtain instructions in this regard.

Put up as fresh on 30.11.2016.

Order Date :- 17.11.2016

Ashish Nayan