Dilip Kumar And Another vs State Of U.P. And 3 Others
2019 Latest Caselaw 4388 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 4588 of 2019
 

 
Petitioner :- Dilip Kumar And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ram Chandra Solanki,Varsha Soni
 
Counsel for Respondent :- C.S.C.,Sanjay Kumar Singh
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Supplementary affidavit filed today is taken on record.

Despite repeated time granted by this Court, learned Standing Counsel could not produce the necessary instructions as to whether the applications dated 14.9.2018 were received in the office of respondent no. 4 or not.

However, it is admitted that scanned copy of the answer scripts had not been provided to the petitioners. As a result of it, the petitioners could not apply for re-evaluation pursuant to the notification dated 10.10.2018.

It is demonstrated by the learned counsel for the petitioners from the key answers that the answers to the question nos. 40, 89, 93, 94 and 95 of Booklet Series-B given by them are correct.

The respondent no. 4 namely the Secretary, Examination Regulatory Authority, U.P., Allahabad is directed to correct the result of the petitioners by assigning marks to the said answers. The corrected result of the petitioners shall be uploaded at the website within a fortnight.

The writ petition stands allowed.

Order Date :- 10.5.2019

Brijesh