Upen Verma vs State Of U.P. And Another
2021 Latest Caselaw 2595 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 3038 of 2021
 

 
Petitioner :- Upen Verma
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Mahendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Joshi,J.

Heard Sri Mahendra Pratap Singh, learned counsel for the petitioner and learned Standing counsel for the State respondent.

The present writ petition has been filed for following reliefs:-

"A. To issue a writ order or direction in the nature of mandamus directing and commanding the respondent no.2 to summon the copy of subject of social science theory and computer theory of petitioner, which roll No. 1248261 and my be please permitted to the petitioner to have a glance of it.

B. Issue a writ order or direction in the nature of mandamus directing and commanding the respondent no.1 and 2 to grant the correct Marks to the petitioner for the subject of social science theory and computer theory. So the Justice be done."

The petitioner has a remedy to seek information under the Right to Information Act, 2005 as per the various judgments of this Court as well as Hon'ble Apex Court, which remedy has not been availed by the petitioner so far.

In view of the above, the writ petition is disposed of with the liberty to the petitioner to seek his grievances under the Right to Information Act, 2005.

Order Date :- 18.2.2021

Akbar