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Santosh Kumari vs Examination Controller C.S.J.M. ...
2022 Latest Caselaw 1155 ALL

Citation : 2022 Latest Caselaw 1155 ALL
Judgement Date : 11 April, 2022

Allahabad High Court
Santosh Kumari vs Examination Controller C.S.J.M. ... on 11 April, 2022
Bench: Pritinker Diwaker, Ashutosh Srivastava



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 112 of 2022
 

 
Appellant :- Santosh Kumari
 
Respondent :- Examination Controller C.S.J.M. University And Another
 
Counsel for Appellant :- In Person
 
Counsel for Respondent :- Rohit Pandey
 

 
Hon'ble Pritinker Diwaker,J.

Hon'ble Ashutosh Srivastava,J.

Heard the appellant in person.

This Intra Court Appeal has been filed assailing the judgment and order of the learned Single Judge dated 09.09.2021 passed in Writ (C) No.19987 of 2021 (Santosh Kumar Vs. Examination Controller, Chhatrapati Sahu Ji Maharaj University and another) whereby the writ petition has been dismissed, however, liberty has been granted to file application for redressal of her grievance before the Examination Controller of the University, who in turn would consider and decide the same within four weeks strictly in accordance with law.

The grounds raised in this Appeal are difficult to comprehend and do not disclose any nexus to the controversy at hand.

Sri Rohit Pandey, learned counsel appearing for the respondents at the very outset points out that the Appellant pursuant to the impugned order of the learned Single Judge had preferred a representation before the Examination Controller of the University on 13.09.2021. The said representation has been rejected by the Examination Controller by order dated 21.10.2021. He further submits that the Appellant has preferred a writ petition being Writ Petition No.3565 of 2022 questioning the decision on the representation which is stated to be pending consideration.

Since the Appellant has already preferred a representation pursuant to the order of the learned Single Judge as directed therein and the decision thereon is the subject matter of Writ (C) No.3565 of 2022, we are of the opinion that nothing survives to be adjudicated in the present Appeal. It is, accordingly, dismissed.

Order Date :- 11.4.2022

pks

(Ashutosh Srivastava,J.) (Pritinker Diwaker,J.)

 

 

 
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