Karuna Shankar Dubey vs State Of U.P. And 2 Others
2022 Latest Caselaw 3082 ALL

Citation : 2022 Latest Caselaw 3082 ALL
Judgement Date : 16 May, 2022

Allahabad High Court

Karuna Shankar Dubey vs State Of U.P. And 2 Others on 16 May, 2022

Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 16842 of 2021
 

 
Petitioner :- Karuna Shankar Dubey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- O.P. Tiwari
 
Counsel for Respondent :- C.S.C.,Anil Kumar Singh
 

 
Hon'ble Siddharth,J.

Sri Rohit Singh, learned counsel holding brief of Sri Anil Kumar Singh, learned counsel for respondent no.2, have stated that the relief sought by the petitioner in the writ petition cannot be granted in view of the judgment passed by this Court in Special Appeal No. 33 of 2022 decided on 27.1.2022, wherein it has been held that the omission in the OMR Sheet to fill the relevant column cannot be subsequently allowed to a negligent candidate.

In view of the above, the writ petition is dismissed.

Order Date :- 16.5.2022

S.K.

Download the LatestLaws.com Mobile App