Anmol Garg vs State Of U.P. And 2 Others
2023 Latest Caselaw 1206 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 17 of 2023
 
Appellant :- Anmol Garg
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Anil Kumar Srivastava,Ravi Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Vikas Budhwar,J.

In Re: Civil Misc. Exemption Application No. 1 of 2022

Learned counsel for the applicant has filed certified copy of the impugned judgment and order. Thus, the defect noticed by the office of Stamp Reporter stands removed.

Office to assign a regular number to the appeal.

In Re: Appeal

Heard learned counsel for the appellant and the learned counsel for the respondents.

This intra court appeal is against the judgment and order of the learned Single Judge dated 01.12.2022 dismissing Writ C No. 36581 of 2022 filed by the appellant for a direction upon the respondent no.3 to produce the answer sheet of subject mathematics of the petitioner and re-evaluate the same in respect of Intermediate Examination, 2022.

Learned Single Judge dismissed the petition by observing that the petitioner could not disclose any right for re-evaluation of the answer sheets.

Learned counsel for the appellant has questioned the order of the learned Single Judge by claiming that the record justified re-evaluation under inherent powers inasmuch as on certain questions '0' marks were awarded to the appellant even though the appellant attempted those questions.

We have carefully perused the writ petition. There appears no effort to demonstrate that the answer rendered by the petitioner to a particular question was correct but arbitrarily zero or low marks have been awarded by the examiner. In such circumstances, we find no justification to interfere with the order of the learned Single Judge.

The appeal is dismissed.

Order Date :- 11.1.2023

Sunil Kr Tiwari