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Akhilesh Kumar vs State Of U.P. And Another
2023 Latest Caselaw 27327 ALL

Citation : 2023 Latest Caselaw 27327 ALL
Judgement Date : 5 October, 2023

Allahabad High Court
Akhilesh Kumar vs State Of U.P. And Another on 5 October, 2023
Bench: Kshitij Shailendra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:192462
 
Court No. - 10
 

 
Case :- WRIT - C No. - 32817 of 2023
 

 
Petitioner :- Akhilesh Kumar
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Surendra Pal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Kshitij Shailendra,J.

1. Heard Shri Surendra Pal Gangwar, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and perused the record.

2. This petition has been filed claiming following reliefs:

"i. To issue a writ, order or direction in the nature of mandamus directing the respondent No.2 to re-evaluate/ re-examine the answer sheet of Subject Code No. 324 (AZ) (Math) of Intermediate Examination, 2023 of the petitioner and issue a fresh mark sheet to the petitioner.

ii. To issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to decide the representation dated 22.05.2023."

3. Learned Standing Counsel has placed reliance of latest decision on the Hon'ble Supreme Court in the case of Dr. B.R. Ambedkar University Agra Vs. Devarsh Nath Gupta & Ors. reported in 2023(7) ADJ 315(SC) and submits that such kind of petitions have been held to be not entertainable by the Hon'ble Supreme Court.

4. Having considered the record of the writ petition and the judgment of the Hon'ble Apex Court, I am not inclined to issue any direction for revaluation of the answer sheet.

5. Accordingly, the writ petition stands dismissed.

Order Date :- 5.10.2023

Anurag/-

 

 

 
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