Allahabad High Court
Sabiha Khan vs State Of Up And 2 Others on 5 March, 2025
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:31849-DB Court No. - 29 Case :- WRIT - A No. - 2822 of 2025 Petitioner :- Sabiha Khan Respondent :- State Of Up And 2 Others Counsel for Petitioner :- Mohd. Aslam,Rafiuddin Ansari Counsel for Respondent :- C.S.C.,M.N. Singh Hon'ble Ashwani Kumar Mishra,J.
Hon'ble Donadi Ramesh,J.
1. Heard learned counsel for the petitioner and the learned Standing counsel for the State-respondents.
2. This petition has been filed with the prayer to command the respondents to re-evaluate the answer sheets of the petitioner for the examination of U.P. Judicial Service Civil Judge (J.D.) (mains) Examination 2022 and to redraw his result of the said examination.
3. Petitioner had appeared in the Uttar Pradesh Judicial Service Civil Judge (JD) Examination-2022. The result has already been declared and the selected candidates have already been appointed and are now working. In such circumstances, filing of a writ petition after a year to re-evaluate the answer sheets cannot be countenanced when no grievance was raised for almost a year.
4. Writ petition is, accordingly, dismissed.
Order Date :- 5.3.2025 Shiraz