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Patna High Court - Orders

Anant Kumar vs The Institution Of Engineers ( India ) ... on 23 August, 2018

Author: Chakradhari Sharan Singh

Bench: Chakradhari Sharan Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.13701 of 2018
                 ======================================================
                 Anant Kumar S/o Banaras Prasad Singh Resident of Mohalla - Qr. No. -
                 H.I.G. 1/11, Dindli Basti Near Sarita Cinema Adityapur Saraykala, Kharsewa,
                 P.S. - Aditya Pur, District Saraykala.

                                                                           ... ... Petitioner/s
                                                    Versus
            1. The Institution of Engineers ( India ) through its Chairman the Institution of
               Engineers (India) at 8 Gokhala Road, Kolkata - 70020.
            2. The Director, Education Examination and Accreditation Department (EE &
               A) the Institute of Engineers (India) 8 Gokhala Road, Kolkata - 70020.
            3. Chairman (Local Centre) IEI Bihar State Centre at Beer Chand Patel Path,
               Patna (Bihar).

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Binod Kumar
                 For the Respondent/s   :      Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
                 SINGH
                                       ORAL ORDER

2   23-08-2018

The petitioner has been awarded only 28 marks out of 100 in the subject 'Manufacturing Science' paper of Section-B examination held by the Institution of Engineers (India). It is his case that he had expected at least 50 out of 100 in the said paper. It has been vaguely stated in the writ application that upon inspection of the answer sheet, which the petitioner had an occasion to inspect, he has found that his answer sheet has been arbitrarily examined. Such vague plea cannot make a sustainable foundation to consider the petitioner's case for directing the respondents to re-evaluate his answer sheet.

I do not find any merit in this application. This Patna High Court CWJC No.13701 of 2018(2) dt.23-08-2018 2/2 application is dismissed.

(Chakradhari Sharan Singh, J) Pawan/Ragini U