Allahabad High Court
Km. Pragati Gupta vs State Of U.P. And Others on 4 February, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 63085 of 2009 Petitioner :- Km. Pragati Gupta Respondent :- State Of U.P. And Others Petitioner Counsel :- C.L. Singh Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The petitioner who had appeared at the High School Examination- 2009 has filed filed petition as she was not satisfied with the marks awarded to her in English Paper-II.
The petitioner has been awarded 30 marks in English Paper-II. Learned Standing Counsel has produced the answer book.
A perusal of the answer book shows that all the answers have been marked and the total is correct. It is, therefore, not possible to grant any relief to the petitioner.
The writ petition is, accordingly, dismissed.
Order Date :- 4.2.2010 GS