Punjab-Haryana High Court
Sanjay Chandwani vs University Grants Commission (Ugc) on 9 November, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.22487 of 2012
Date of Decision: November 09, 2012
Sanjay Chandwani
...Petitioner
Versus
University Grants Commission (UGC), Bahadurshah Zafar Road,
New Delhi
...Respondent
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Ghulam Nabi Malik, Advocate,
for the petitioner.
*****
RANJIT SINGH, J.
The petitioner appeared in National Eligibility Test (NET) on 24.6.2012. His grievance is that 11 questions in the answer keys are wrong. The petitioner, thus, claims that he has been wrongly assessed in these 11 answers and accordingly could not make the grade. The petitioner has made a representation, but the same is not being attended to.
Without going into the merits of the pleas raised, the present writ petition is disposed of with a direction to the respondent- Commission to consider and dispose of the representation in accordance with law within a period of two months from the date of receipt of copy of this order.
November 09, 2012 ( RANJIT SINGH ) ramesh JUDGE