Punjab-Haryana High Court
Balbir Saini vs Board Of School Education, Haryana ... on 10 April, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
124
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 6092 of 2019
Date of decision :10.04.2019
Balbir Saini ...Petitioner(s)
versus
Board of School Education, Haryana
through its Secretary ...Respondent(s)
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. S.K. Bhardwaj, Advocate for the petitioner.
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RITU BAHRI , J. (Oral)
The petitioner has participated for the HTET examination which was held in 2017. The answer key (Annexure P-3) was uploaded on the website. The petitioner has not filed any objection to the answer key (Annexure P-3) and the final result was declared on 11.03.2018 (Annexure P-5).
The petitioner has now approached this Court seeking direction that answers to six questions were wrongly given. After uploading of the answer key (Annexure P-3), the petitioner has chosen not to file any objection and after declaration of the final result on 11.03.2018 (Annexure P-5), this Court cannot entertain any objection to the answer key (Annexure P-3).
Dismissed.
(RITU BAHRI)
10.04.2019 JUDGE
Divyanshi
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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