Gauhati High Court
Md. Zakir Hussain vs The Registrar And Anr on 1 February, 2023
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010178632015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5883/2015
MD. ZAKIR HUSSAIN
S/O LT. NAUCHAD ALI VILL and P.O. TITKURI P.S. RANGIA DIST. KAMRUP
R, ASSAM PIN - 781354.
VERSUS
THE REGISTRAR and ANR,
GAUHATI UNIVERSITY, JALUKBARI, GUWAHATI - 781014.
2:THE CONTROLLER OF EXAMINATION
GAUHATI UNIVERSITY
JALUKBARI
GUWAHATI - 781014
Advocate for the Petitioner : MR.M R SODIAL
Advocate for the Respondent :
BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 01-02-2023 Heard Mr. A.K. Dutta, learned counsel for the petitioner and Mr. P.J. Phukan, learned Standing counsel, Gauhati University for the respondents.
The respondent Gauhati University have placed before the Court a copy of the Instruction as well as a copy of the Notification under reference No. GU/M/AR/2017 dated 01.06.2017 issued by the Page No.# 2/2 Academic Registrar, Gauhati University apprising the Court that only the answer scripts shall be re- evaluated for maximum of three papers restricting to the theory papers only specifying that no application will be accepted for re-evaluation in practical, dissertation or project papers.
In that regard, the respondent Gauhati University shall file its affidavit specifying the details of issuance of said Instruction along with the said Notification dated 01.06.2017, noted above, on or before 10.02.2023 serving copy of the same on the learned counsel for the petitioner.
List this matter on 14.02.2023.
JUDGE Comparing Assistant