Allahabad High Court
Dev Pratap Singh vs State Of U.P. And Others on 20 July, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 41552 of 2010 Petitioner :- Dev Pratap Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Nigamendra Shukla Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The petitioner had appeared at the Intermediate Examination 2010. He is not satisfied with the marks awarded to him and has prayed that the answer book of certain papers be summoned.
There is no provision for re-evaluation of answer books. Learned Standing Counsel appearing for the respondents, however, states that the petitioner can approach the Redressal Grievance Committee that has been constituted by the Board by the order dated 1st June, 2010.
In view of the aforesaid, this petition is disposed of with liberty to the petitioner to approach the Redressal Grievance Committee. The Court has no reason to doubt that if the petitioner files such an application before the Redressal Grievance Committee, they shall examine the matter and take an appropriate decision in accordance with law expeditiously, preferably within a period of three weeks.
Order Date :- 20.7.2010 GS