Allahabad High Court
Gargi Singh vs State Of U.P. And 3 Others on 25 January, 2021
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 10393 of 2020 Petitioner :- Gargi Singh Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Grijesh Tiwari Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi Hon'ble Salil Kumar Rai,J.
In pursuance to the previous order passed by this Court, the Standing Counsel has received instructions in the matter and has handed over a copy of the same to the Court which is taken on record.
A perusal of the instructions indicates that question no. 22 was wrongly answered by the petitioner and question no. 120 was not even answered as the order of feeble mindedness had not been stated in the answer-sheet. So far as question nos. 21, 26, 91 and 94 are concerned, there were major spelling errors in the same and as the questions were related to language, the spelling errors were relevant and, therefore, the Examining Body has marked the said answers as wrong. This Court exercising powers under Article 226 of the Constitution of India cannot fault the Examining Body for having marked as wrong answers relating to language questions, if the assessment is because of spelling errors.
There is no merit in the writ petition and the writ petition is dismissed.
Order Date :- 25.1.2021 Satyam