Madhya Pradesh High Court
Diksha Singh vs Jiwaji University, Gwalior Thr on 15 June, 2015
Writ Petition No.3035/2015
Diksha Singh
vs.
Jiwaji University and others
1
15.06.2015
Shri V.S.Chouhan, Advocate for the petitioner.
Shri Amit Bansal, Dy.Govt. Advocate for the
respondent/State.
Heard.
The petitioner has prayed for a direction to the respondents for revaluation of all the papers. However, neither any enabling provision has been shown by the petitioner nor it is established that there is an improper revaluation.
A Division Bench in Dheeraj Pandey and another vs. State of MP and others, reported in 2014 (3) MPLJ 147, opined that unless and until prima facie case is made out to show that answer sheets were not valued properly, merely on the basis of vague and unspecified allegation no direction can be issued to revalue the answer sheets. The petitioner has right under Right to Information Act to obtain answer sheets and then establish her case.
In view of Dheeraj Pandey (supra), I find no reason to entertain the petition. Petitioner is free to obtain copy Writ Petition No.3035/2015 Diksha Singh vs. Jiwaji University and others 2 under the RTI Act and then, if aggrieved, may file appropriate proceedings.
Petition is dismissed.
(Sujoy Paul)
(Yog) Judge