Allahabad High Court
Miss. Jasmine Siddique vs Atal Bihari Bajpayee Medical ... on 11 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:71476
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - C No. - 10767 of 2025
Miss. Jasmine Siddique
.....Petitioner(s)
Versus
Atal Bihari Bajpayee Medical University Lko. Thru. Vice Chancellor And 2 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Ram Prakash Shukla
Counsel for Respondent(s)
:
Gyanendra Kumar Srivastava, Jai Pratap Singh
Court No. - 17
HON'BLE SUBHASH VIDYARTHI, J.
1. Heard Sri Ram Prakash Shukla, the learned counsel for the petitioner, Sri Gyanendra Kumar Srivastava, the learned counsel for the opposite parties no. 1 & 2-Atal Bihari Bajpayee Medical University, Ms. Sakshi Chauhan holding brief of Sri Jai Pratap Singh, the learned counsel for the opposite party no. 3-Sardar Patel Post Graduate Institute of Dental and Medical Sciences, Lucknow.
2. By means of the instant writ petition, the petitioner has prayed for issuance of a direction for production of her answer sheet of BDS 2nd year examination held in the year 2025, Subject Code BDSS202, Subject Name Eneral and Dental Pharmacology and Therapeutics theory paper.
3. The petitioner had applied for scrutiny of her marks where after the result remained unaltered. Now the petitioner is seeking production of answer sheets before this Court for being re-evaluated by some experts.
4. The BDS Course Regulation, 2007 formulated by the Dental Council of India contains the following provision for re-evaluation.
"Re-evaluation: Re-evaluation of theory papers in all years of study of the BDS course may be permissible by the university on application and remittance of a prescribed fee. Such answer script shall be re-evaluated by not less than two duly qualified examiners and the average obtained shall be awarded to the candidate and the result accordingly reconsidered. However in those universities where double evaluation provision exists, this provision of re-evaluation will not be applicable."
5. The learned counsel for the opposite parties no. 1 & 2 has stated that in Atal Bihari Bajpayee Medical University, copies BDS Course are examined by two examiners. A candidate is awarded higher of the marks awarded by the two examiners. Thus there is a double evaluation process in the university and, therefore, provision of re-evaluation is not applicable in Atal Bihari Bajpayee Medical University.
6. As there is no provision for re-evaluation of answer sheet, the petitioner has no right for seeking re-evaluation of answer sheets.
7. The petition lacks merit and the same is dismissed.
(Subhash Vidyarthi,J.) November 11, 2025 Pradeep/-