Allahabad High Court
Reshama Khatoon vs State Of U.P. And 2 Others on 4 March, 2020
Author: Ashok Kumar
Bench: Ashok Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- WRIT - A No. - 1847 of 2020 Petitioner :- Reshama Khatoon Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ashish Jaiswal Counsel for Respondent :- C.S.C. Hon'ble Ashok Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel, who appeared on behalf of the respondents.
From perusal of the instructions placed by learned Standing Counsel, it is clear that the petitioner has secured 34.50320 marks as against of normalised score of 161.4069 marks for backward female candidates.
In view of the aforesaid, no case is made out. The claim of the petitioner has no substance.
Accordingly, the writ petition is dismissed.
Order Date :- 4.3.2020 A.Kr.*