Allahabad High Court
Mohammad Talib Khan vs State Of U.P. And 2 Others on 15 May, 2023
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 15400 of 2023 Petitioner :- Mohammad Talib Khan Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Arvind Kumar Yadav Counsel for Respondent :- C.S.C. Hon'ble Ajay Bhanot,J.
Ordinarily, the Court would not have entertained the prayer for reevaluation of marksheets. The marks of the petitioner in the Intermediate examinations conducted by the respondent Board are as follows:
Mathematics- 54 Physics - 52 Chemistry - 89 The petitioner has qualified the JEE Mains (Advanced). However, because of shortfall of 14 marks he is not being admitted in any engineering college. The petitioner claims that he is a bright student who has qualified JEE Mains (Advanced) which is one of the difficult examinations to clear in the country. The marks of the petitioner need to be reevaluated.
The Deputy Secretary, Board of High School and Intermediate Education, U.P., Prayagraj, shall appear in person on the next date of listing along with the question papers of Physics and Maths as well as model answers if any.
The Officer shall also inform the Court as regards the time in which the aforesaid papers in the said subjects can be reevaluated.
Put up this case on 16.05.2023 in the list of fresh cases.
Order Date :- 15.5.2023 Dhananjai