Allahabad High Court
Ashutosh Shrotriya vs Vice Chancellor Dr. B.R.A. University ... on 12 August, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - C No. - 46780 of 2010 Petitioner :- Ashutosh Shrotriya Respondent :- Vice Chancellor Dr. B.R.A. University Agra And Others Petitioner Counsel :- V.D. Dubey Respondent Counsel :- Sanjay Kumar Singh Hon'ble Arun Tandon,J.
Counsel for the University, in terms of the order of this Court dated 09th August, 2010, has obtained institutions from the University and it is pointed out that under the amended provisions applicable to the Department of Master of Social Work the maximum marks provided in respect of internal assessment has been fixed as one third of the total marks. According to the University the maximum marks provided for the subject concerned are 150 and, therefore, maximum internal assessment marks have been fixed as 50.
In view of the aforesaid, this Court finds no good ground to interfere with the matter.
Writ petition is dismissed.
Order Date :- 12.8.2010 Pkb/