Andhra Pradesh High Court - Amravati
Ms.Suhasini Srirangam D/O ... vs The Union Of India, on 19 February, 2024
APHC010634872012
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[ 3333 ]
MONDAY ,THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SMT JUSTICE V.SUJATHA
WRIT PETITION NO: 20918 OF 2012
Between:
1. Ms.Suhasini Srirangam D/o S.Narasimham,, Residing at Plot No 40-41,Flat B-
2, Sairatna Residency,Sector VI, M.V.P Colony, Visakhapatnam 530017
...PETITIONER(S)
AND
1. The Union of India, Ministry of Human Resource Development Through its
Secretary 4th Floor, A-Wing, Shastri Bhawan New Delhi 110 001.
2. The Bar Council of India, Through its Chairman 21, Rouse Avenue
Institutional Area, Near Bal Bhawan, New Delhi - 110 002
3. The Convenor, Common Law Admission Test, 2012(CLAT) National Law
University, NH-65, Nagaur Road, Mandore, Jodhpur - 342304 (Rajasthan)
4. National Law University, NH-65, Nagaur Road, Mandore, Jodhpur - 343304,
(Rajasthan) Represented by its Registrar .
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased toto issue a writ, order or .direction more particularly one in the nature of
writ of mandamus to declaring the Hon'ble court may be pleased to issue an
appropriate Writ or direction, more particularly one in the nature of Writ of
Mandamus declaring the action of the 3rd and 4th Respondents in including
questions which are out of the prescribed syllabus and questions incomplete in
nature and questions for which the answer keys were wrong as being as
arbitrary,illegal,contrary to law besides being violative of Article 14 of the
Constitution of India and Violative of principles of natural justice and
consequentially quash the entire examination result of CLAT 2012 by further
directing the respondents to conduct examination afresh after strictly following
the syllabus and pass such other order or orders as the Hon'ble Court may deem
fit and proper in the facts and circumstances of the case.
I.A. NO: 3 OF 2012(WPMP. NO: 26795 OF 2012)
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to stay
the CLAT 2012 admission process during the pendency of the above writ petition
and pass such other order or orders as the Hon'ble Court may deem fit and
proper in the facts and circumstances of the case. pending disposal of the a bove
writ petition.
I.A. NO: 1 OF 2012(WPMP. NO: 26793 OF 2012)
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 3rd and 4th respondents to produce all the records/documents in
connection with the CLAT 2012 during the pendency of the above writ petition.
I.A. NO: 2 OF 2012(WPMP. NO: 26794 OF 2012)
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to revise the result after correcting the wrong answers
and deleting the questions which were incomplete in nature and out of the
syllabus and to prepare a fresh result after setting right the anomalies crept into
CLAT 2012 and all other proceeding in connection with the CLAT 2012 during
the pendency of the above writ petition.
Counsel for the Petitioner(s):SRI. VIKRAM POOSERLA
Counsel for the Respondents: DEPUTY SOLICITOR GENERAL OF INDIA
Counsel for the Respondents: 4912/S NANDA
Counsel for the Respondents: 11879/N ASHWANI KUMAR
The Court made the following:
ORDER:
On a perusal of the prayer, it appears that the petitioner has filed the present writ petition challenging the action of the 3rd and 4th respondents in including questions which are out of the prescribed syllabus and questions incomplete in nature and questions for which the answer keys were wrong and is seeking a direction to the respondents to quash the entire examination result of CLAT 2012 and to conduct examination afresh after strictly following the syllabus.
As the relief sought by the petitioner pertains to the examination that was conducted in the year 2016, this Court is of the opinion that the cause in the writ petition would not survive.
Accordingly, this Writ Petition is dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any in the Writ Petition, shall stand closed.
_________________________________ JUSTICE V. SUJATHA Gss