Allahabad High Court
Yasha Tasaneem vs Union Of India And Another on 24 April, 2023
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 7659 of 2023 Petitioner :- Yasha Tasaneem Respondent :- Union Of India And Another Counsel for Petitioner :- Prabal Pratap,Kamal Krishna Roy Counsel for Respondent :- A.S.G.I.,Dhananjay Awasthi,Rajesh Tripathi Hon'ble Ajay Bhanot,J.
The petitioner claims that the respondent-NTA had issued two marksheets. The first marksheet of the petitioner issued by the NTA depicted higher marks than the subsequent marksheet issued by the said authority.
The NTA in its counter affidavit has categorically asserted that the scorecard being relied upon by the petitioner for securing admission in the engineering college is a forged document. Details affidavit have been filed in this regard. Forgery is a disputed question of fact which can be adjudicated by the competent authority or investigated by the police authorities.
NTA shall conduct investigations into the matter and submit a report before this Court in a sealed cover.
However, it is always open to the petitioner to assail the findings of the investigation if so advised in accordance with law.
Put up this case on 22.05.2022 in the list of fresh cases.
In the meantime, learned counsel for the Union of India shall obtain instructions in the matter regarding the allegations against the conduct of exams by the NTA.
Order Date :- 24.4.2023 Dhananjai