B R AMBEDKAR UNIVERSITY Vs. DEVARSH NATH GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) Having regard to a short point involved, we have heard learned counsel for the contesting parties finally at this stage itself.

(3.) The appellant-Dr. B R Ambedkar University, Agra[1] has preferred this appeal being aggrieved by the judgment and order dtd. 21/5/2019, as passed by the Division Bench of High Court of Judicature at Allahabad in Civil Misc. W.P. No. 871 of 2019, whereby the High Court has allowed the writ petition filed by the respondent No. 1[2], seeking issuance of a writ of mandamus for re-checking of his answer sheet of Paper-II of the subject Physiology through different examiners and to accept the amended result, if marks were increased in re-checking.