LAWS(SC)-2005-8-40

MANISH UJWAL Vs. MAHARISHI DAYANAND SARASWATI UNIVERSITY

Decided On August 16, 2005
MANISH UJWAL Appellant
V/S
MAHARISHI DAYANAND SARASWATI UNIVERSITY Respondents

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Leave granted.

(3.) Challenge, before us, is to the correctness of the impugned judgement of the high Court whereby the decision of the learned single Judge was affirmed by the division Bench on coming to the conclusion that it cannot be said with certainty that the answers to six questions given in the answer key were erroneous and incorrect.