SREEDEVI.R Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner, learned AGA for respondent Nos.1 and 2, learned counsel for respondent No.3 and learned counsel for respondent Nos.4 and 5 and perused the material on record.

(3.) The material on record discloses that it is the grievance of the petitioner that despite submitting a representation dtd. 1/9/2022 to respondent Nos.4 and 5 calling upon them to upload proper OMR answer sheet and declare proper results of the petitioner, respondent Nos.4 and 5 have not taken any steps in this regard so far and as such, the petitioner is before this Court by way of the present petition.