KUM. DIVYA. S Vs. RAJIV GANDHI UNIVERSIT

JUDGEMENT

(1.) .Learned Additional Government Advocate is directed to take notice for respondents No.3 and 4.

(2.) Heard the learned counsel appearing for the parties to the lis.

(3.) The petitioner filed the above writ petition seeking writ of mandamus directing the respondents No.1 and 2 to re-evaluate the question No.7 of subject Anotony Paper-I, as per Annexure-C and grant necessary marks to question No.7, etc.