RAJIV GANDHI UNIVERSITY Vs. NISHCHITHA H

JUDGEMENT

(1.) Learned counsel for the appellants submits that office objections are complied with. The submission is taken on record.

(2.) This appeal is filed against the interim order dated 26.4.2018, passed in W.P.No.58414/2017 and connected matters, directing the respondents to prepare a Model Answer Key by the Committee of Experts appointed by the RGUHS and reevaluation by an independent Evaluator of the candidates on the basis of new Model Key Answers be undertaken immediately subject to the petitioners depositing a sum of '5,000/- each with the respondent-University, within a period of three days from the date of the order, and to undertake preparation of model key answers for the aforesaid examination and revaluation by independent Evaluator on the basis of said Model Key Answer within a period of four weeks and to complete the process including the declaration of their result upon fresh evaluation within a period of four weeks from the date of the order.

(3.) The learned Judge also referred that the interim order will not be treated as precedent for any other case and it is limited to 15 petitioners in the petitions.