ISHITA D/O RAKSHA AWASTHI Vs. UNION OF INDIA THROUGH SECRETARY, MINISTRY OF HUMAN RESOURCES DEVELOPMENT

JUDGEMENT

(1.) This appeal has been filed against the order dated 20.06.2018 passed by learned Single Judge in Writ Petition (C) No. 1654/2018 assailing various anomalies in CLAT undergraduate examination 2018.

(2.) Writ Court, by the order impugned herein, has dismissed the writ petition mainly on the ground that the Apex Court vide its order dated 25.05.2018 has already constituted a twomember Grievance Redressal Committee to look into all such matters and even before the said Committee representation of the petitioner was considered but no discrepancy as attributed by her was found to be correct as the appellant/writ petitioner had availed full time of 7200 seconds. Writ court was also of the view that since the Grievance Redressal Committee constituted on the directions of the Apex Court has negatived the claim of the writ petitioner, it would not be proper to sit over its findings. It is worth mentioning that the appellant herein has raised almost all those points which have already been considered by the Apex court in the matter of Disha Panchal and others v. Union of India and others, Rishi Dutt v. Union of India and others, and Akshat Aggarwal and others v. Union of India and others, (2018) AIR SC 2824. Relevant portion of the said order reads as under:

(3.) Questions not visible in full or in part.