RAJ KUMAR JHA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE only issue involved in this writ petition is as to whether the answers contained in the answer key in respect of question numbers 94 and 110 in the LLB Entrance Examination, 2013, held by University of Delhi are incorrect and if so, whether the petitioner is entitled a fresh computation of his result and admission to the said course in the Academic Year 2013-14.

(2.) THE petitioner before this Court appeared in LLB Entrance Test of Faculty of Law, conducted by the respondents, for the academic year 2013-2014. In the result of the said examination, declared in June, 2013, the petitioner obtained 315 marks. Since the petitioner was not satisfied with the result, he obtained the copies of questions and answer sheets under the Right to Information Act. On perusal of the answer key, the petitioner felt that the answers contained in the answer key in respect of question no.94 and 110 were incorrect and the answers opted by him for the said questions were the correct answers. The grievance of the petitioner is that he has been denied 4 marks each in respect of the above referred two questions, besides being given 2 negative marks, thereby depriving him of as many as 10 marks. The petitioner is, therefore, before this Court seeking the following reliefs:

(3.) AS per Rule 18 Conduct of Elections Rules, 1961, the following persons shall, subject to their fulfilling the requirement specified therein be entitled to vote by post namely (i) special voters (ii) service voters, (iii) voters on election duty and (iv) electors subjected to preventive detention. The expression "service voters" has been defined in Rule 17 of the aforesaid Rules, which, inter alia, reads as under: