PANKAJ DAHIYA Vs. NCT OF DELHI

JUDGEMENT

(1.) By these petitions filed under Article 226 of the Constitution of India the petitioners have sought the following prayers: To forward answer books/sheets of Midsemester and End semester of Theory-I paper (Eighth semesters) of both the petitioners for re- examining the answer and revaluation and rechecking, to an independent authority either I.I.T. or any other independent and neutral authority.

(2.) Forward answer book/sheet of Mid-semester and End semester of Theory-II paper (Eighth semesters) of petitioner No. 2 for re- examining the answers and revaluation and rechecking of the answer book, to be forwarded to an independent authority either I..I.T. or any other independent and neutral authority.

(3.) To forward the answer book/sheet of PR I in Automobile Engineering of (Eighth semester) of petitioner No. 1 for re-examining the answers of written Test of PR I and revaluation and rechecking to an independent authority either I.I.T. or any other independent and neutral authority.