KANIKA GROVER AND ORS Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Present writ petition has been filed with the following prayers: -

(2.) It has been averred in the petition that petitioners filed an earlier writ petition being W.P.(C) 550/2016 which was disposed of vide order dated 25th January 2016, wherein this Court held that the remedies for revaluation and copies of answer scripts are independent remedies and the petitioners need not have waited for revaluation result before applying for copies of the answer scripts. However, keeping in view the peculiar facts of the case, this Court directed that in the event the respondent still has copies of the answer scripts of the petitioners, the same be released to them.

(3.) Learned counsel for the petitioners states that upon comparing the copies of answer sheets with the relevant study material, petitioners found that all the answers were correct and the examiner deliberately has not given proper marks to the petitioners.