VANAJA K.T Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) NON selection of the petitioner to the post of Lower Division Typist under the respondent University is under challenge.

(2.) THE main relief sought for is to direct the second respondent to revalue the answer sheets of the petitioner in the written test for the post of Lower Division Typist conducted on 07.02.2010.

(3.) THE learned standing counsel for the University submits, that there is no provision to cause for revaluation of the answer papers, in respect of the selection for appointment to the service of University. THE law has been declared by the Apex Court in this regard, as per the judgment reported in Pramod Kumar Srivastava Vs. Chairman, Bihar Public Service Commission, Patna and Others [2004 (6) SCC 714]. This being the position, no interference is liable to be made, submits the learned counsel.