PRIYANKA JINDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS petition has been filed by the petitioner for the following reliefs:-

(2.) BRIEFLY stated that the petitioner appeared in the examination of Uttarakhand Pre Medical Test-2010 conducted by Uttarakhand Technical University/ respondent no.2 held on 26.05.2010. The result whereof was declared on 10.06.2010 on the website of respondent no.2, in which the petitioner scored 139 marks with the category rank of 34. It is asserted in the petition that on 17.06.2010 a subsequent scorecard/final result was published at the website of the respondent no.2 in which petitioners category ranking was shown as 278. It is stated in the petition that reduction in the ranking of the petitioner will badly affect her career prospects and the petitioner will not be able to attain admission in better college/institution. It is further stated that ranking of any candidate in the merit list shall be decided on the basis of the marks obtained by him/her in the question papers of Physics, Chemistry, Botany and Zoology.

(3.) AT this, Mr. Shailendra Naudiyal, Advocate for respondent no.2 contended that the marks awarded to the petitioner have not been changed in any manner, but in fact, correct rank has not been mentioned in the provisional scorecard. Same was corrected subsequently, hence there is no illegality committed by the respondent no.2 in issuing the final result whereby the petitioner has been placed at 278th category rank. He further submitted that the petitioner has scored 139 marks out of 200 and the answers sheets were evaluated through computer thus, there is no chance of any kind of error in this mode of evaluation.