HARISH SINGH PAPOLA SON OF SRI KHARAK SINGH PAPOLA Vs. DIRECTOR TRAINING AND EMPLOYMENT DIRECTORATE AND TWO ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the Petitioner has sought the following relief:

(3.) THE grievance of the Petitioner is that despite permission granted to appear in the examination by the Joint Director Training/I.T.I. Kumaun Region, Haldwani, no sessional marks have been awarded to the Petitioner, though the Petitioner had attended the classes for 2007 session.