KM. BABITA RAWAT Vs. CHANDRA SINGH GWAL

JUDGEMENT

(1.) HEARD Mr. M.C. Bansal, Advocate for the petitioner/ applicant and Mr. Sushil Vashistha, Advocate for the respondent.

(2.) THE petitioner failed to qualify the examination and the reasons assigned by the petitioner is that her marks have been wrongly calculated and the answer given in the answer key was wrong. The petitioner consequently, filed a writ petition being Writ Petition No. 952 (SS) of 2011, which was disposed of by a learned Single Judge vide order dated 28.7.2011, which reads as follows: -

(3.) CONTEMPT petition is liable to be dismissed and is hereby dismissed. Notices discharged.