MANISH TIWARI Vs. UTTARANCHAL SHIKSHA EVAM PARIKSHA PARISHAD

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the present writ petition the petitioner has prayed for the issue of a writ in the nature of mandamus directing the respondent to re-evaluate as well as to scrutinise his answer books of respective subjects of Intermediate Examination, 2004, conducted by Uttaranchal Shiksha Evam Pariksha Parishad.

(3.) So far as the revaluation of answer books is concerned the same is not permissible in view of various authorities of the Apex Court and High Courts. The Apex Court in Bhushan Uttarn Khare Vs. Dean B.J. Medical College, 1992 (2) SCC 220 : AIR 1992 SC 917 , has held as under: