LAWS(UTN)-2006-7-16

NARESH KUMAR Vs. STATE OF UTTARANCHAL

Decided On July 05, 2006
NARESH KUMAR Appellant
V/S
STATE OF UTTARANCHAL Respondents

JUDGEMENT

(1.) HEARD Sri S.K. Mandal, Advocate for the petitioner, Sri V.K. Bisht, Sr. Advocate, assisted by Sri Sushil Vashisth, Advocate for the respondents no. 1.

(2.) BY the present writ petition, the petitioner has prayed for a writ of mandamus directing the respondents to re -evaluate the answer -sheet of the petitioner of mathematics first paper.

(3.) BRIEFLY stated, the petitioner appeared in the Intermediate Examination, 2006 as a regular candidate with subject of General Hindi, Physics, Chemistry, Mathematics, and English from S.V.M. Inter College, Sitarganj, Udham Singh Nagar with Roll No. 0071778.