PRANKUR GOEL Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The contention of the learned counsel for the petitioner is that the result of the first examination for 2014 was declared on 20.10.2016 and the reply under the Right to Information Act was given to the petitioner on 14.12.2016. Learned counsel for the petitioner submitted that, after depositing Rs. 9,94,000/- as admission fee, the petitioner did attend any class. Thereafter, he appeared in the examination in 2015-2016. There also, the petitioner was declared fail. He asked for the answer sheets, which were supplied to him.