LAWS(UTN)-2009-4-57

ALKA SAINI Vs. HEMWATI NANDAN BAHUGUNA, GARHWAL UNIVERSITY

Decided On April 24, 2009
Alka Saini Appellant
V/S
Hemwati Nandan Bahuguna, Garhwal University Respondents

JUDGEMENT

(1.) THE case of the petitioner is that she is undergoing a course of M.A. (Drawing & Painting) at S.D.P.C. Kanya Mahavidhyalaya, Roorkee. The examining body is Hemwati Nandan Bahuguna Garhwal University. The grievance of the petitioner is that in M.A. Previous paper of History of Indian Painting, she has secured zero mark whereas in other subjects she has got first division marks. The petitioner has contended that in no way she could have been given zero mark.

(2.) THE petitioner had made the following prayers in the writ petition :

(3.) THIS answer script has further been examined by an examiner of equal rank from Kumaon University. Today, the report of the examiner of Kumaon University is before this Court in which after examining the answer scrip of the petitioner, the examiner has come to the conclusion that all the answers given by the petitioner are not related to the questions asked. Therefore, in effect, the present examiner also agrees to the marks awarded to the petitioner by the examiner of H.N.B. Garhwal University. After the matter has been examined by another expert, this Court cannot go any further on this matter and, therefore, no relief can be granted to the petitioner. The petition is, therefore, liable to be dismissed.