HIMMATBHAI KEMABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking direction to the respondent authorities to give additional three(3) marks to the petitioner for having answered three(3) questions correctly.

(2.) The genesis of the dispute raised in the writ petition lies in the judgement dated 19.02.2016 passed in Special Civil Application No.14870 of 2015 and allied matters.

(3.) The petitioner is claiming additional three(3) marks on the basis of the aforesaid judgement. The respondent authorities have denied the same only on the ground that since the petitioner was not a party to those petitions and he had not filed the petition along with those petitioners, he is not entitled to get additional three(3) marks.