LAWS(MAD)-2009-7-398

A M DINESH Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS

Decided On July 22, 2009
MINOR A.M. DINESH Appellant
V/S
DIRECTOR OF GOVERNMENT EXAMINATIONS, CHENNAI Respondents

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the respondents to revalue the answer script in respect of Question No,37 in Part II of Zoology of Biology paper and Question No,6 and 21 of Part A Type A in Physics paper of the petitioner bearing Regn No,365361 and award mark and based on the same, direct the 2nd respondent to admit the petitioner in M.B.B.S. course under the B.C. Category for the academic year 2009-2010 or in the subsequent year. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) BY consent of the parties, the writ petition is taken up for final hearing and disposal.