DUSHYANT KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) -The present Special Appeal has been filed against the Judgment dated 28.10.2003 passed by the learned Single Judge, whereby Civil Misc. Writ Petition No. 43703 of 2003 filed by the appellants herein was dismissed on the ground that as per the records produced by the learned Standing Counsel regarding the marks obtained by the appellants in the Examination in question, the appellants could not be selected for admission in B.T.C. Course. Pursuant to the order dated 26.11.2010, the case is listed today.

(2.) SRI Satyendra Babu Shukla, presently posted as Deputy Registrar, Examination Regulatory Authority, U.P., Allahabad is personally present before the Court. He is identified by SRI P.P. SRIvastava, learned Standing Counsel.

(3.) SRI Shukla has stated before the Court that the appellant No. 1 (Dushyant Kumar) attempted 148 questions out of 150 questions in the Written Test. Answers in respect of 97 questions were rightly given by him, and therefore, he ought to have been awarded 122 marks in the Written Test. However, in the Tabulation Register, his marks in the Written Test have been incorrectly entered as 120.