KENISHA SINGH JEET Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Srivastava-III, learned counsel for the petitioner, Mr. Asheem Mukherjee, learned Standing Counsel for the State-respondents, Mr. Rohit Pandey, learned counsel for the respondent-University and Mr. V.P. Rai, learned counsel for the respondent-institution.

(2.) This writ petition has been filed by the petitioner for a writ of mandamus commanding the respondent nos. 5 and 6 to rectify their mistake by verifying the examination form of the petitioner, upload the admit card of the petitioner on website and permit him to appear in the final (revised) Examination Schedule (P.G.) M.A. (Final Year) Main Exam- 2021, as per the updated schedule dtd. 7/7/2021. He further prays for a direction upon the respondent nos. 5 and 6 to conduct fresh examination of the petitioner in respect of final (revised) Examination Schedule (P.G.) M.A. (Final Year) Main Exam-2021, as per the updated schedule dtd. 7/7/2021.

(3.) Counter and rejoinder affidavits have been exchanged between the parties and they agree that this petition may be finally decided without calling for any further affidavit.