PRATIBHA MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner, Sri Ran Vijay Singh, learned counsel respondent no.3 and Sri Manish Mishra, learned counsel for respondent no.4.

(2.) Petitioner has approached this Court praying for quashing of order dtd. 13/4/2021 passed by respondent no.4.

(3.) Submission of counsel for petitioner is that in her B.Ed. exam, petitioner was granted 359 marks out of 600 and was offered one grace marks and while submitting her application form, she added both the marks and submitted her marks as 360 out of 600 as is apparent from the mark-sheet of the petitioner. On the basis of the same, selection of the petitioner is rejected by the respondents claiming that petitioner has manipulated the documents. Submission of counsel for petitioner is that no benefit would available to the petitioner by adding one mark only and even her ranking does not change. Further, submission is that the same was done by the petitioner in a bona fide manner. She got 359 marks out of 600 and 1 mark as grace mark which ought to have been clubbed by the University itself. Learned counsel for petitioner relies upon the judgment of Supreme Court dtd. 29/6/2021 passed in Writ Petition(s) Civil) No(s). 378 of 2021; 'Rahul Kumar Vs. State of U.P. and Ors.