GAURAV KUMAR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Mrigraj Singh for the respondent. The petitioner has come up praying that his marks obtained were wrongly filled up in the application form as 972 whereas he has obtained 1019 marks.

(2.) Learned counsel contends that this was a human error and which he attributes to the computer operator.

(3.) The digits and the numbers which have been reflected hereinabove do not even prima facie indicate that it is a human error or an inadvertent clerical mistake.