RAJEEV SINGH Vs. CHHATRAPATI SHAHUJI MAHARAJ UNIVERSITY

JUDGEMENT

(1.) All these writ petitions raise common questions of fact and law and as such they are being decided by means of this common judgment.

(2.) Heard Sri V.C. Mishra, senior advocate, assisted by Sri J.P. Tripathi advocate, on behalf of the petitioners, Sri U.N. Sharma, senior advocate, assisted by Sri Neeraj Tiwari advocate, on behalf of Chhatrapati Shahuji Maharaj University, Kanpur and the standing counsel on behalf of State-respondents.

(3.) The petitioners in the aforesaid writ petitions are students who have appeared in the examinations conducted by Chhatrapati Shahuji Maharaj University, Kanpur (hereinafter referred to as the University), in respect of B.A., B.Sc. and B.Ed, course from various examination centres, for the year 2004. The basic relief prayed for in all these writ petitions is that the University may be directed to produce answer sheets of the petitioners in respect of their examinations and to declare the results of the petitioners on the basis of the original marks obtained by them in the respective papers.