KANAK LATA DWIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) CONTENTION of learned Counsel for the petitioner is that the petitioner appeared in the entrance examination of CPMT, 2007. The last candidate who has been selected on the basis of the aforesaid entrance examination had obtained 159 marks whereas the petitioner got 153 marks due to negligence of the authority, hence she could not get admission in the MDBS Course, 2007.

(3.) IT is urged on behalf of the petitioner by Sri O. P. Shukla, Advocate that 10 questions are such which contain more than one correct answers and she claims that she would be selected if one marks for answer of each of the 10 questions is given to her. She has also moved representation to the Registrar, Veer bahadur Singh Poorvanchal University which has been rejected by the impugned order dated 8. 2. 2008.