SUDARSHAN YADAV Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) Heard learned counsels for parties and perused the record.

(2.) This writ petition is thoroughly misconceived and against the law of land. Petitioner has sought a writ of mandamus commanding respondent-2 to revaulate his answer sheet for the Examination NEET PG-2018. Despite repeated query, learned counsel for petitioner could not show any provision under which such revaluation is permissible.

(3.) Apex Court has repeatedly held that no request for revaluation can be accepted unless there is a provision in this regard. In Maharashtra S.B.O.S. And H.S. Education Vs. Paritosh, 1984 AIR(SC) 1543 Court has clearly taken the view that in absence of provision of revaluation, direction to that effect cannot be accorded. Said view has been reiterated again in Pramod Kuamr Srivastava Vs. Chairman B.P.S.C. Patna, 2004 AIR(SC) 4116.