MUNNABAI Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The undisputed factors considering the submissions of the learned Advocates and the record available are as under :

(3.) In the above backdrop, Mr.Gaikwad, learned Advocate for the petitioner strenuously submits that respondent No.3 / Chief Executive Officer could not have acted as an Examiner much less as a Moderator. He could not have modified the marks allotted by Subject Experts to the candidates. Respondent No.3 has exercised the power not vested in it by Law.