YOGESH Vs. THE ALL INDIA COUNCIL

JUDGEMENT

(1.) The present petition has been filed seeking the following reliefs :-

(2.) It is argued that similar issue came up for consideration before various High Courts and recently before the High Court of Delhi in W.P.(C) 9628 of 2019 (Manoj Kumar and others Vs. all india council for Technical Education (AICTE)) wherein vide order dtd. 3/8/2023 by accepting the arguments and applying the principles of rounding off the marks which were obtained by the petitioner were rounded off and their petitions were allowed. In the present case, the petitioner was awarded 39.5% of marks. He submits that the same principles be made applicable to his case and the benefit of judgment passed in the case of Manoj Kumar (supra) be also extended to the petitioner.

(3.) Learned counsel appearing for the respondents could not dispute the fact that several High Courts have considered the issue and applied the principles of rounding off and extended the benefits. He fairly submits that the judgment passed in the case of Manoj Kumar (supra) is squarely applicable to the case of the petitioner.