TAMSENLEIMA WAIKHOM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition was moved on 6.5.1999. Upon hearing Mr. Ng. Kumar, learned counsel for the petitioner and on perusal of the averments made in the petition and after hearing Mr. T. Nandakumar, learned Advocate General, this court ordered for production of answer scripts and tabulation sheets in respect of 8 (eight) candidates who had sat for the Common Entrance Test in July, 1998. The purpose: of this direction was to ascertain the actual marks secured by the petitioner and respondent No. 7 in Zoology, inasmuch as in total both of them had secured 162 marks in terms off the tabulation sheet prepared by the Government.

(2.) As directed by this court, tabulation sheet and answer scripts were produced on 7.5.1999 by the learned Advocate General. On the said date this court had passed the following order :

(3.) Mr. A. Nilamani, learned Sr. counsel represents respondent No. 5 who has filed counter affidavit in the present case. Mr. N. Kotishwor, learned counsel appears on behalf of respondent No.7 though no counter affidavit has been filed. Mr. Kotishwor submits that in this case the documents will speak for themselves. As certain manipulation has been alleged as respects the marks of the petitioner in the answer script, respondent No. 5 has filed counter affidavit to clarify her own position. I have heard Mr. A. Nilamani, leaned Sr. counsel at length on behalf of the respondent No. 5.