PRATEEK SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) All these writ petitions pertain to various complaints regarding the conduct of CPMET Examination, the valuation thereof and the revision of the key answers. Having regard to the nature of the complaints that the revision of the key is not in terms of the prescribed text books, this Court made an attempt to look into the matter, leading to our interim order dated 1.7.2010, which reads as follows:

(2.) Learned counsel for the petitioners submit that in view of the interim order, referred to above, and the action taken by the University, as per the said order, no further orders are necessary in these writ petitions. These writ petitions are hence disposed of in terms of the interim order dated 1/7/2010, directing the University to take further steps in terms of the interim order in the matter for counselling and admission. Before parting with the cases, it will only be appropriate to observe that the University may have to definitely take steps to see that these sort of complaints are not there in future particularly since there is a prescribed syllabus, prescribed in terms of the two text books and there cannot be any chance for diverse opinion of experts since the answers are to be based only on the authentic text books prescribed by the NCERT and the State Board.

(3.) The writ petitions are disposed of, so also the pending applications, if any.