ALOK PATEL Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, Mr. L.S. Mehta and Ms. Kanta Devi, learned counsel, appear and waive service of notice on behalf of the respective respondents.

(2.) In view of the grievances, documents appended alongwith the writ petition and nature of order being passed hereinafter, reply of the writ petition is not required to be called from the respondents. The matter has accordingly been heard.

(3.) The case set up by the petitioner is that he successfully pursued BCA Course from respondent No.4- University under a specific registration number. His name appeared in the student registration as also the admission record. The University has also issued detailed marks cards to the petitioner for all the semesters' examinations. Petitioner has also appended his detailed marks cards as Annexure P-1 (colly). It is further the case of the petitioner that though in the gazette, the marks secured by him in 2nd semester have been reflected as 7.43, but as per green sheet, the same has been shown as 6.95. This, accordingly to the petitioner, is a mismatch. Petitioner has been shown as qualified candidate in the 6th semester's detailed marks card, whereas in accordance with applicable ordinance, petitioner's marks should have been mentioned as per gazette. Learned counsel for the petitioner submitted that petitioner made a request to the respondent-University for rectifying the errors. The same was considered by the Committee duly constituted by the Government for verifying the record and supplying photocopies of relevant documents under the custody of SIT under the Chairmanship of Superintendent of Police, District Solan. Petitioner was eventually supplied the information vide office order dtd. 17/9/2025 (Annexure P- 2) by the respondent-University of there being a mismatch as noticed above. Petitioner seeks rectification and for direction to the respondents for carrying out the correction in the mismatch of green sheet and gazette of his 2nd and 6th semesters examinations and further direction to the respondents to issue him corrected record.