NAVAL KISHORE Vs. H. P. UNIVERSITY

JUDGEMENT

(1.) The petitioner has filed the instant writ petition for the following substantive relief:

(2.) It is more than settled that in absence of any provision under the statute of statutory rules/regulations, the Court should not generally direct revaluation. Reference in this regard can conveniently be made to a fairly recent judgment of the Hon'ble Supreme Court in High Court of Tripura through the Registrar General vs. Tirtha Sarathi Mukherjee and others, 2019 AIR(SC) 3070 wherein it was held as under:

(3.) However, the moot question still remains is whether even in absence of any legal right to demand revaluation as of right, has the petitioner been able to carve out a case of grave injustice for interference after all as held by the Hon'ble Supreme Court that wide power under Article 226 may continue to be available even though there is no provision for revaluation in a situation where a candidate despite having given correct answer and about which there cannot be even slightest manner of doubt, he is treated as having given the wrong answer and consequently the candidate is found disentitled to any marks.