Poonam Kumari vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

By means of this writ petition, petitioner has sought the following reliefs:-

“i) Issue a writ, order or direction in the nature of mandamus directing the respondent university to re-evaluate the answer sheet of Family Law2

(LLB-313) to the extent the answers which were left unchecked or wrongly checked should be re-evaluated.

ii) Issue a writ, order or direction in the nature of mandamus directing the respondent university that if the marks of petitioner are increased in re-

evaluation/re-checking then an amended result may be issued in favour of the petitioner.â€​

Mr. Bhupesh Kandpal, learned counsel appearing for the University submits that there is no provision for revaluation of answer-sheets in the

University. He further submits that if petitioner makes a representation, the same shall be considered, in accordance with law.

In such view of the matter, the writ petition is disposed of with liberty to petitioner to make representation to the Competent Authority in the

University. If such representation is made within ten days from today, decision thereupon shall be taken within four weeks thereafter.