- (1.) THE present Special Appeal has been filed against the judgment and order dated 10th January, 2011 passed by the learned Single Judge whereby the writ petition preferred by the Appellant has been dismissed.
(2.) IT appears that the Appellant had taken admission in B. Sc. Part -I in an institution affiliated to Chhatrapati Shahu Ji Maharaj University, Kanpur. She was allotted mathematics, physics and computer science as the subject in the examinations conducted by the university. She has failed. She had approached this Court by means of the writ petition giving rise to the present appeal for scrutiny of the answer books as according to her, she was a brilliant student having passed High School and Intermediate Examination in first division. The Court had summoned the answer books of the Appellant and got it scrutinized. Whatever answers were not evaluated, had been got evaluated and the marks obtained by her have been checked and again totalled. However, the net result remained the same. We have heard Sri Devendra Kumar, learned Counsel for the Appellant and Sri Neeraj Tiwari, learned Counsel for the university and perused the impugned order dated 10th January, 2011 passed by the learned Single Judge giving rise to the present appeal and the grounds taken in the memo of appeal and the documents filed along with it.
(3.) SRI Devendra Kumar submitted that the Appellant is a brilliant student having passed High School and Intermediate Examinations in first division and therefore, it is unbelievable that she faired so badly in the B. Sc. Examinations. He prays that the Court may issue a direction for fresh evaluation of the answer books.;