V.K. Shukla, J. - (1.) HEARD learned Counsel for the Petitioner, and Sri Neeraj Tiwari, Advocate for the Respondents -University.
(2.) PETITIONER has rushed to this Court that writ in the nature of mandamus be issued directing the Respondent No. 2 to produce the answer book of the subject Code EEC 503 of B.Tech 5th Semester External Examination, Session 2010 ª2011, Branch Electronics and Instrumental Engineering (32), bearing Roll No. 0806832042 College Meerut Institute of Engineering and Technology, Meerut and further prayer has been made for issuing writ in the nature of mandamus directing the Respondent No. 2 to declare the result of evaluation of the answer book of the Petitioner of Subject Code EEC 503 of B.Tech 5th Semester External Examination. On the matter being taken up today, Sri Neeraj Tiwari, Advocate informed the court that at Gatambudh Technical University, Lucknow after result is declared, two fold remedy has been provided for to the candidates (i) incumbent is entitled to apply for scrutiny (ii) in case no change is found in the scrutiny, then incumbent is entitled to apply for challenge evaluation. In the present case most surprisingly in the entire body of the writ petition Petitioner has not at all disclosed anything except the fact that in the scrutiny application, no change has been found. Entire writ petition is based on mere speculation and self assessment without there being any material. in support of the same. Petitioner in the garb of writ petition intends for evaluation and re -evaluation is not at all provided for. In these circumstances as matter of course, this Court cannot direct for re -evaluation. Petitioner at last submits that in case answer sheets are summoned and perused, then everything would be clear.
(3.) AT last Petitioner is insisting to summon the answer sheets in question, for his subjective satisfaction.;