- (1.) Heard Sri Alok Kumar Yadav, learned Advocate in support of this appeal and learned Advocate who appeared for respondents.
(2.) Appellants have challenged the judgment of the learned Single Judge dated 22.10.213 by which writ petition filed by the appellant has been dismissed.
(3.) Writ petition has been dismissed mainly on the ground that petitioners are not prejudiced by the relevant rules provided for allocation of marks on respective qualification of candidate. It has further been observed that petitioner is not able to show from the record that any petitioner has got lessor quality point mark although he has secured higher marks.;