- (1.) MD . Nizamuddin for State. The Court: This is again, one of those writ petitions which is based on the self assessment of the petitioner. In paragraph -3 she has stated that her results are not upto the mark.
(2.) SUCH writ petitions, in the opinion of this Court, are not at all maintainable because the scope and power of judicial review cannot be used as a lever to convert the High Court into an institution for enhancing the marks of unsuccessful candidates. Consequently, no relief can be granted to the petitioner save and except to only observe that she will be at liberty to invoke her rights under the Right To Information Act subject to eligibility on all counts. The writ petition is dismissed.
(3.) ALL parties concerned are to act on a photostat signed copy of this order on the usual undertakings.;