- (1.) The writ petitioner is the appellant before us. He is aggrieved because he did not according to him get the appropriate marks from the examiner. He had an option to apply for re-examination but he did not exercise the same. Now the time is over. The learned Trial Court on that basis dismissed the writ petition. We are unable to interfere with the order passed by the learned Trial Court.
(2.) The appeal and the application are both dismissed.
(3.) Parties shall, however, bear their own cost.;