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“Perusal of the impugned orders indicates that it is apparently a non-speaking and unreasoned order and it nowhere mentions as to how the petitioner was responsible for the result being lower than the standard norms fixed by the respondents.”
Defendant 1 is unknown person/persons, who have fraudulently engaged with different business entities to commit fraud, impersonation and are misleading the general public into believing that they are acting on behalf of the plaintiff.
The University was directed to propose relevant criteria and weightage for evaluating answer scripts, ensuring a more rational and transparent assessment process.
