As per case facts, the petitioner, an MBBS student, failed the Human Anatomy theory paper, falling short by marginal two marks for the required 50% aggregate (78 in theory, 81 ... in practical). Suspecting improper evaluation, the petitioner sought revaluation and personal verification of answer scripts from the respondent University, which was denied as their regulations only permit recounting. This led the petitioner to appeal to the High Court. The question arose whether the examinee is entitled to inspect evaluated answer books or take certified copies thereof under the RTI Act, prevailing over university rules. Finally, the High Court, referring to an Apex Court judgment (2011 (8) SCC 497), ordered that if the petitioner approaches the Grievance Committee of the 2nd respondent University with the requisite fees, they shall be permitted to reverify their MBBS 1st year Human Anatomy Theory Paper answer sheet, considering the Apex Court's observations. The writ petition was disposed of without costs.