PRATIBHA GIRI GOSHWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) DELAY in filing the rejoinder affidavit is condoned. The delay condonation application No. 7128 of 2011 is allowed. The rejoinder affidavit is taken on record.

(2.) HEARD Mr. Ravi Joshi, the learned counsel for the petitioner, Mr. P. C. Bisht, the learned Brief Holder for the State and Smt. Seema Sah, the learned counsel for the respondent No.4.

(3.) BASED on the submission of the form, the admit card issued to the petitioner bearing roll No. 210486 and, on this basis, the petitioner appeared as a private candidate for the Intermediate Examination for the academic session 2009 -10 which was held sometimes in March and April, 2010. The petitioner appeared in all the papers from the center allotted to her and eagerly awaited for the declaration of the result. The results were declared by the Board sometime in June, 2010, but the petitioners result was not declared. The petitioner enquired and reached a stumbling block wherever she went and ultimately the petitioner was constrained to approach the writ Court for seeking a writ of mandamus commanding the respondents to declare her result.