AMIT KUMAR (MINOR) Vs. BOARD OF SCHOOLS EDUCATION, UTTARAKHAND, RAMNAGAR, DISTRICT NAINITAL THROUGH ITS SECRETARY

JUDGEMENT

(1.) Petitioner has appeared in the intermediate examination, 2009 and now he has filed this writ petition with the following prayers:

(2.) This Court was inclined to dismiss the writ petition in limine today as such a prayer is not maintainable looking to the facts of the case. However, now the counsel for the petitioner has made an oral prayer praying that since he has applied for scrutiny of certain papers (Annexure No. 5 to the writ petition), the same may be expedited. The apprehension of the petitioner is that the process of scrutiny may be delayed.

(3.) No presumption can be drawn by this Court regarding the delay in process, it is expected that the respondent Board will proceed expeditiously regarding scrutiny of the papers.