MINOR M R VIDHYA REP BY FATHER AND NATURAL GUARDIAN V MURUGAN Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS HIGHER SECONDARY EXAMINATION; SECRETARY SELECTION COMMITTEE DIRECTORATE OF MEDICAL EDUCATION

JUDGEMENT

(1.) Heard the learned Counsels appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) This writ petition has been filed praying for a writ of mandamus to direct the first respondent to issue the revised mark sheet awarding 71 marks for the Bio-Zoology subject written by the petitioner in the Higher Secondary Examinations held in the month of March, 2009, with Registration No. 116787 and to direct the second respondent to admit the petitioner in the M.B.B.S. course in any one of the Government Medical Colleges, based on the revised mark sheet obtained by her.

(3.) The father of the petitioner, who has filed the affidavit in support of the writ petition, has stated that the petitioner had appeared for the Higher Secondary Examinations held in the month of March, 2009, conducted by the first respondent.