K C PADMAJA Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS OFFICE OF THE DIRECTOR OF GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) THIS petition has been filed seeking for a writ of Mandamus, to direct the second respondent to furnish the particulars as sought for by the first respondent in Memo A.THE.MU No:139141/B.6(4) 2007, dated NIL-07-2007 and consequently direct the first respondent to issue the corrected Mark sheets of the petitioner in respect of the SSLC examination.) Heard the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that the second respondent had furnished all the particulars, as prayed for in the writ petition. However, the learned counsel appearing for the petitioner had submitted that based on the particulars obtained from the second respondent, the first respondent is to make necessary alterations in the mark sheet of the petitioner relating to the S.S.L.C examination of March, 2003. The learned counsel had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to the corrections to be made in the mark sheet and if the first respondent is directed to consider the representation and pass orders thereon, within a specified period.