MASTER SURIYA Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) PETITION filed under article 226 of the Constitution of India to issue a writ of Mandamus, declaring that the action of 1st and 2nd respondents in not awarding correct and required marks to my son for Physics and Chemistry subjects as illegal and arbitrary and consequently directing the 1st and 2nd respondent to award correct and required marks to the petitioner for Physics and Chemistry subjects and the 3rd respondent to hold counseling for the petitioner based on the new marks to be awarded, on the same day and on par with the candidates who have secured the same cut-off marks and to allot him seat in my one of the colleges of his choice. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondents had submitted that the revised mark sheet for the Chemistry paper in the Higher Secondary Examinations conducted in the month of March 2009, had been issued to the petitioner and the petitioner had participated in the counseling for Engineering Course for the academic year 2009-2010, on 21.7.2009.