(1.) YATINDRA Singh, J. Petitioner ap peared in the High School examination in the year 1999 which was conducted by U. P. Board of High School and Intermediate Education, Allahabad (the Board ). She was not satisfied with the marks awarded to her in Mathematics and Science. Conse quently she filed ;a representation on 9-7- 1999 when no oyster was passed therein, she filed the present writ petition.
(2.) I have heard Sri N. A. Khan, coun sel for petitioner and standing counsel for the respondents. This Court by order dated 3-8-1999 had ordered for produc tion of the relevant copies. The standing counsel has produced the relevant copies. The standing counsel has also given a statement that after the writ petition was filed the copies of the petitioner were scrutinized again. It was found that the answer given on left page were not ex amined and as such those questions were re-examined and petitioners marks were enhanced. Initially 46 marks out of 100 in Mathematics-II and 63 marks out 100 in Science-II subjects were awarded to the petitioner. After re-examination of the copies the petitioner has been awarded 64 marks out of 100 in Mathematics-II and 63 out of 100 in Science-II subjects. In view of this the Board is directed to issue a fresh marks-sheet to the petitioner in accord ance with the enhanced marks. With these directions the writ peti tion is disposed of. .