MOAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a petition by Moar Singh, who had appeared in the Intermediate Examination-2000 conducted by U.P. Board and had applied for scrutiny after paying requisite fee within the time prescribed by the Board itself.

(2.) This petition was taken up on 16/08/2000 and thereafter at the request of the learned counsel representing State and U. P. Board adjourned from time to time in order to enable the respondent-authorities to assist the Court in informing minimum possible time required for completing the entire work of scrutiny with regard to the High School and Intermediate Examination-2000 conducted by the Board.

(3.) Sri A.N. Verma , Additional Secretary, U.P. Board was present on the last date as well as he is present in Court today. On his instructions the learned Standing Counsel has made submissions and apprised the Court about magnitude of work to be undertaken by the Board while deciding the scrutiny applications with respect to aforesaid examinations.