MADHYAMIK SHIKSHA PARISHAD Vs. DISTRICT JUDGE BAGHPAT

JUDGEMENT

(1.) Heard Sri J.S. Tomar, learned Standing Counsel for . the State and learned counsel for the Caveator- respondent No. 3.

(2.) The challenge is to the orders passed by the trial Court dated 19.9.2008 and the order of the learned District Judge dated 15.5.2009 in Revision whereby the direction of the trial Court to produce the answer-books has been maintained.

(3.) The plaintiff-respondent No. 3 filed a Suit. Her allegation was that she has faired well in Hie High School Examination of 2007 and was expecting more than 70% marks but she was awarded far lesser marks than her expectation, as such, the Suit should be decreed and appropriate relief should be granted. The relief claimed was to grant proportionate marks to the petitioner and, accordingly, correct her result.