KUMARI MEENAKSHI Vs. MADHYAMIK SIKSHA PARISHAD UTTAR PRADESH

JUDGEMENT

(1.) BY means of the present petition, the Petitioner has prayed for a writ of mandamus directing the Respondents to declare the result of intermediate Examination of 1983 in so far as it relates to the Petitioner after quashing the notice dated 13 -9 -1983.

(2.) THE facts of the case are that the Petitioner passed High School examination conducted by the U.P. Board of High School and Intermediate Education in 1981 as a regular student of Government Girls Inter College Aonla in the district of Bareilly. Having passed her High School examination, she sought for admission and was admitted in Class 11 of the same college in the academic sessions 1981 -82. She appeared in the Board's Intermediate Examination 1983 as a private student with Roll No. 469693. According to the Petitioner, she had passed Class 11 examination from the said college as a regular student but thereafter, she ceased to be a student of the said college and appeared in the Board's Intermediate examination 1983 as a Private student as stated supra. The Board by its letter dated 12/13 -9 -1983 queried her that she had not passed the Examination of Class 11 as a regular student of the said college. It transpires from a perusal of the facts on record, the result of her examination was withheld but the Board issued a provisional certificate on the basis of which she took admission in B.A. Classes and admittedly she passed her B.A. Examination from Roohelkhand University, a copy of the mark -sheet of her B.A. examination is annexed as Annexure -2 to the Suppl. affidavit.

(3.) I have heard the learned Counsel for the Petitioner and also the learned Standing Counsel.