ANURADHA DUBEY KM Vs. SECRETARY MADHYAMIK SHIKSHA PARISHAD

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for issuance of a writ, order or direction in the nature of mandamus directing the respondents "to scrutiny English IInd Paper."

(2.) It is, inter-alia, alleged by the petitioner that the petitioner has appeared in the Intermediate Education for the year 2002 from Government Girls Inter College, Etawah, with roll number 0350243; and that the petitioner was declared failed in the examination; and that while the petitioner secured good marks in other papers, the petitioner got only 05 marks in English IInd Paper; and that the petitioner has applied for scrutiny before the respondent on proper form on 13.7.2002; and that the petitioner has also fulfilled all the formalities as required by the respondent, including deposit of Rs. 40/- in the Treasury Office of State Bank of India, Etawah, the photocopy of the challan has been filed as Annexure No. 2 to the writ petition.

(3.) Heard Sri S.U. Khan, learned Counsel for the petitioner and Sri K.K. Chand, learned Standing Counsel.