PRAVEEN KUMAR PURWAR Vs. MADHYAMIC 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 the following reliefs :

(2.) It is, inter-alia, alleged by the petitioner that the petitioner appeared in the High School Examination, 2002 as a regular student from D.A.V. Inter College, Orai at Jalaun. and that he was allotted Roll No. 998293 : and that the result of High School was declared on 18th March, 2002 but the result of the petitioner was shown as incomplete as the marks of English II Paper was not evaluated ; and that the petitioner came to know that his copy of English II Paper was misplaced and hence the same could not be evaluated ; and that the Principal of D.A.V. Inter College, Orai at Jalaun by his letter dated 2nd July, 2002 informed the respondent No. 1 that the Principal of Shri Gandhi Inter College, Orai at Jalaun issued attendant-sheet which established that the petitioner appeared in English II Paper Examination; and that thereafter, the respondent No. 1 without tracing out the answer-books of the petitioner, awarded similar marks to the petitioner in English II Paper as were awarded him in English I Paper which has caused great injustice.

(3.) In the circumstances, the petitioner filed the present writ petition seeking the reliefs quoted above.