SAUMYA SRIVASTAVA (MINOR) Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, who had appeared at the High School Examination 2013 conducted by the Board of High School and Intermediate Education, Uttar Pradesh, has filed this petition as she is not satisfied with the marks awarded in English Theory paper as she has been shown to have obtained only 38 marks.

(2.) Pursuant to the order dated 23rd July, 2013 passed by the Court, learned Standing Counsel has produced the report of the Examiner as also the answer book of English Theory Paper of the petitioner. It is seen that all the answers have been marked and the total is correct and the report of the Examiner also mentions this fact.

(3.) In such circumstances, it is not possible to grant any relief to the petitioner.