PRAKASH CHANDRA Vs. SECRETARY MADHYAMIK SHIKSHA PARISHAD

JUDGEMENT

(1.) This special appeal is filed against the judgment dated 11-8-1997, passed by the learned Single Judge of of this court. The short grievance of the petitioner is that he having passed the High School, applied for the issuance of the High School certificate to the Principal of the relevant college, but he was informed by the Principal that High School certificate had not been received by him from the Secretary of the U.P. High School and Intermediate Board, Allahabad (U.P. Madhayamik Shiksha Parishad). Then the petitioner approached the Secretary, who informed the petitioner by his letter dated 17-7-1997 (Annexure-V to the writ petition) that the High School certificate had been sent to the Principal of the concerned college.

(2.) This is how the petitioner is shuttling between the Secretary and the Principal to obtain the certificate.

(3.) Relying on the Secretary's letter dated 17-7-1997 the learned Single Judge while dismissing the writ petition said the Secretary had performed his duty and there was nothing on his part to be performed and that no mandamus could be issued against the Secretary. He concludingly observed that the petitioner may apply afresh for issuance of the certificate in accordance with law.