AKASH SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Counsel for the petitioner and Standing Counsel and perused the record.

(2.) THIS petition has been filed with the averments that the petitioner could not take admission as a regular student, as such for appearing in the examination of class XIIth, he filled up form for examination scheduled for the session 2005-2006 as a private candidate from Shri Devarshi Valmiki Intermediate College, Dabethaa, Varanasi. The form was scrutinised and forwarded to the D. I. O. S. , Varanasi who in turn forwarded it to the office of Madhyamik Shiksha Parishad, U. P.

(3.) THE Board appears to have scrutinised the form of the petitioner and issued admit card allotting Roll No. 2191103 alongwith list of the candidates who were found eligible to appear in the Intermediate examination from the college. The petitioner appeared in the examination but his result was not declared alongwith some other candidates. On enquiry, the petitioner was informed that his result has been withheld on the ground that he had not undertaken correspondence course from Pattrachar Shiksha Sansthan of the Board. The petitioner has also made several representation to the authorities but they remained unattended due to lethargy of officials of the Board which has compelled him to file the present writ petition. Aggrieved the petitioner has come up in this writ petition with the prayer that the respondents be directed to declare his result.