ZAHIDA KHATOON ABDUL KAIYOOM Vs. ANJUMAN I ISLAM/S BEGUM JAMILA HAJI ABDUL HAQ COLLEGE OF HOME SCIENCE

JUDGEMENT

(1.) Rule. Rule taken up for hearing forthwith by consent of both the parties.

(2.) The Petitioner challenges the cancellation of her result of class 12th (Science) examination held in the month of February 2020 by Respondent No. 2- Board.

(3.) In the month of March 2018, the Petitioner appeared for her class 12th (Science) examination, for the frst time; she did not score requisite marks for pursuing Medical Education Course. The Maharashtra Secondary and Higher Secondary Education Boards Regulation, 1977, permits students to attempt improvement of marks secured at previous examination by making two further attempts. The Petitioner appeared for class improvement in 12th examination held in February 2019 but she did not succeed in securing the necessary marks to pursue the Medical Education Course. It is further contended that the Petitioner appeared for the second time to improve her marks in the 12th examination held in February 2020. This time she secured the necessary marks for pursuing Medical Education Course. The result was declared in the month of July 2020. Respondent No. 2 declared such result and marks obtained by the Petitioner were displayed on internet.