KU KALPANA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS Letters Patent Appeal under Clause 10 of the Letters Patent is directed against the Order dated 18-1-2000 passed by the Learned Single Judge, in Writ Petition No. 4616/99, whereby the writ petition has been dismissed.

(2.) BRIEFLY, the material facts of the case may be narrated hereafter. The appellant is seeking direction for declaration of her XIIth Class examination result conducted by the Board of Secondary Education, M. P. , Bhopal, through correspondence course and to pay her compensation of Rs. 50,000/- on account of humiliation, harassment and mental agony.

(3.) THE appellant submitted examination form for 12th Class Board Examination to be conducted by the Board of Secondary Education, M. P. , Bhopal, for academic session 1998-99. She alleges that after scrutiny of form, she was allowed Admission Card, allotted the Roll No. 27186309 and appeared in the examination. The respondents did not declare her result despite several representations. By communication dated August 8,1999 (Annexure P-6), the appellant was called upon to furnish the original High School Certificate along with Migration Certificate. Despite of all the necessary documents, the result was not declared and the appellant filed writ petition challenging the inaction of the respondents. The examination has been cancelled without any justification and prior notice to the appellant.