PINKY DAHIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition not aggrieved by any order passed by the respondent nos.2 and 3, the contesting respondents, but on account of rejection of the representation filed by the petitioner before them for issuing the petitioner a fresh mark-sheet with the actual photograph of the petitioner.

(2.) The brief facts of the case are as follows. The petitioner states that she had completed her D.Ed. Course authorized by the respondent no.2 from the respondent no.5-Pragya College, Bhicholi Mardan Indore (M.P.). It is her contention that in the second year mark-sheet, the photograph of the petitioner was wrongly printed and, therefore, she approached the respondent nos.2 and 3 for the issuance of afresh mark-sheet with the actual photograph of the petitioner. The case of the petitioner is that the photograph on the mark list for the second year exam for Diploma in Education bore the photograph of one Arti, has been printed on the mark-sheet of the petitioner and the photograph of the petitioner has been printed on the mark-sheet of Arti. The respondent nos.2 and 3 have filed their reply. Despite several opportunities, the petitioner did not file a rejoinder and, therefore, right to file a rejoinder was closed on 09.12.2019.

(3.) The respondents in their reply have stated that the contention of the petitioner that the photograph of Arti D/o Ranjeet Singh has been printed on her mark list, has been rejected. The respondents have stated that the said Arti was also a person who taken the examination and as according to the petitioner, the petitioner photograph was printed on the mark list of Arti. The Board has stated that Arti D/o Ranjeet Singh has never approached the Board for the correction of her mark-sheet. It has further drawn the attention of this Court to Annexure-R/3, which is the attendance sheet of the examination. The petitioner name and the photograph is given in the said attendance sheet. The photograph which is printed on the attendance sheet is the same photograph that is printed on the mark-sheet that has been issued to the petitioner. The petitioner has signed the attendance sheet. It is contended by the learned counsel for the respondents that if the photograph on the mark statement issued to the petitioner was that of Arti and not that to the petitioner, then the photograph that was printed on the attendance sheet was also that of Arti and not that of the petitioner.