DHEERAJ PRAJAPATI Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard finally with the consent of both the parties.

(2.) By way of instant petition filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(3.) The brief facts of the case are that the petitioner was regular student of Government Higher Secondary School Khutaha, Birsinghpur, District Satna (M.P.) and has appeared in the Higher Secondary School Certificate Examination, 2020 having Roll No.203132646. The respondents declared the results. The petitioner secured marks between 81 to 86 in four subjects and has been awarded distinction in those subjects except English (General) Subject.