POOJA AGRAWAL Vs. BOARD OF SECONDARY EDUCATION MP

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India seeking correction of her marksheet of Class-X Examination of the Academic Year 2011-12 to the extent the said marksheet reflects 10 marks secured out of 100 in the subject of Mathematics and with further prayer for grant of compensation to the tune of rupees one lac against the respondent/ Board.

(2.) After issuance of notice to the respondent/Board and during the pendency of this writ petition, an application for taking additional facts and documents on record was filed by petitioner in the shape of IA No.8620/2012 for bringing on record the answer-sheet of the petitioner of the subject of Mathematics, obtained by applying under the Right to Information Act, 2005 disclosing the petitioner to have actually secured 100 out of 100 marks in Mathematics.

(3.) The fact of the petitioner having actually secured 100 out of 100 marks instead of wrongly showing 10 out of 100 marks in the marksheet is not disputed by the learned counsel appearing for the respondent/Board though no reply has been filed by the respondent/ Board despite grant of three (3) opportunities.