MAHESH BABU Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition under, Article 226 and 227 of the Constitution, the petitioner who claims to have appeared in the supplementary examination of one subject, namely, science from C.P. Higher Secondary School, Morar (Centre No.1340/048) with Roll No. 147651 for Higher Secondary School Certificate Examination in the year 1990, has a standing grievance that his result has not yet been declared by the respondent/Board.

(2.) IN fact, this non -declaration of petitioner's result is not merely great hardship but has also jeoparadised petitioner's future and his career as a student. The written requests made by the petitioner and respondent No.2 have so far as per Annexure P/2, P/3 and P/4 have failed to yield any results, hence this petition.

(3.) FOR a small relief like declaration of results, the petitioner is required to approach this Court for a writ, is a regrettable state of affairs, itself shows the working of the Board. Be that as it may, the respondent No.1/Board Madhyamik Siksha Mandai, Bhopal is ordered to declare petitioner's result within a week from today of the aforesaid examination.