LAWS(MPH)-2014-6-40

PREETI RANI Vs. BOARD OF SECONDARY EDUCATION

Decided On June 18, 2014
Preeti Rani Appellant
V/S
BOARD OF SECONDARY EDUCATION Respondents

JUDGEMENT

(1.) HEARD .

(2.) THE grievance of the petitioners in this petition is that they appeared in practical examination of D.Ed. II year course as regular students, however, the respondent No. 1, Board in the mark sheet issued to the petitioners, shown the petitioners absent. Consequently, the petitioners were declared fail.

(3.) IN pursuance to the directions issued by the court, the respondent Board issued the mark sheets of the petitioners of second year examination of D.Ed. course, however, in the mark sheet it is mentioned that the petitioners were absent in the practical examination, however, the petitioners were present in the practical examination. The Principal of the Institution, from where the petitioners appeared in D.Ed. second year examination, certified that the petitioners appeared in the practical examination and they received marks. Their marks were also sent to the respondent No. 1 Board.