PREETI TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) Short facts leading to the petition are that the petitioner was a regular student of Class-XI in Govt. Higher Secondary School, Bansagar, Deolond, District Shahdol. With Scholar No.2964 and Roll No.23289, she appeared in the final examination of Class-XI for the academic Session 2005-06, conducted by her school. After completion of the examination, the petitioner went out of station for summer vacation. After returning from the summer vacation, she visited her school and collected the mark list of Class-XI, wherein, she was shown to have passed the examination. She approached the school for seeking admission in 12th Class (10+2), but the same was denied on the ground that the petitioner has not passed the examination of 11th standard, but was awarded supplementary in one subject. Photocopy of the mark-sheet is on record as Annx.P/1. It is stated in the petition that the petitioner as per the mark-sheet contained in Annx.P/1 has passed the examination securing 37.5% marks in the 11th standard and is entitled to admission in 12th standard (10+2). She made a representation, but the request made by her was not acceded to; hence, this petition.

(2.) In the return, it is expressly and specifically contended that the petitioner was awarded 25 marks in the discipline of Hindi Special out of 100 and was awarded supplementary in it. Petitioner was well aware of it and had deposited the fees for supplementary examination on 25.5.2006, as revealed in the receipt marked as Annx.R/2. It has been further specifically stated in the return that the petitioner secured only 25 marks out of 100 in Hindi discipline with an aggregate marks of 169 out of 450. However, due to inadvertence, it was not mentioned in the mark-sheet that the petitioner has been awarded supplementary in Hindi Special. Taking undue advantage of the same, an interpolation has been made in the mark list by changing the figure of "2" in "3". Aggregate of 169 was worked out by taking into consideration 25 marks secured by the petitioner in the discipline of Hindi Special.

(3.) This Court on 24.7.2007, asked the learned counsel for the petitioner to produce the original mark sheet of Annx.P/1.