VENITA MINOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner appeared in 10th Board Certificate Examination conducted by the M.P. Board of Secondary Education, Bhopal. The petitioner's Roll No. was 14319127 and her result was declared, and she was declared as successful.

(2.) The grievance of the petitioner is that she applied for scrutiny of marks under Regulation 119 of Regulations of the Board of Secondary Education (Madhya Pradesh), 1965 which is extracted below:-"119. A candidate who has appeared at an examination of the Board may apply to the Secretary for the scrutiny of his marks and the re-checking of his result in accordance with the rules framed by the Board."

(3.) Regulation 119 provides for scrutiny of the marks and re-checking of the results and under this Regulation the petitioner applied to the Board of Secondary Education. This fact is orally submitted by the learned counsel, but it does not find place in the petition and from this it can be safely inferred that the Board of Secondary Education has not been approached under this Regulation.