SANJAY KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner who is a student and had appeared in 8th class Board Examination conducted by the State approached this Court in W.P. 3640/97 with a grievance that although in the mark sheet issued to him he was declared to have passed the examination in third division with grace marks in English but subsequently when he applied for the transfer certificate, the Headmaster of the school in the certificate has shown him to have obtained supplementary in one of the papers.In the above writ petition an exparte order against all the respondents including the Headmaster was passed at the motion stage of the case on 16.10.97.

(2.) THE petition is disposed of with directions to respondent no. 4, Headmaster, Govt. Junior High School, Panti, Sub -Division Hanumana, Distt. Rewa to pass orders on petitioner's application (Annexure -p/3) and if the facts mentioned in the application are correct, to issue a corrected Transfer certificate."

(3.) THE learned counsel for the petitioner submits that there has been delay in deciding the petitioner's representation under the directions of this Court and thereby the petitioner has lost one academic year. There is some force in the complaint but it has been explained in the reply submitted by the Headmaster that after he was served with the copy of the order containing directions made by this Court, he took some time to seek advice and instructions in the matter from the superior authorities. He took steps more carefully in the matter as under the subsequent instructions, any infraction of the circular was to result in some disciplinary action against the Head of the Institution.