SANDEEP AGRAWAL Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) BOTH these appeals assail the same order dated 7.11.2008 of the District Forum, Neemuch passed in Case No. 139/2007 where by allegedly for not declaring the result in time, a sum of Rs. 25,000 has been awarded to the complainant -Sandeep Agrawal s/o Shri Sushil Agrawal as compensation. Sandeep Agrawal -complainant has filed the appeal for enhancement of compensation, while the Board of Secondary Education, opposite party, has also filed an appeal for setting aside the direction with regard to payment of compensation of Rs.25,000.

(2.) IT is not disputed that Sandeep Agrawal s/o Shri Sushil Agrawal appeared in the Higher Secondary Examination but failed. In the ensuing year also he was declared fail. Special examination was conducted for such student, but in this also he failed but on applying for retotalling, he was declared pass. For the delay in communicating this result the sum of Rs.25,000 was awarded as compensation.

(3.) LEARNED Counsel for the Board of Secondary Education submits that result was declared in August, 2005 and it was delivered to the candidate on 28.12.2005. It has further been stated that result is routed through the Examination Centre from where it is issued to the candidate concerned after affixture of seals.