ZAHEEN FATIMA Vs. BIHAR INTERMEDIATE EDUCATION COUNCIL

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Advocate General appearing on behalf of the Bihar Intermediate Education Council.

(2.) The two petitioners herein who appeared at the annual Intermediate Examination, 2004 seek the relief of mandamus commanding the respondents to re-evaluate their answer books of all the papers since they reasonably believe that they have been awarded lesser marks than their expectations. Learned counsel for the petitioners very fairly stated that pleadings in the writ application with regard to the petitioners having approached the respondent council with their grievances was extremely vague.

(3.) There is no material before this Court to arrive at any conclusion that the petitioners did resort to their statutory remedies before the respondent council within the time stipulated prior to approaching this Court.