ABHA LAKRA Vs. THE STATE OF JHARKHAND THROUGH SECRETARY, H.R.D. DEPT., (SECONDARY EDUCATION), JHARKHAND, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) A request for correction of roll code in the mark sheet of the Supplementary Secondary School Examination, 1995 dated 19.3.1996 to 1202 instead of 1203 has been made on the part of the petitioner. Petitioner prays for such correction to the respondent-Bihar School Examination Board on the basis of the Admit Card said to have been issued by the Board at Annexure-1 for the said examination, a cash receipt dated 27.6.2012 of the Examination Board under which the request was made, School Leaving Certificate of St. Xavier Girls High School, Chaibasa bearing no. 09/96 enclosed as part of Annexure-1 series, which bears her roll code as 01202. The same is said to have been issued on 21.3.1996. Annexure-2 is the mark sheet issued by the respondent-Board dated 19.3.1996, which bears the roll code 1203 of the petitioner for the Supplementary Secondary School Examination, 1995. Petitioner is shown to have passed the examination in second division. A letter of the Principal of the St. Xavier Girls High School dated 11.12.2013 (Annexure-6) has also been relied by the petitioner which refers to the cross list of the relevant examination being enclosed there to in favour of the Secretary, Respondent-Bihar School Examination Board, Patna

(3.) Learned counsel is representing petitioner through the Jharkhand Legal Services Authority as per Annexure-8. It is submitted that the respondent-Board in its counter affidavit has also enclosed the tabulation register which shows the roll code as 1202, which should have been made the basis for correction.