ANANT NAGOJI NAVAGEKAR Vs. MADHYAMIK VIDYALAYA JAMBOTI

JUDGEMENT

(1.) This appeal is by the complainant challenging the order of the DF dismissing his complaint.

(2.) The facts in this case are as follows: the complainant has taken SSLC Examination conducted by O. P.3 in the month of April 2002. The results of the candidates who have taken the SSLC Examination were published in the month of May 2002. The complainant as per the declaration of the result has passed the SSLC Examination. Thereafter, when he went to O. P.1 institution for the Marks Card the same was not issued to him on the ground that O. P.1 institution has not received the original Marks Card of the complainant along with other Marks Cards. According to the complainant non issue of original Marks Card has made the complainant to deprive of his right to join any course for the year 2002-03 and 2003-04.

(3.) O. P.1 has filed its version wherein it is stated the bundle of Marks Cards were received by O. P.1 on 3.7.2002. In that bundle four original Marks Cards of four students including the appellant were not received and, therefore, O. P.1 issued provisional Marks card to all the candidates on 6.7.2002. It is further stated that three candidates out of four were all got admitted to different courses on the basis of the provisional Marks Card and if that so there is no reason for the complainant to say that he is deprived of an opportunity of getting himself admitted to any course on the basis of the provisional Marks Card.