Km. Mamta Rathore through her father Harish Singh Rathore vs Secretary, Board of School Education

B.S. Verma, J.—By means of this writ petition, the petitioner has prayed for a writ in the nature of mandamus directing the respondent to conduct re-checking of marks as applied for by the petitioner expeditiously.

According to the petitioner, she had appeared in the High School Examination 2010 as regular student bearing Roll No. 0132237 from G.P.P. Arya Kanya Inter College, Ramnagar (Nainital) in Hindi, English, Mathematics, Science, Social Science and Sanskrit subjects and she was declared failed in the Examination. Being dissatisfied with the marks obtained by her, the petitioner applied for scrutiny of marks in Mathematics subject vide Annexure-2 to the petition.

I have heard learned Counsel for the petitioner as well as learned Counsel for the respondent-Examination Board. The petitioner has already applied for scrutiny of the relevant subject as is evident from Annexure No. 2.

In the circumstances of the case, the respondent-Uttarakhand Education and Examination Board Ramnagar is directed to complete the scrutiny proceedings of the petitioner, as applied for, expeditiously, preferably within a period of four weeks from the date of production of certified copy of this order, provided requisite fee is found to have been deposited by the petitioner in accordance with Rules.

With the above direction, the writ petition is disposed of finally.

All pending applications also stand disposed of.