CourtKutchehry.com
High CourtsSingle Bench(1998) 07 AHC CK 0028

Vaibhav Pandey vs Board of High School and Intermediate Education (Madhyamic Shiksha Parishad) and Others

Allahabad High Court · Decided on 31 July 1998 · Citation: (1998) 2 UPLBEC 1501

HON’BLE JUDGES
O.P. Garg, J
RESULT
Allowed
CASE NUMBER
Civil Misc. Writ Petition No. 24449 of 1998
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 183 words

O.P. Garg, J.—Heard Sri R.C. Shukla, learned Counsel for the petitioner.

2.

The past record of the petitioner indicates that he is an exceptionally brilliant student. In High School examination, the petitioner has been awarded 19 marks out of 32 in Hindi 3rd papers. The petitioner has been awarded much higher marks in other subjects. The apprehension of the petitioner is that his answer book of Hindi IIIrd paper has not been correctly examined.

3.

This writ petition is finally disposed of with the direction that respondent No. 2, Apar Sachiv, Madhyamik Shiksha Parishad shall himself check the answer book of the petitioner in Hindi IIIrd paper of High School Examination, 1998 within a period of one month from the date a certified copy of this order is produced before him. On the date on which the answer book of the petitioner is being looked or examined by respondent No. 2, the petitioner''s guardian may also remain present. If any discrepancy is found in the answer book, it shall be corrected. The roll number which had been allotted to the petitioner is 1064476.