The single judge bench of Justice Rajeev Ranjan Prasad of the Patna High Court in the case of Manoj Kumar Vs The State of Bihar through the Principal Secretary Education Department Govt. of Bihar, Patna directed the board to pay the compensation of Rs 2 lakhs to the Petitioner for wrongly shown ‘Fail’ and instead of giving her ‘77’ marks in Sanskrit, she has given only ‘03’ marks in the result.
Brief Facts:
The factual matrix of the case is that the result of the petitioner no. 2 when published was showing fail in the compulsory paper of Sanskrit. The petitioner didn’t believe and filed an application under the Right to information act and after around one and half years she was informed that she scored 77 in Sanskrit.
Thereafter, the writ application was filed seeking monetary compensation to the tune of Rs.10 lakhs to petitioner no. 2 whose career and further prospect of studies have been marred by two years due to a totally irresponsible conduct of the affairs of the Board in the matter of publication of her result of Secondary School Examination, 2017 (Annual).
Observations of the court
The Hon’ble Court observed that the boards and its officials committed an irresponsible act by recording incorrect marks and showing failure in the result of the petitioner.
It was furthermore observed that in addition to continuing to experience emotional anguish and humiliation, the petitioner has lost two academic years. Condemnation is necessary for the Board and its officials' extremely deplorable actions.
Based on these considerations, the Hon’ble Court directs the Board to pay a sum of Rs.2 lakhs to petitioner no. 2 as compensation and Rs. 25,000/- as the cost of litigation.
Decision of the Court:
With the above direction, the hon’ble court allowed the present application.
Case Title: Manoj Kumar Vs The State of Bihar
Coram: Hon’ble Mr. Justice Rajeev Ranjan Prasad
Case No.: Civil Writ Jurisdiction Case No.7185 of 2019
Advocate for the Petitioner: Ms. Indira Kumari, Advocate
Advocate for the State: Mr. Hitesh Suman, AC to SC-13
Advocate for the Board: Mr. Ajay Kumar, Advocate
Read Order @Latestlaws.com:
Picture Source :