HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 70153 of 2011 Petitioner :- Ravi Kumar And Others Respondent :- Board Of High School & Intermediate Education And Others Petitioner Counsel :- N.K. Pandey Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
The petitioners appeared in the Intermediate Examination-2008. They studied in Madan Mohan Malviya Intermediate College, Bhatpar Rani, Deoria.
The contention of the petitioner is that as per the letter dated 9.2.2011 issued by the Deputy Secretary (Certificate) Madhyamic Shiksha Parishad, Regional Office, Varanasi all the certificates including the petitioners' certificates have been sent to the College but by the letter dated 8.7.2011 the Principal of the College denied to have received any certificates of Intermediate Examination-2008 and in this regard has requested the Deputy Secretary (Certificate) Madhyamic Shiksha Parishad, Regional Office, Varanasi to send the certificates.
Learned counsel for the petitioners submitted that the petitioners are running from pillar to post but they are not getting the certificates and are suffering irreparable loss.
Let the learned Standing Counsel may seek instruction in the matter.
Put up on 15.12.2011 as fresh.
Order Date :- 7.12.2011 OP