Aman Singh vs State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 6222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 54022 of 2013
 

 
Petitioner :- Aman Singh
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Puskar Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

The petitioner, who had appeared at the Intermediate Examination-2013 conducted by the Board of High School and Intermediate Education, U.P., is not satisfied with the marks awarded in Hindi and Chemistry subjects.

It is stated that the petitioner has applied for scrutiny of marks in these two subjects but, according to the learned counsel for the petitioner, the result has not been declared as yet.

Learned Standing Counsel appearing for the respondents states that the result of the scrutiny shall be declared expeditiously.

This petition is, accordingly, disposed of with a direction that the scrutiny result of the petitioner shall be declared within a period of four weeks from the date a certified copy of this order is filed by the petitioner before the Secretary of the Board.

Order Date :- 1.10.2013

SK