Arman Hussain vs State Of U.P. And 3 Others
2016 Latest Caselaw 6493 ALL

Citation : 2016 Latest Caselaw 6493 ALL
Judgement Date : 7 October, 2016

Allahabad High Court

Arman Hussain vs State Of U.P. And 3 Others on 7 October, 2016

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 49597 of 2016
 

 
Petitioner :- Arman Hussain
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Mohan Lal Pandey,Dharmendra Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

The petitioner has approached this Court for direction to the respondents to issue him a correct marks sheet of High School Examination 2013. According to the petitioner, he had duly appeared in Science Theory paper but has been shown as absent.

Learned Standing Counsel points out that the records are weeded out after six months, if no objection is received.

The documents annexed with the writ petition reveals that the petitioner raised grievance in regard to the mistake in the marks sheet for the first time by making representation dated 3.8.2016. Concededly, examination was conducted in the year 2013 and the marks sheet was duly issued to the petitioner in June 2013.

Having regard to these facts, this Court declines to issue a writ of mandamus as claimed for in the writ petition. The petition is, accordingly, dismissed.

(Manoj Kumar Gupta, J.)

Order Date :- 7.10.2016

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