Km. Prachi Rajput vs Madhyamik Shiksha Parishad U.P. ...
2017 Latest Caselaw 2700 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 31694 of 2017
 

 
Petitioner :- Km. Prachi Rajput
 
Respondent :- Madhyamik Shiksha Parishad U.P. Allahabad And 2 Others
 
Counsel for Petitioner :- R.K. Singh. Rajput
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

The petitioner is aggrieved by the marks awarded to him in subject "English" "Mathematics" and "Drawing" in High School Examination, 2017 pertaining to Roll No. 1423053.

It appears that petitioner has already applied under the R.T.I. Act for obtaining copy of the answer scripts and had also applied for scrutiny. As the said application have been filed in the last week of June, 2017, this Court considers it appropriate to dispose of the petition with direction upon Secretary, U.P. Madhyamic Shiksha Parishad to consider the grievance of the petitioner and take appropriate action as may be permissible in law. It is expected that necessary action shall be taken on the applications of the petitioner within a period of six weeks from the date of filing of certified copy of this order in the office of the Secretary, Board.

Order Date :- 26.7.2017

Neeraj