JUDGEMENT
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(1.)Heard learned Advocate for the petitioner as
well as the respondent - Board.
(2.)In view of the facts and circumstances,
Rule. Rule is made returnable forthwith by consent
and taken up for hearing.
(3.)The petitioner has filed this petition
seeking relief against the respondent Board to the
effect that directions be issued to the respondent
to the extent that the order of impugned punishment
imposed upon the petitioner by the Respondent be
quashed declaring it to be null and void and
against the settled principles of law. The
petitioner further sought directions to the
respondent-Board to declare result of the
petitioner for the 10th standard examination
conducted in March, 2007.
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