KRISHNA KUMAR Vs. STATE OF U P
LAWS(ALL)-2008-3-223
HIGH COURT OF ALLAHABAD
Decided on March 20,2008

KRISHNA KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.)HEARD learned Counsel for the parties.
(2.)THE petitioners have appeared as regular student from Sri Ram Sewak savitri Devi Inter College Keshampur, Auraiya, district Auraiya in the High school Examination.
(3.)THE result of High School Examination, 2007 was declared and the petitioners were declared fail. The petitioners received their mark-sheet and found that marks obtained in Math are not upto their expectation, though in all other subjects petitioners have secured very good marks. The petitioners have therefore come before this Court to the Payer to call for the copies. (i) A writ of mandamus directing the respondents to produce the answer books of the petitioners in respect to first and second papers of Mathematics for the High School Examination, 2007 as regular candidates from the Sri ram Sewak Savitri Devi Inter College Meshampur (Phaphoond) Auraiya, district Auraiya, being Roll Numbers are:-SI. No. Roll Numbers subjects name 1. 1386854 math I and II paper krishna Kumar 2. 1386990 math I and II paper sudheer Kumar 3. 1386916 math I and II paper ram Kumar 4. 1387016 math I and II paper vipin Kumar 5. 1386963 math I and II paper shailendra Kumar 6. 1387007 math I and II paper vijay Kumar 7. 1386794 math I and II paper avneet Pal 8. 1387004 math I and II paper umesh Chandra 9. 1386766 math I and II paper alok Kumar 10. 1386906 math I and II paper pravendra Kumar 11. 1386760 math I and II paper ajab Singh 12. 1386925 math I and II paper ravi Babu 13. 1386908 math I and II paper rahul Kumar (ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents to issue the correct mark-sheet or to issue fresh mark-sheet if there is change found by the Hon'ble Court in the answer books. (iii) Issue, a writ of mandamus commanding the respondents to re-evaluate the petitioners' answer-book in which the petitioners have applied for scrutiny.


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