Madhya Pradesh High Court
Thakur Vikas Singh vs The Board Of Secondary Education on 8 August, 2017
WP-11181-2017
(THAKUR VIKAS SINGH Vs THE BOARD OF SECONDARY EDUCATION)
08-08-2017
None for for the petitioner even in the pass over round.
The petitioner has prayed for following relief in this
petition:
â1. That, this Hon'ble Court may kindly be pleased
to call for the Original Answer sheet along with
the question paper of the Biology subject of class
th
12 of the petitioner.
2. That, this Hon'ble Court be pleased to issue
appropriate writ/direction against the respondent
and direct that the answer sheet of the petitioner be valued by the subject experts of the Biology, in the interest of justice.
3. Cost of the litigation be also awarded to the petitioner and also given the cost to the petitioner for his mental harassment and torture to the petitioner by making in proper valuation of the answer sheet.â The petitioner has not filed the model answer sheet. In 2014 (3) MPLJ 147 (Dheeraj Pandey and another Vs. State of M.P. and others), a Division Bench of this Court held that the writ petition on the basis of vague and unspecified allegations and without obtaining the model answer under the Right to Information Act is not maintainable. In view of the Division Bench judgment, this petition is not entertained.
Liberty is reserved to the petitioner to obtain the model answer sheet under the Right to Information Act and then file appropriate petition, if advised. Petition is disposed of.
(SUJOY PAUL) JUDGE Biswal