Allahabad High Court
State Of U.P.And Others vs Jai Narain Pratap Narain Higher ... on 21 July, 2010
Bench: R.K. Agrawal, Anil Kumar
Court No. - 32 Case :- SPECIAL APPEAL No. - 43 of 2004 Petitioner :- State Of U.P.And Others Respondent :- Jai Narain Pratap Narain Higher Secondary School Petitioner Counsel :- S.C. Respondent Counsel :- M.P. Srivastava Hon'ble R.K. Agrawal,J.
Hon'ble Anil Kumar,J.
This special appeal has been filed against the judgment and order dated 27th August, 2003 passed by the Learned Single Judge whereby the learned Single Judge while finally disposing of the writ petition had directed the Secretary Madhyamik Shiksha Parishad, Allahabad to issue mark sheets of High School and Intermediate examinations to the students of the respondent Institution through the District Inspector of Schools, Kanpur Nagar.
We have heard the learned Standing Counsel and perused the impugned judgment and order dated 27th of August, 2003 as also the grounds taken in the memo of appeal and the documents filed along with it. From the perusal of the order, we find that since the declaration of the result for the year 2003, seven years have passed, the results have been declared. As there is no stay order operating, the consequences of declaration of result cannot be set at naught now. Consequently we decline to interfere in the appeal.
Hence the special appeal is dismissed.
Order Date :- 21.7.2010 Ravi/-