Allahabad High Court
Vikram Singh Bhadauriya (Minor) vs State Of U.P. & Others on 18 January, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 54110 of 2009 Petitioner :- Vikram Singh Bhadauriya (Minor) Respondent :- State Of U.P. & Others Petitioner Counsel :- Yogendra Pati Tripathi Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The petitioner, who had appeared at the High School Examination-2009, has filed this petition as he was not satisfied with the marks awarded to him in English Paper I. The Court on 21st October, 2009 directed the learned Standing Counsel to produce the answer book of English Paper I. On 23rd December, 2009 the Court passed the following order:-
"The answer sheets of English I and II papers of the High School Examination 2009 of the petitioner has been produced. Regional Secretary, Allahabad shall get an inquiry conducted with regard to the fact as to whether the petitioner submitted complete answer sheet of English I paper or he left the paper midway. The report may be submitted within a period of three weeks.
List in the week commencing 18.1.2010."
Learned Standing Counsel states that the Inquiry Committee has reported that tampering was done in English Paper I and has, accordingly, directed for awarding the same marks to the petitioner in English Paper I as have been awarded to him in English Paper II. He further states that the revised mark-sheet has been supplied to the petitioner.
The petition is allowed to the extent indicated above.
Order Date :- 18.1.2010 NSC