Kerala High Court
Amal Raj T.V vs The Director Of Higher Secondary ... on 18 June, 2012
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
MONDAY, THE 18TH DAY OF JUNE 2012/28ND JYAISHTA 1934
WP(C).No. 14016 of 2012 (B)
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PETITIONER:
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AMAL RAJ T.V., AGED 19 YEARS
S/O. T.V. VALSAN, THIRMANGALATH HOUSE, PALLURUTHY.
BY ADVS.SRI.M.H.HANIS
RESPONDENTS:
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1. THE DIRECTOR OF HIGHER SECONDARY EDUCATION
HOUSING BOARD BUILDING SANTHI NAGAR
THIRUVANANTHAPURAM-695001.
2. THE PRINCIPAL
SDPY HSS (07037), PALLURUTHY-682006.
BY GOVERNMENT PLEADER,SRI. M.A FAYAZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 18-06-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BP
WPC 14016/2012 (B)
APPANDIX
PETITIONER'S EXHIBITS:
EXT.P1: TRUE COPY OF THE MARK LIST DOWNLOADED FROM THE WEBSITE.
EXT.P2: TRUE COPY OF THE MARK LIST
EXT.P3: TRUE COPY OF THE REPRESENTATION DT 7/6/012
EXT.P4: TRUE COPY OF THE REPRESENTATION DT 8/6/2012.
RESPONDENT'S EXHIBITS: NIL.
//TRUE COPY//
P.A. TO JUDGE
BP
S. Siri Jagan, J.
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W.P(C) No. 14016 of 2012
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Dated this, the 18th day of June, 2012.
J U D G M E N T
The petitioner appeared for the Higher Secondary Examination in March, 2012. In the website of the Board of Higher Secondary Examination, Ext.P1 was published, wherein the petitioner was shown as not eligible for higher studies. Such a candidate can only appear for the Save A Year (SAY) examination and not improvement examination. Therefore, the petitioner applied for SAY examination on 28.5.2012, which was the last date for applying for improvement examination. But, later he understood from Ext.P2 mark list that he was eligible to apply for improvement examination since he had actually passed the examination. But, by that time, the last date for submitting applications for improvement examination was over. The petitioner submitted Ext.P3 representation for permission to write the improvement examination. The Principal of the School, by Ext.P4, recommended the case of the petitioner for granting permission to write the improvement examination. Since no reply to Exts. P3 and P4 has been received, the petitioner has filed this writ petition seeking the following reliefs:
"i. issue a writ of mandamus or any other appropriate writ, order or direction, commanding the 1st respondent to accept the fee for the ensuing improvement examination in Mathematics from the petitioner and permit him to appear for the ensuing improvement examination in Mathematics.
ii. issue a writ of mandamus or any other appropriate writ, order or direction, commanding the 1st respondent to dispose of Exts. P3 and P4 forthwith."W.P(C) No. 14016 of 2012 -: 2 :-
2. I directed the learned Government Pleader to get instructions in the matter. The learned Government Pleader today submits that in view of the peculiar circumstances of the petitioner's case, the examination fee for improvement examination has been accepted and the petitioner has been permitted to write the examination scheduled to be held on 21.6.2012.
In view of the same, this writ petition is disposed of with a direction to the respondents to see that the petitioner is permitted to write the improvement examination to be held from 21.6.2012 onwards.
Sd/- S. Siri Jagan, Judge.
Tds/