S.B.MAJMUDAR, C.J. - (1.) We have heard the learned advocates for the parties and by consent this writ appeal is treated to have been heard finally and is disposed of by this judgment.
(2.) The short question involved is whether the resolution passed by the first respondent, Karnataka Secondary Education Examination Board (for short Examination Board) to the effect that those students who have taken Kannada and Hindi as third language, 15 grace marks should be given as per the orders of the Government and secondly that in each subject 8 marks and altogether not exceeding 14 marks should be given to a candidate to pass the examination to the best advantage of the students concerned, is required to be implemented in the case of the appellant. Appellant had appeared at the S.S.L.C. examination held in May 1993 and is declared to have failed in the said examination. He secured the marks as follows:- English 37 for 125 Kannada 35 for 100 Hindi 8 for 100 Social Science 53 for 100 General Science 30 for 100 General Mathematics 45 for 100
(3.) The aforesaid resolution was produced with the petition at Annexure-A. It is the contention of the appellant that if this resolution is implemented then the appellant would be entitled to be declared as having passed the said examination.;