Anil Kumar, J. - (1.) HEARD Sri Pramendra Kumar Singh, learned Counsel for the petitioner and learned Standing Counsel on behalf of the respondents.
(2.) WITH the consent of the parties, the writ petition is finally disposed of. In brief the facts of the present case are to the effect that the petitioner appeared as a regular student in High School Examination, conducted by Madhyamik Shiksha Parishad, Allahabad with Roll No. 2158551 from institution knows as Subhash Navyuvak Uchchatar Madhyamik Vidyalaya, Khairaveeru, Barabanki. Thereafter, the result of the said examination was declared and the marksheet was issued, the petitioner was not satisfied from the marks which were awarded to her in certain subjects. It is further submitted by learned Counsel for the petitioner that the Board issued an advertizement (Annexure -3) by which it was provided that in case if the students who had appeared in the examination in question and are not satisfied with the marks allotted to them in any subject they may apply for scrutiny of their answer books after completing the formalities as mentioned therein.
(3.) LEARNED Counsel for the petitioner further submits that in respect to the same, the petitioner submitted an application for scrutiny after completing the necessary formalities in the subjects. In this regard she submitted a representation dated 04.06.2010 (Annexure -4) after completing all the necessary formalities required for the said purpose as per the advertizement/document issued by the respondent as contained as Annexure -3 to the writ petition. In this regard an averment has been made in paragraph No. 8 of the writ petition. However till date no heed has been paid in spite of the representation made by the petitioner in the matter in question. Hence the present writ petition has been filed with the following prayer: (i) Issue a writ order or direction in the nature of mandamus commanding the respondents to consider and decide the representation dated 4.6.2010 submitted by the petitioner for revaluation/scrutiny of answer sheet of Home Science of Class -10 of Roll No. 2158551, as contained Annexure No. 4 to this writ petition. (ii) Issue a writ order or direction in the nature of mandamus commanding the respondents to revaluate/scrutiny of the answer sheet of the Home Science of Class -10 of Roll No. 2158551 of the petitioner and fresh mark sheet may be issued accordingly.;