M.P. Singh, J. - (1.) This is one of those common cases coming to this Court these days where the students are dragged to litigation on account of the negligence or arbitrariness on the part of Board of High School and.Intermediate Examination, U.P. Allahabad (hereinafter referred to as the Board).
(2.) The present petition was presented on 11th June, 1990, when the learned standing counsel was granted three days' time to file counter-affidavit. Nothing was done. Ultimately on 14th June this Court again granted three days' further time with a clear order that no further time would be granted. Inspite of that the Board has not cared to file the counter-affidavit. Even today, no standing counsel is present in the Court to oppose the writ petition and the Court had to wait for about two hours. Under these circumstances, it has-to be presumed that the opposite party has got nothing to say in the present writ petition.
(3.) The petitioner after passing her High School Examination in the year 1988, filled up the examination from to appear as a private candidate in the intermediate examination of 1990. The offered Hindi, History, Music (vocal), Home Science and Trade (Khadya Sanrakshan) as her subjects.;