G.P.Mathur, J. - (1.) This special appeal is directed against the judgment and order dated 11.2.2000 of a learned single Judge by which the writ petition filed by the appellant was dismissed.
(2.) The appellant (writ petitioner) appeared in the Intermediate Examination, 1999, as a private candidate but she was declared to have failed. She applied for scrutiny in three subjects, namely, Hindi, English and Civics but she was informed that there was no change in the marks secured by her and, consequently, her result remained the same. Thereafter, she filed the writ petition for quashing the decision of the Board of High School and Intermediate Education, U. P. (hereinafter referred to as the Board) which had declared her fail and also for some other reliefs. The writ petition was summarily dismissed by the learned single Judge on 11.2.2000.
(3.) The Board has framed regulations regarding scrutiny of answer-books and the relevant provisions dealing with the subject of scrutiny, namely. Regulation 21 is being reproduced below : ..(VERNACULAR MATTER OMMITED)..;