R.B.Misra, J. - (1.) Heard Sri I. R. Singh, learned counsel for the petitioner and Sri M. C. Chaturvedi, learned Additional Chief Standing Counsel for the State respondent.
(2.) Counter and rejoinder-affidavits have been exchanged and pleadings are complete, therefore, with the consent of learned counsels for the parties the present writ petition is decided finally at this stage in view of the Second Proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules, 1952.
(3.) In this petition prayer has been made for quashing the order dated 6.12.1999 (Annexure-10 to the writ petition) passed by the Secretary, Board of High School and Intermediate Education, U.P., Allahabad (hereinafter in short called as the 'Board'), and further prayer has been made for issuance of writ of mandamus directing the respondent No. 1 i.e., Secretary of the Board to issue mark-sheet and certificate of the petitioner of Intermediate Examination 1983 bearing roll No. 262302 to the petitioner expeditiously.;