HEMANT BHATT Vs. SACHIV MADHYAMIK SHIKSHA PARISHAD U P ALLAHABAD
LAWS(ALL)-1996-2-97
HIGH COURT OF ALLAHABAD
Decided on February 06,1996

HEMANT BHATT Appellant
VERSUS
SACHIV MADHYAMIK SHIKSHA PARISHAD U P ALLAHABAD Respondents

JUDGEMENT

- (1.) R. H. Zaidi, J. By means of this petition the petitioner prays for a writ, order or direction in the nature of mandamus directing the respondent to award the petitioner 5 grace marks in the written paper Science-2 subject or in alternative to award one mark to the petitioner and declare him to have passed the examination in Second Division.
(2.) I have heard learned counsel for the petitioner and the learned Standing Counsel. The relevant facts of the present case in brief are that the peti tioner appeared in the High School Examination in the year 1994 and he had secured 269 marks out of 600 marks. In Science-2 paper the petitioner was awarded 39 + 3 = 32 marks. In the last column of the said mark-sheet it has been noted as under : "269 Passed Third Division With Grace CAT M EB" Learned Counsel for the petitioner further submits that the peti tioner was entitled to, on the basis of Rule 20 of the Rules published on 29-9-1988, 5 grace marks. The said rule has been quoted para 6 of the writ petition and is reproduced below : - @hindi sffa srg- faqir LBE SR] HBMANT BHATT V. aachiv MADHYAMIK SHIKSHA PARISHAD 835 ?rr sf
(3.) S R RR R 3 sRttw;


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