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Judgment
The petitioner seeks grace marks in the compartment examination of Mathematics in Class IX so as to enable him to proceed to Class X in the Kendriya Vidyalaya Sangathan (KVS).
Mr. Mishra, learned Counsel for the petitioner, submits that a representation dated 28 April 2024 has been addressed to the KVS and, for the present, this petition may be disposed of with a direction to the KVS to take a decision thereon within a time bound frame.
Mr. S. Rajappa, learned Counsel for the KVS, has no objection to this course of action.
Accordingly, this writ petition is disposed of with a direction to the KVS to take a decision on the petitioner’s representation dated 28 April 2024 within two weeks from today, by a reasoned and speaking order, and communicate it to the petitioner forthwith.
Should the petitioner continue to remain aggrieved, his remedies in law shall remain reserved.