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Judgment
M. Jaichandren, J.—Heard the learned Counsel appearing for the petitioner and the learned Counsels appearing for the respondents.
At this stage of the hearing of the writ petition, the learned Counsel appearing for the petitioner had submitted that the second respondent had
furnished all the particulars, as prayed for in the writ petition. However, the learned Counsel appearing for the petitioner had submitted that based
on the particulars obtained from the second respondent, the first respondent is to make necessary alterations in the mark sheet of the petitioner
relating to the S.S.L.C examination of March, 2003. The learned Counsel had submitted that it would suffice if the petitioner is permitted to make
a representation to the first respondent, with regard to the corrections to be made in the mark sheet and if the first respondent is directed to
consider the representation and pass orders thereon, within a specified period.
The learned Counsels appearing for the respondents has no objection for this Court passing such an order.
In view of the submissions made by the learned Counsels appearing for the parties concerned, the petitioner is permitted to make a
representation to the first respondent, within a period of fifteen days from today, and on such representation being submitted, the first respondent is
directed to pass appropriate orders thereon, on merits and in accordance with law, within a period of six weeks thereafter.
With the above directions, the writ petition stands disposed of. No costs. Consequently, connected M.P. is closed.