HIDAYATULLAH C.J. - (1.) THE Judgment of the court was delivered by
(2.) -This is anappeal against the judgment and order of the High court of Patna, 8/12/1969 in Civil Writ Jurisdiction Case No. 1040 of 1969. It is brought to this court by special leave. The appellant is the Bihar School Examination Board through its Chairman. The respondents are 36 students ofS. S. H. E. School, Jagdishpur and H. E. School Malaur, District Shahbad. They had moved the High court under Article 226 of the Constitution against the order of the Board cancelling annual Secondary School Examination of 1969 in relation to Hanswadih Centre in Shahbad District. They had also asked that a mandamus be issued to the Board to publish the results of the students who appeared at this Centre. The High court has quashed the order of cancellation and directed the Board to publish the results. The candidates at the Secondary School Examination held in March, 1969 appeared at various centres including Hanswadih Centre. The results were published in July 1969 but the results of examinees at Hanswadih Centre were not released. On 22/07/1969 it was reported in a local Hindi daily newspaper that the results of this Centre and others were underconsideration. On 30/08/1969 a communique from the Board appeared in the newspaper Searchlight that the examinations of all subjects held at the Secondary School Examination of 1969 at Hanswadih Centre were cancelled and the reason was that unfair means were practised on a large scale at this Centre. Examinees were, however, allowed to appear at the supplementary Secondary School Examination to be held in September, 1969. The respondents challenged the order of the Board on many grounds. 650 The main grounds were that there was no complaint of use of unfair means ; that no opportunity had been given to the examinees to show cause before passing the order of cancellation against them; that as the Supplementary Examination was to be held within 10 days of the communique there was no time for the students to prepare for the examination; that the cancellation ought to have been announced before publishing the results of other centres and lastly that the order passed by the Chairman and not by the Board, was not a valid order, under the Bihar School Examination Board Regulations.
(3.) FROM the record of the case and the return which has been filed by the Board the following facts appear : The Tabulators of the Hanswadih Centre reported that the percentage of successsful examinees was as high as 80% whereas the average at the Arrah, Dalippur Centre was only 50%. They were therefore asked to prepare percentage subject-wise. All the Tabulators submitted these percentages. The matter was referred to the Unfair Means Committee of the Board. The Committee in its turn asked the Moderators to look into all the answer books where the percentage was 80% or more. They reported unfair means on a mass scale. The Chairman then passed an order on 30/08/1969 cancelling the examination in all subjects at the Hanswadih Centre allowing the examinees to re-appear at the Supplementary Examination in September, 1969 without payment of fresh fees. The Head Masters of the three schools concerned were also informed by registered letters. The action of the Chairman was placed before the Board at its meeting on 9/09/1969 and was approved. It was state.d in the return that a complaint was received from one Satnarain Singh of Jagdishpur, who, however, wrote a letter that he had made no such complaint.;