Dwivedi, J. - (1.) This is an appeal against the judgment of a learned single Judge of this Court dismissing the appellant's writ petition under Article 226 of the Con stitution.
(2.) The facts culminating in this appeal are these: The appellant passed the examination for the V standard from the Tindwari Primary School in the district of Banda in 1951 and thereafter joined the Junior High School in the same district. He failed in the 1955 examination of the VIII standard in that school. Thereafter, his father took him for admission to IX class in the Rehmania Intermediate College, Maudaha, district Hamirpur. The application for the appellant's admission, as required by Rules, was made by the father. In the relevant column of that application against the entry 'the last institution where he had studied', it was shown that he had studied in the V standard in the Tindwari Primary School. The fact that he had read upto the VIII standard in the Junior High School in the district of Banda and had failed in the 1955 examination was suppressed by the father in the application for the appellant's admission. The appellant was admitted to IX class in the Rehmania Intermediate College on the strength of the statement made by his father in the application for his admission. He passed the examination for the IX class and then was sent up by that College for the High School Examination of 1957. He succeeded in the said High School Examination and a certificate was issued to him. Subsequently, the respondent came to know of the fact of concealment of the appellant's education upto VIII standard in the Junior High School in the district of Banda and his failure at the examination for the VIII standard in 1955 in that institution. Thereupon the respondent issued a charge-sheet to the appellant detailing all the facts and asking him to show cause why his certificate for the High School Examination of 1957 should not be cancelled because he had secured undue admission to the High School Examination by committing a breach of the relevant rules and regulations. The explanation submitted by the appellant did not satisfy the respondent and by its order dated 11-8-1958, it informed the appellant that his certificate for the High School Examination for 1957 has been cancelled on account of the fact that he had secured undue admission to that examination.
(3.) Aggrieved by that order, the appellant preferred a writ petition to this Court which, as already stated, was dismissed by a learned single Judge.;