K.C.Agrwal, J. - (1.) The petitioner Jagjit Singh sent an application on from for appealing in the Intermediate Examination of the Board of High School and intermediate Education, U P. Allahabad, in 1980. The petitioner in fended to appear in the examination as a private candidate selecting Uchcha-tar Madhyamik Vidyalaya Arhauli Fatehpur, as his centre. The application form was accepted. Soon thereafter the petitioner thought for the change of the centre from the aforesaid College to Chaudhari Rameshwar Singh Sheo Balak SiDgh Inter College, Belai, Fatehpur. The prayer for change was accepted and the petitioner thereafter appeared in the examination through the changed centre. Upon the declaration of the result, the petitioner did not find bis name mentioned amongst the students who succeeded in the Examination. After having made enquiries, he learnt that the petitioner's result had not been declared on account of the chance of the centre which he had allegedly obtained in collusion with court officials of the Board of High School and intermediate Education, U. P. Allahabad. The petitioner, however, waited for an opportunity to be given to him for the purpose of showing that the change had been ordered by the competent authority, Despite repeated reminders sent to the authorities and oral requests the petitioner did not hear from the Board about the result. This compelled him to approach this Court seeking for mandamus directing the respondent to dealate his result.
(2.) On 20th January, 1981 the standing counsel was given three weeks time to seek instructions to file a counter-affidavit in reply to the writ petition. The counter-affidavit was not filed and the writ petition was thereafter listed on 11th March, 1981. The writ petition was admitted on the aforesaid date and three weeks' lime was again given to the respondent for filing a counter-affidavit. The standing counsel, however, did not file any counter-affidavit. The writ petition was listed before us for bearing.
(3.) Before nothing the points urged we. may mention that we do not have the benefit or advantage of the revision of the Board of High School and Intermediate Education. Despite time having been granted to the respondent on two occasions in the past, counter-affidavit has not been preferred.;