K.C.Agrawal, J. - (1.) By this petition under Article 226 of the Constitution the petitioners have sought a mandamus against the U.P. Board of High School and Intermediate Education directing it to declare their results of the year 1980. The petitioners were the students of Bapu Higher Secondary School Pipri Bhainas, District Varanasi. After having completed two years of High School as regular students the petitioners filled in the application forms for appearing at the High School Examination of 1980. Their forms were accepted and each one of them was agained separate roll number. Thereafter, they appeared at. the Examination. When the petitioners found that their results had not been declared, they approached the Board for knowing the reasons on account of which results had been withheld. Since the petitioners were not given any satisfactory reply they have approached this Court by filling the present writ petition. The writ petitioner was filed on 23rd February, 1981 on that date the Bench granted time to the Standing Counsel to seek instructions.
(2.) The main question to be decided in the petition is about the justification of the Board for not having declared the petitioners' result the fact that two years have elapsed since the declaration of results. The petitioners application forms had been found to be in order and that they were permitted to appear at the Examination. They, having been allowed to appear at the Examination, are entitled to the declaration of their results. Nothing has been Shown to us that any proceedings had been initiated against the petitioners justifying their retention of the result. The Standing Counsel could only point out that as the fee for appearing at the Examination had been deposited in the wrong account, the result of the petitioners had not been announced. This is too trivial a ground to deserve our notice. From the arguments made by the Standing Counsel and the learned counsel for respondent No. 3, it appears to us that there was inter se dispute between the Principal and the acting Principal. On account of the dispute between those two persons, the petitioners are being made to suffer. The petitioners had been permitted to appear at the Examination. In these circumstances the petitioners are entitled to the declaration of their results. The Board was not at all justified in withholding the same.
(3.) In the result the petition succeeds and is allowed. The Board of High School and Intermediate Education, Uttar Pradesh, Allahabad is directed to declare the results of the petitioners forthwith. Petition allowed.;