- (1.) The short question involved in the present writ petition is as to whether the withholding of the result of the petitioner who had appeared as a student in the High School Examination held by the Board in the year 1989 is proper.
(2.) The facts are that the petitioner Km. Geeta Verma alleges herself to be a regular student of Class X of S. M. Singh Inter-College, Baruabari, Ballia. Her case is that she, just as 76 other girl students, filled in the necessary forms for appearing at the High School Examination for the year 1989 conducted by the Board of High School and Intermediate Education, U.P. Allahahad. The result as indicated through the marks-sheet shows that the petitioner has passed the said examination in II Division. The Photostat copy of the marks-sheet has been filed as Annexure-III to this writ petition. The original marks-sheet as issued to the petitioner has been filed during the course of hearing which may form part of the record.
(3.) It appears that the Board has withheld the result of the petitioner on the supposed suspicion that she was not a regular candidate in the said college but was a private candidate. Similar stand was taken by the Board with regard to the 76 other girl students whose results were also withheld in similar fashion. It may be pertinent to mention here that the 76 other girl students had filed a Civil Misc. Writ Petition No. 13960 of 1989 Km. Ajnu Verma and others v. Board of High School and Intermediate Education, Allahabad which had been decided by this Court on 19/07/1990 a true copy of the said order has been filed as Annexure-IV to this writ petition. It has been held therein that the action of the Board relating to those 76 students whereby the formal declaration of result was withheld was arbitrary and not sustainable in law.;