S.P.Mehrotra - (1.) -This writ petition has been filed by the petitioners under Article 226 of the Constitution of India, praying for the following reliefs : A. to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to declare result of the petitioners' Intermediate Examination, 2002 and to issue mark-sheet and certificate to the petitioners within some stipulated period as this Hon'ble Court may deem fit and proper. B. to issue any other writ, order or direction as this Hon'ble Court may deem fit and proper. C. to award cost of this petition."
(2.) IT is inter alia, alleged by the petitioners that the petitioners were regular students of High School and passed their High School Examination in the year 2000 ; and that the petitioners got their admission in class XI as regular students in the Session 2000-2001 ; and that the petitioners appeared in the examination of class XI in the year 2001 as regular students ; and that the petitioners passed class XI examination ; and that due to unavoidable circumstances, the petitioners could not continue their studies in class XII as regular students, hence, they submitted their examination forms for class XII examination as private candidates from the colleges, the details thereof has been given in paragraph No. 4 of the writ petition. It is inter alia, alleged by the petitioners that examination forms of the petitioners were thoroughly checked up and scrutinized by the Principal of the colleges concerned and thereafter, forms of the petitioners were forwarded to the Secretary of the Board of High School and Intermediate Education, U. P. ; and that the authorities of the said Board made necessary scrutiny and accepted the examination forms of the petitioners, and consequently, the petitioners were allotted roll numbers and were issued admission cards for the Board's Intermediate Examination, 2002 ; and that the petitioners were permitted to appear in the Board's Examination ; and that the petitioners completed their Intermediate Examination, 2002. It is, inter alia, further alleged by the petitioners that the result of the Intermediate Examination of the Board was declared on 14.6.2002 but the petitioners' results were not declared ; and that the petitioners enquired from the college concerned on 15.6.2002, and that they were informed that their candidatures had been cancelled by the Board with a direction that the petitioners should not be permitted to appear in the examination ; and that till date decision so taken by the Board has not been communicated to the petitioners.
(3.) IN the circumstances, the petitioners have filed this writ petition seeking the reliefs quoted above. I have heard learned counsel for the petitioners and learned standing counsel appearing for the respondents.;