K.N.Seth, J. - (1.) During the session 1981-82 the petitioner was a student of class VI (Section-B) of the Government Intermediate College, Allahabad. According to the petitioner after the annual examination he was promoted and admitted in class VII B of the College. It has also been asserted that the petitioner paid his fees and has been regularly attending the classes.
(2.) The grievance of the petitioner is that on 2ht July, 1982 he was verbally informed by his class-teacher that his result has been cancelled and he should not attend studies in Class VII. Next day, the petitioner and his father contacted the Principal who informed them that the results of a large number of students of class VI and VII have been cancelled and there had been tampering either in the answer books or in the results/mark-sheet. It has also been asserted that the petitioner had done very well in his examination and neither his answer books nor result/mark sheet had been tampered in any manner. The action of the Principal has been assailed on the ground that the result of the petitioner has been cancelled without affording him any opportunity to have his say in the matter.
(3.) Counter and Rejoinder Affidavits have been exchanged. In the counter-affidavit sworn by the Principal of the Govt. Intermediate College, Allahabad, it has been stated that the petitioner appeared in the six monthly and annual examinations of class VI-B hut did not pass the examination. In fact in General Science the petitioner secured only 11 marks out of 100 in the six monthly examination. It has also been denied that the petitioner was promoted and admitted to class VII-B.;