- (1.) Heard Sri R.P. Dubey, learned counsel for the petitioners. Learned Standing Counsel appears for respondents.
(2.) Petitioner No.1 is a recognised Institution and petitioner No.2 is the Committee of Management of the said Institution represented by its Principal. They have jointly filed this petition directing the respondents No.2, 4 & 5 to issue examination forms of the Board of High School to the 28 alleged outside students of the Institution to appear in the High School examination of the year 2014.
(3.) Under the interim order of this court dated 16.01.2014 the aforesaid 28 alleged outside students were permitted to appear in the High School examination of 2014 of the Board after completion of necessary formalities.;