O.P.Saxena, B.L.Yadav, JJ. - (1.) By this petition under Article 226 of the Constitution of India the petitioner has prayed for a writ of mandamus Commanding the respondents to release the result and mark-sheet of the petitioner.
(2.) The petitioner appeared in the High School Examination Conducted by the Board of High School and Intermediate Education U.P., Allahabad in the years 1954. His Roll No. was 91622. the petitioner joined some service in Delhi. He required certificate and mark-sheet of the High School Examination in connection with his promotion. He approached the principle of the college from where he had appeared in the examination. The petitioner was told that the result was withheld. The petitioner applied to the Board also but he get no relief.
(3.) Inspire of the time granted, no counter affidavit has been filed. The learned Standing Counsel has however, obtained record from the office of the respondent we have heard the learned Counsel for the petitioner and the Standing Counsel. The Standing Counsel informs us that the result of the petitioner was withheld, but he is unable to tell the reasons for which the result was withheld. The grievance made by the learned Standing Counsel is that the petitioner had filed forged certificate in the office when he applied in Delhi. We understand that the petitioner had passed the examination. 30 years have already passed and no enquiry has been conducted by the respondent in pursuance of the order with holding the result.;