Brij Mohan Lall, J. - (1.) This is a special appeal against the decision of a learned single Judge of this Court. The ap-pellants are three examinees, being the students of G. S. Hindu Inter College, Sikandra Rao, dis-trict Aligarh, who appeared in the intermediate examination of 1954 conducted by the Board of High School and Intermediate Education, UP., in March and April of that year. Their college itself was a centre for the purposes of the examination. Some of the examinees were found using unfair means and were expelled' from the examination hall. The appellants were not among them. They completed their examination. The results were declared by the aforesaid Board in the Leader of 12-6-1954, and were again published in the U. P. Gazette dated 16-10-1954. In both these notifications the appellants were de-clared as successful candidates. The mark sheets were also sent to all colleges and therein also the appellants were shown as having passed the exa-mination. They joined B.A. Classes in different colleges. In December 1954, i.e. eight or nine months after the examination, their parents received from the Principal of G. S. Hindu Inter College copies of a resolution No. 83, dated 5-9-1954, of the exa-minations Committee of the Board wherein it was stated that the appellants' results had been cancelled and that they had been debarred from appearing in the Board's examination of 1955.
(2.) It is common ground between the parties that before the receipt of the copies of the resolu-tion by their parents the appellants had not been apprised of the charges against them. Nor were they told what evidence the Examinations Committee had before it before recording the above re-solution. The appellants were denied the oppor-tunity of cross-examining the witnesses who might have deposed against them. Nor were they per-mitted to explain or scrutinise the other oral or documentary evidence that might have been available to the Committee.
(3.) The appellants filed a writ petition pray-ing that a writ of certiorari or any other suitable writ, direction or order be issued quashing the re-solution of the Examinations Committee and that a writ of mandamus be also issued commanding the Board not to give effect to the aforesaid re-solution.;