Anil Kumar, J. - (1.) Heard Shri Puttan Singh, learned counsel for the petitioner, Shri Pankaj Nath, learned Addl. Chief Standing Counsel for the opposite party nos.1 to 4, Shri Ajay Pratap Singh, learned counsel for the opposite party no.5 and perused the record.
(2.) Facts in brief of the present case are that petitioner, as a regular student of Jan Samaj Intermediate College (hereinafter referred to as College), having roll no. 369127 appeared in the Intermediate Examination conducted by Madhyamik Shiksha Parishad, Allahabad. However, his result which was declared under the category of W.B. was withheld by the Board. Thereafter, the Committee was constituted by Madhamik Shiksha parishad, Allahabad and the said committee after hearing the petitioner has directed the college to issue a provisional mark-sheet to the petitioner.
(3.) In pursuant to the recommendation of the Committee, vide letter dated 26.07.1996, provisional mark-sheet of the Intermediate Examination, having no. V9582 issued by the Board was given to the petitioner, duly signed by the Principal of the College. Thereafter, petitioner completed his further education i.e. Graduation, Post-Graduation, B.Ed. And T.E.T.;