K.K. Birla, J. - (1.) This is a writ petition preferred by Gajram Singh and four others against Secretary, Board of High School and Intermediate Education Uttar Pradesh, Allahabad (hereinafter referred as the Board', Additional Secretary of the Board, the Principal Kunewar Harish Chandra Smarak Inter College Kasampur, Garhi, District Bijnor (hereinafter referred as the College) and the Centre Superintendent, Rajkiya Adarsh Inter College, Afzalgarh, Bijnor for issuing a writ of certiorari and a writ of mandamus or any other suitable order.
(2.) The brief facts leading to this writ petition may be given briefly- All the petitioners were regular students of the College. They had appeared in the High School Examination of 1985 (hereinafter referred as the Examination) conducted by the Board by its branch at Bareilly. The petitioners Gajram Singh, Ifran Ahmad, Jasbir Singh, Gambhir Singh and Mohd. Ibrahim were allotted roll numbers 310066, 310071, 310011, 310001 and 310088 respectively. The result, has been withheld by the Board on the ground that they had used unfair means and mass copying while appearing in the examination. They were asked to be present in Khalsa Intermediate College, Neorpur, Bijnor on 30-8-85 at 11.00 a. m. to reply the charge of using unfair means. The petitioners went there. They were given a printed form but only 5 minutes time was given to them. They denied the charge of mass copying and use of unfair means. According to the petitioners, they were denied any reasonable opportunity of replying to the charges. The petitioners were issued provisional marksheet (copies Annexure I to V). By letters dated 9-2-1987 (Annexure VI to X) the principal of the College informed them that their results have been cancelled by the Board by order dated 8-1-1987.
(3.) The petitioners thereafter filed this writ petition for granting a writ of certiorari for quashing the Board's order dated 8-1-1982 and for a writ of mandamus directing the respondents to declare their results of the High School Examination of 1986. In support of the averments of this writ petition, Gajram petitioner No. 1 had filed an affidavit.;