JUDGEMENT
Manoj Misra, J. -
(1.) All the above three petitions seek declaration of result of CBSE- Class-XII, 2017 Examinations of those students who had appeared for both U.P. Board - 2017 (Class XII) as well as CBSE-2017 (Class-XII) examinations as regular student of St. Xavier's Inter College, Jaunpur.
(2.) As common questions of law and fact are involved in all these petitions, with the consent of the learned counsel for the parties, they were heard together and are being decided by a common order.
(3.) The facts as regards which there exist no dispute are as follows:-
St. Xavier's Inter College, Jaunpur (in short college or institution) was affiliated to the U.P. Madhyamik Shiksha Parishad (in short U.P. Board) up to Class-XII. The institution applied for affiliation with Central Board of Secondary Education, New Delhi (in short CBSE). By letter dated 23.10.2015, CBSE granted provisional affiliation to the College for a period of three years with effect from 01.04.2015 to 31.03.2018. The affiliation was sanctioned subject to fulfillment of certain conditions one of which was Condition No. 4, which is extracted and reproduced hereinbelow:-
"4. It is the case of switch over from the State Board; the school is required to withdraw its affiliation from State Board as dual affiliation is not permissible. Also State Board classes IX and XI will not be continued w.e.f. 01/04/2015. However, for the Class X and XII Examination to be held in the year 2015 & 2016, the school will sponsor its students for the State Board only.";
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