JUDGEMENT
O.P.Garg, J. -
(1.) In spite of the fact that sufficient time has been allowed the respondents have not filed any counter-affidavit. However, the answer books of the present five petitioners have been brought before the Court for perusal.
(2.) Heard Sri V. K. Nagaich learned counsel for the petitioners and learned standing counsel on behalf of the respondents.
(3.) Km. Shailja Bhalla, Km. Monika Dixit, Km. Shristl Agrawal, Km. Archana Ravi and Km. Navnlka Saxena, who are brilliant students and have passed High School examination of the year 1997 in 1st Division have come before this Court with the prayer that the respondent No. 1 be directed to declare their results and Issue them proper and clean mark-sheets and certificates treating them to have passed the High School Examination of 1997 and that the orders which are contained in Annexures-6 to 11. all dated 12.12.1997 communicating to the petitioners that the result of High School Examination of 1997 has been cancelled, be quashed.;
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