- (1.) The petitioner seeks a direction that his result of the Final Year Shastri Examination in which he appeared in July,1990 be declard and he be allowed to continue in the Shiksha Shastri in which he is presently prosecuting his studies.
(2.) Shastri course in Sanskrit is three years Degree course. One is eligible to seek admission in the said course after passing Higher Secondary Examination. The petitioner was admitted in the said course in 1983 and passed the First Year examination in 1985 after clearing Supplementary Examination and thereafter he also passed Second Year Shastri Examination in 1986 but somehow he could not pass the same and passed the Second Year Examination in 1987 as an Ex-student. The petitioner thereafter was admitted in Third Year Shastri Course in the year 1989 and appeared in the Final Year examination of that year the result of which was declared on October 5,1989 and he was declared to have passed in all the subjects except compulsory subject of General Sanskrit. He then appeared in that subject in the Supplementary examination held in July, 1990 with Roll No. 86. In the hope that he would clear the supplementary examination, the petitioner appeared for the Shiksha Shastri Examination held by the Rashtriya Sanskrit Sanstha and passed the same and was given admission in Kendriya Sanskrit Vidyapeeth under letter dated August 29, 1980. Only such of the candidates who passed the Final Year Shastri (Sanskrit) Examination are eligible for admission in the Shiksha Shastri Course.
(3.) When the petitioner was prosecuting his studies in the Kendriya Vidyapeeth in the aforesaid Shiksha Shastri course, the result of Final Year Shastri Examination was declared for others and the petitioner was not declared successful. He filed a representation for declaration of the result but to no effect. According to the petitioner, he had come to know from reliable sources that he has passed the said examination, but his result was not declared.;