MASTER TARNPREET SINGH VIRK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner impugns a memo dated 22.05.2014 (hereafter the 'impugned order') issued by the respondent no.2 imposing a penalty on the petitioner for adopting unfair means; the petitioner's result for the XIIth standard board examination taken by him in March, 2014 has been cancelled.

(2.) The impugned order was passed as the "Unfair Means Committee" had found that the petitioner had submitted examination forms from two schools simultaneously and it is alleged that the same would have resulted in "undue benefit" to the petitioner.

(3.) The learned counsel for the petitioner submits that no undue benefit could have been derived by the petitioner by submitting the two examination forms. She further submits that in any event, one of the schools had withdrawn the candidature of the petitioner as a student of its school much prior to the investigations being commenced. Further, the admit card of the petitioner had been printed only from his current school and therefore no mala fides could be attributed to the petitioner.