SANDEEP PRASHAT VAIDYA Vs. PRINCIPAL

JUDGEMENT

(1.) This is for recording reasons, pursuant to the final order recorded, on 4.5.2000 in this petition, on account of the urgency followed by passage of time and upon joint request.

(2.) The petitioner has been a student in the respondent No.1 School, A-One School, Ahmedabad, which is hereinafter, referred to as 'the School'. Respondent No.2 is the Gujarat Higher Secondary Education Board (Board for short).The petitioner has, inter alia, contended that his academic career has remained brilliant, as he used to get distinction in all the examinations including the examination of Xth standard conducted by the Board, in which he got 80 per cent marks, and that is one of the reasons why he opted for Science Stream and he is pursuing his study and education in XIIth standard with industry, hard work and sincerity.

(3.) The petitioner completed his first term of XII standard with presence of more than 80 per cent. Even in the mid-term examination held in course of first term, he secured very good marks. He also paid fees for second term and fees for computer education. He had also filled up for draft form for Board examination and has also paid fees of Rs.280.00 for final examination along with form. The final examination was due in March 2000. The respondent No.1 School under a misapprehension and misconception, branded the petitioner as a thief in respect of certain parts of computers from the respondent No.1 School, which the petitioner has denied.