NEW GUJARAT VALI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Heard Mr. Girish Patel, the learned Senior Advocate representing the petitioners, at length and in detail.

(2.) . Ten petitioners, who have failed in the Higher Secondary Certificate Examination, 2002 conducted by the Gujarat Secondary Education Board, the respondent no.2, assert before this Court that there has been error affecting the result of the examination, and urge this Court to intervene and direct the respondents to exercise the power coupled with duty conferred upon the respondents by Regulation 32(2) of the Regulations framed for conducting the Higher Secondary Certificate Examination, and amend the results in such manner as will be in accordance with the true position.

(3.) . The petitioners assert that they are very good students, and in their previous examinations they had performed excellently, and they could not have failed. They also assert that the error in declaration of the result of the examination has been writ large.