KM RENU TYAGI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Km. Renu Tyagi, Roll No. 182691 along with 30 more students whose roll numbers have been given below their names in Writ Petition No. 20899 of 1990 (hereinafter referred to as the first petition) and Arun Kumar, Roll No. 1139851 along with 21 more students whose roll numbers have also been given below their names in Writ Petition No. 22986 of 1990 (hereinafter referred to as the second petition), have filed these petitions under Art. 226 of the Constitution of India seeking the relief for a writ of Mandamus directing the respondents to declare the result of the petitioners of the High School Examination, 1989. It has further been prayed that the respondents may be directed to allow the petitioners to appear in the Intermediate Examination, 1990-91 as they are studying in the 2nd year of the Intermediate.

(2.) As the points involved for consideration in both these petitions are similar, hence it is convenient to dispose of these petitions by a common judgment.

(3.) In the first writ petition the petitioners appeared from K. B. Intermediate College, Machra, Meerut and the same institution was the centre for High School Examination, 1989. All the petitioners were regular students of the said college except petitioner Nos. 28 to 31 (in the first petition). The petitioners are studying in the 2nd year of Intermediate in K. B. Intermediate College, Machra, Meerut as regular students and they had to submit their examination forms by 31-8-90. The result of about 511 students of the centre K. B. Intermediate College, Machra, Meerut, was withheld by the respondents on the ground of mass copying on the report of examiner, particularly in subjects, Social Science Ist Paper, Mathematics 2-II and Science 2-1, whereas the results of other students including Roll No. 1139849 and 1139841 etc. were declared, while the charges against them were similar and mistakes in answer books are also almost the same.