GHANSHYAM NARAIN PANDEY Vs. SECRETARY, BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION, U.P. ALLAHABAD AND OTHERS

JUDGEMENT

(1.) The petitioner was a regular student of Raja Harpal Singh Intermediate College, Singramau, district. Jaunpur. He filled in the form for appearing in the High School Examination of the year 1980 as a regular candidate.from the said College. The from was accepted by the U. P. Board of High School and Intermediate Education. The petitioner was allotted 507420 as the Roll number. The centre from which the petitioner was required to appear was Jai Hind Intermediate College Tezi Bazar, district Jaunpur.

(2.) On March, 17, 1980, the petitioner alleges that he sent an application to the Board for change of the centre on the ground that as the said centre was 25 Kilometers from the place of his residents, the same be changed to Bajraag Intermediate College, Ghansbyampur, district Jaunpur. On April 5,1980 the petitioner enquired about the change and found from the Jai Hind Intermediate College that intimation had been received by that centre acceding to the request for the change. The petitioner, thereafter, appeared of om the Bajrang Intermediate College. His result was, however, not declared. He received an intimation on 13.10.1980 to show cause why action be not taken against him for having not appeared at the examination from the appointed centre. The petitioner sent a reply disputing the change of having not appeared from the centre nominated by the Board. On 10.2.1981 the Board cancelled the result of the petitioner of the High School Examination of the year 1980 and further debarred him from appearing in the next examination, that is, in 1981.

(3.) Being aggrieved, the petitioner filed the present writ petition.