VIJAI KUMAR S/O. SRI KISHAN LAL Vs. BOARD OF HIGH SCHOOLS AND INTERMEDIATE EDUCATION U. P. ALLAHABAD THROUGH ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) By means of this writ petition the petitioner has prayed for quashing Annexures 3 and 4 attached with the writ petition.

(2.) The Petitioner having Roll No. 64471 in the Intermediate Final Examination had passed the aforesaid examination and was placed in Second Division as is evident from Annexure-2 attached with this writ petition. Thereafter, the petitioner received a communication from the Principal, S. D. Inter College, Muzaffar-Nagar to the effect that his result of Intermediate Examination 1983 regarding Roll No. 64471 had been cancelled and, therefore, he was required to return his mark-sheet, transfer-certificate and character-certificate issued by the Institution. Thereafter, the petitioner also received a communication contained in Annexure-4 attached with the writ petition to the effect that as his result of Intermediate Examination 1983 had been cancelled hence his entry into B. Com 1st year was also cancelled.

(3.) In Para 11 of the writ petition it has been alleged that there was no similarity in the answer books of the petitioner and those of the Students having Roll Nos. 64491 and 64494. In Para 13 of the writ petition also it has been indicated that according to the examiner the petitioner had copied from the Copies of the Students having Roll Nos. 64491 and 64494 and all the Students have translated the Hindi Version "Ki Ham Relon Par Kitna Adhik Nirbhal Hain" As We Are Depend. It has been alleged that it is only an imagination of the Examiner to complain that the petitioner had copied from the Copies of students having Roll Nos. 64491 and 64494. In the aforesaid paragraph it has been indicated that the two students having Roll Nos. 64491 and 64494 were in Room No. 23 whereas the petitioner was sitting in Room No. 7 of the Jain Inter College, Muzaffarnagar. It has been suggested that there is no evidence worth the name to establish that the petitioner had copied from the answer books of the other two students having Roll Nos. 64491 and 64494.