UZAIR AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The petitioners have challenged the result of their High School examination. 2005. They appeared in the High School Examination, 2005 as regular students from the Public Higher Secondary School, Anthary Nighuri, Sant Kabir Nagar conducted by Madhyamik Shiksha Parishad, Allahabad. The subject combination of petitioner No. 1 was Hindi, Urdu, ELE mathematics. Science, Social science and Drawing and that of petitioner No. 2 was Hindi, Urdu, Home Science, Science, Social Science and Drawing.

(3.) It is submitted that the petitioners being sincere students appeared in all the papers on the scheduled dates of examination. It is stated that the copies of the petitioners have been changed at the behest of the manager of the committee of management who had accepted Rs. 1000/- per paper from some students. This act of the Manager was protested by the teachers of the Institution and they had also complained to the District Magistrate regarding illegal action of the Manager of the Committee of Management on 19.3.2005.