ASHISH HARIBHAU SARODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Raghuwanshi, learned Counsel for the petitioner, Mr. S. K. Kadam, learned A. G. P. for the respondent No. 1 and Miss. Surekha Mahajan, learned Counsel for the respondent No. 2. Mr. Raghuwanshi, learned Counsel for the petitioner seeks leave to delete the respondent No. 3. Leave to delete respondent No. 3 granted.

(2.) RULE. By consent of the learned Counsel for both the parties, Rule made returnable forthwith.

(3.) THE petitioner appeared for XII standard Examination held by the respondent No. 2 in February, 2001. On 24-2-2001 he was appearing for examination paper in Hindi subject. At that time the examination hall was searched by the Squad and the Education Officer found some papers. It is alleged that those papers were found with the petitioner, and therefore, the Education Officer prepared necessary documents and submitted the matter to the respondent No. 1 Board. The Enquiry Officer was appointed. Before him, petitioner filed his say and he contended that he was appearing for examination in Hindi subject while the papers which were found were pertaining to Marathi subject. He also took the stand that papers were not found on his person but were lying near his Bench. He also took a stand that the relations of his father who was Block Development Officer and the concerned Education Officer were not good, and therefore, out of vengeance false action is taken against him.