S SRIVALLI Vs. SECRETARY BOARD OF INTERMEDIATE EDUCATION

JUDGEMENT

(1.) In these two writ petitions the question that has arisen for consideration of this Court being common, i.e., whether the action of the respondents in not conducting instant examinations to the students of Vocational Courses in Intermediate is violative of Article-14 of the Constitution of India, they can be disposed of by a common judgment.

(2.) In both the writ petitions, four students in all, who studied Intermediate Vocational Course in Computer Science and Engineering courses during the academic years 1997-1999, seemed to have appeared for the final year examinations held in the month of April, 1999 and all of mem seemed to have failed in one subject. When they tried to appear for the instant examinations that are being conducted by the 1st respondent, the respondents refused to receive the examination fee by stating that instant examinations are beingheld only for the students in the academic stream, but not to the students of vocational stream.

(3.) The petitioners contended that such an action on the part of the respondents resulted inhostile discrimination in their favour and thereby they lost one academic year in prosecuting higher studies.