OMPRAKASH TIWARI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The extraordinary jurisdiction of this Court under Article 226 of the Constitution of India has been sought to be invoked in these two writ petitions by the petitioners in a Public Interest Litigation.

(2.) The petitioner in WP No.8421 of 1999 is a resident of Nizambad District and claims himself to be the Secretary of Rajasthan Shikshana Samithi which has been running 'Haricharan Marwadi Vidhyalay', a recognized institute in Nizambad town. The petitioner in the other writ petition claims himself to be the Teacher and Correspondent of St. Adam's High School, Chikkadapally, Hyderabad, which is again a recognized institute of Government of Andhra Pradesh. The petitioner seek a writ, order, declaration or direction by declaring the inaction of the respondents in not taking a decision immediately to add 16 1/2 marks in the General Science Paper-I (Physical Sciences) of SSC Examination, 1999 to all the students who appeared for the Annual Examinations, 1999 as arbitrary, illegal, unjust and violative of principles of natural justice and also violative of Articles 14 and 21 of the Constitution of India and for a consequential direction to add 16 1/2 marks to all the students and also to direct the Government of A.P. to enact a separate legislation to deal with the erring/negligent officers for dereliction of duties seriously with heavy penal actions, if they failed to discharge the statutory duties apart from the payment of compensation, damages, in addition to departmental action etc., and to conduct separate training classes in summer holidays to the teachers of X Class and to pass such other orders as the Court deems fit.

(3.) The petitioners have filed these writ petitions questioning the inaction of the respondents on the premise that in regard to X Class annual examinations conducted by the State Government from 22nd March to 6/04/1999 in the State the Government supplied blue print in December, 1998 and three (3) sets of model papers along with the guidelines in February, 1999 and the SSC General Science Paper-I (Physical Science) did not conform to the blue print, model papers and guidelines and deviated from the said model paper which was supplied by the Education Department itself. The blue print clearly indicates the marks allotted to each lesson or chapter and the model paper clearly indicates pattern of examination. The details of the alleged deviation are as mentioned hereunder.