SHASHIKALA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER appeared in Class -XII examination from Center No. 32076 in English General. In the mark -sheet, she was awarded zero mark due to using of unfair means. The petitioner submits that result was put on website and petitioner was declared to have passed in English (General).

(2.) A return has been filed by the respondent No. 2 pointing out that at the Examination Center No. 32076, report was received that students had indulged in mass -copying in English General. Matter was put up before the Chairman. The mark -sheets were withheld. From the Center in the question only four students indulged in copying. Thus, it is clear that the case of mass -copying was not found and result of other candidates was declared.

(3.) THE Supreme Court in Board of High School and Intermediate Education, U.P. Allahabad vs. Ghanshyam Das Gupta and others, AIR 1962 SC 1110, has held that in the matter of unfair means, the power exercised by the Committee in quasi judicial manner. Persons should not be condemned and heard. The Apex Court held that: -