VIJAY SINGH TOMAR Vs. STATE OF M P

JUDGEMENT

(1.) This writ appeal preferred under Section 2 of Madhya Pradesh Uchcha Nyayalaya Khand Nyayapeeth Ko Appeal Adhiniyam, 2005 assails the final order dated 16-9-2010 passed by learned Single Judge in Writ Petition No. 3737/2010, whereby petition in question has been dismissed. Learned Counsel for the rival parties are heard.

(2.) The appellant has moved I.A. No. 17126/10, an application for adding the grounds in the writ appeal, which has not been considered. However looking to the contents of the said I.A. and the claim of the appellant being untenable in law as enunciated below, the said I.A. No. 17126/10 deserves to be and is, therefore, rejected.

(3.) Learned Counsel for the appellant assailing the order of the learned Single Judge has contended that sole reason, which persuaded the Single Judge to pass the impugned order was that one of the mark sheet of Class 10 was forged as the appellant cannot appear in two separate examinations conducted by separate Boards in the same year. The mark sheets were marked as A-5 (the one issued by the M.P. Board of Secondary Education) and the other as A-6 (issued by the Hindi Sahitya Sammelan Prayag).