AJAY KUMAR DIWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Accordingly, the writ petition is being finally disposed of, after hearing the learned counsel for the parties.

(2.) Ajay Kumar Diwan, Brij Mohan Yadav and Pradeep Bhat are three petitioners who appeared in the Higher Secondary School Examination conducted by the Board of Secondary Education, M. P. Bhopal. All the three petitioners were allowed to appear in the examination and thereafter the result was also declared and the petitioners were shown as successful candidates at the examination. Subsequently, the result of the petitioners was cancelled and no mark-sheet was issued to them. The Roll Nos. of the petitioners Nos. 1, 2 and 3 were 14507503, 14507527 and 14507617 respectively.

(3.) The petitioners have approached this Court seeking the relief for issuance of a writ in the nature of mandamus, commanding the respondents for issuing the mark-sheet to them as well as the TC.