AWADESH KATARE Vs. STATE OF M P

JUDGEMENT

(1.) Heard counsel. The petitioner took his examination for Higher Secondary Certificate at Government Girls Higher Secondary School, Ambah in the month of April, 1989. That was examination centre fixed by respondent No.2, Board of Secondary Education, Madhya Pradesh, Bhopal. The petitioner's Roll No. was 150455.

(2.) The event which brought petitioner to this Court is of 6th April, 1989 when petitioner was taking an examination in Mathematics. In the petition, he has accepted the position that examination hours were from 3.00 p.m. to 6.00 p.m. and at ten minutes past 5.00 p.m., the event took place. He has accepted that he has been charged for adopting unfair means at the centre and in regard to that Annexure-R/1 has come on record.

(3.) We have examined the return of respondent No. 2 as also the additional return of that respondent and we have also carefully considered averments made in the rejoinder which petitioner submitted to the return.