MANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.

(2.) Petitioner Manbir Singh then student of 10th Class in the school of respondent No. 4 which is affiliated to respondents No. 2 and 3 has come up in this civil writ petition by resort to provisions of Articles 226/227 of the Constitution of India praying for issuance of writ in the nature of certiorari seeking quashment of the result dated 29.05.2020 (Annexure P-5) of the petitioner. It is the claim of the petitioner in his petition that his school which is under co-respondents he had given his first term examination for the session 2019-2020, in which, he secured 421 marks out of total marks of 650 and has detailed his result as Annexure P-1. It is pleaded that on account of registration of a criminal case detailed in the petition as Annexure P-2, he was falsely implicated and detained while he was a minor and had remained in Observation Home Ludhiana. On his request to the authorities to enable him to appear for his pre-board examinations scheduled to be held w.e.f. 27.01.2020, they failed to act into the matter. It was subsequent thereto on 31.01.2020, respondents No. 2 and 3 issued date-sheet for matriculation examination for the year 2020, which was scheduled for 17.03.2020 till 13.04.2020. Upon coming to know of this, petitioner claims that he approached the authorities but to no avail.

(3.) Left with no other option, the petitioner claims to have moved the concerned Court which allowed his prayer vide order dated 07.03.2020 (Annexure P-3). The petitioner was taken for sitting in the examinations at the examination centre on 17.03.2020 but respondent No. 2 postponed the examination for class 10th board annual examination on account of Covid-19 pandemic and, thereafter, the examinations were postponed and re-scheduled for 01.04.2020 but could not be held on account of pandemic.