SURENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have prayed for a direction to the respondents to declare the result of their exams of Diploma in Education Part-II (Private) held in April-2011 allegedly illegally withheld by the respondents. Learned counsel for the petitioners has submitted that the petitioners took admission in respondent No. 3/college and have passed their Diploma in Education Part-I (Private) consisting of two (six months each) semesters, the result whereof was declared by respondent No. 2 on 7.9.2010. Thereafter, they took admission in Diploma in Education Part-II (Private) consisting two (six months each) semesters i.e. semesters 3 & 4. The examination forms of the petitioners for final examination of Diploma in Education Part-II (Private) were sent by respondent No. 3/college to respondent No. 2/Board. Thereafter, final examinations were held in April-2011 in which the petitioners appeared. However, their result was not declared in the month of June, 2011 along with other students and has been withheld. Thus, this petition has been filed seeking a direction to the respondents to declare the result which has been withheld without any rhyme or reason.

(2.) After notice, respondent No. 2 has filed the reply in which the following averments have been made:

(3.) Learned counsel for respondent No. 1 has also referred to chart of attendance of the petitioners, which is reproduced as under:--