ANGREZ SINGH Vs. PUNJAB SCHOOL EDUCATION BOARD

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nos. 15767, 15915, 15927 of 1994 and CWP No. 4081 of 1996. Counsel for the parties have referred to the facts in CWP No. 4081 of 1996. These may be briefly noticed.

(2.) The petitioners claim that they had passed the Parveshka Examination conducted by the Hindi Vidyapeeth, Devghar (Bihar) in the year 1992-93. This examination is equivalent to the Matriculation Examination conducted by the Punjab School Education Board. On this basis they sought permission to appear in the 10+2 examination being conducted by the respondent-Board. Their applications having been rejected on the ground that ''the 10th Class examination of the Hindi Vidyapeeth Devghar, Bihar is not a recognised institution in the Board record'', they have filed the present writ petition. The petitioners pray that the order passed by the Board holding that they are ineligible to appear in the 12th Class examination be quashed and that a writ of mandamus be issued directing the respondents to allow them to appear in the 12th Class examination.

(3.) The respondents contest the petitioner claim. It has been inter- alia averred that the Board has not ''accepted equivalence of the Matriculation Examination held by the Hindi Vidyapeeth Devghar to that of the Matriculation Examination of the Board and as such petitioners have been rightly refused (permission) to take the examination as they are not eligible.''