SAMIULLAH DAR Vs. STATE OF J&K

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that respondent No. 1 and 5 being not necessary parties be deleted from the array of respondents. His statement is taken on record.

(2.) Respondent No. 1 and 5 are ordered to be deleted from the array of respondents. Registry to update the cause title of the writ petition.

(3.) Petitioner had failed to clear one paper of 10th Class examination, but was granted admission in higher secondary Part I. Petitioner appeared in 11th class examination, but, without clearing the backlog paper in as much as he had second time failed to pass it petitioner was permitted to take the 12th Class examination, however, without clearing the backlog paper as a regular candidate. It is for this reason, respondent-Board vide NOT.No.707/HSE-II/A/R/10 dated 28th March 2011 quashed the result of the petitioner. This order which is called in question in this petition.