TABASUM RIZVI Vs. STATE

JUDGEMENT

(1.) The petitioner appeared as a private candidate in the Matriculation Examination, which was conducted by respondent- Jammu and Kashmir State Board of School Education, Srinagar (for short Board) in the month of November, 2011. The roll number assigned to the petitioner was 477497. The petitioner, in terms of the orders of the respondent-Board, had to take the matriculation examination at Centre No. 477, Islamia High School. In the result Notification, issued by the respondent-Board, dated 30th March, 2012 against the roll number and name of the petitioner, it was remarked as Exam Cancl.

(2.) It is pleaded at para-4 of the writ petition that petitioner initially approached the respondent no. 4 and requested him to declare the result of his daughter. When the request did not evoke any response, he approached the Superintendent of the Examination Centre on 2nd April, 2012, who sent Communication to the Assistant Secretary, J&K (BOSE), Branch Office, Sopore, wherein it is specifically mentioned that in the Result Gazette, the roll number of the petitioners daughter has been shown to have been disqualified on the ground of having been caught copying. The Superintendent in specific terms has said that no such case was registered in the Centre by the Authorities of the Board or any Supervisory Staff including the Superintendent.

(3.) It is pleaded at par- 5 of the writ petition that because of the cancellation of examination on the ground of having indulged in unfair means, the daughter of the petitioner suffered depression, which would have even led her to commit suicide. It is further pleaded that it is because of timely intervention of the petitioner and other family members, the life of daughter of the petitioner was saved.