HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 37685 of 2011 Petitioner :- Shivendra Pratap Singh And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Bhawesh Pratap Singh Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
This Court on 12.07.2011 had proceeded to pass order for producing answer sheets in relation to petitioners bearing Roll Nos.1535056, 1535066 and 1535077. Today on the matter being taken up, two answer sheets of Agriculture Chemistry have been produced and same have been perused by the respective students. As per the students, as far as cover of the answer sheets are concerned, same are in their hand writings, but they have come up with a specific case that the internal pages have been changed and the same are not in their hand writings.
Once such is the factual situation stated before this Court, then it is serious matter and requires investigation at the level of Secretary, Madhyamik Shiksha Parishad. Consequently, Secretary, Madhyamik Shiksha Parishad, U.P. Allahabad is directed to make enquiry and submit report, which would be filed before this Court along with supplementary affidavit. For the purpose of enquiry all the three petitioners shall appear before the Secretary, Madhyamik Shiksha Parishad, U.P. Allahabad to get their hand writings recorded at least in one paragraph, so that the enquiry can be conducted in the line as to whether other answer sheets of these students are in their own hand writings or not.
List this case on 20.09.2011. By that time supplementary affidavit appending therewith copy of enquiry report be filed.
Let a copy of this order be supplied to learned standing counsel for ensuring compliance.
Order Date :- 20.8.2011 SRY