Thakur Roshan Singh Memorial ... vs State Of U.P. & 4 Others
2015 Latest Caselaw 1490 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 69467 of 2013
 

 
Petitioner :- Thakur Roshan Singh Memorial Inter College & Another
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- A.K. Sinha,G.P.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

The controversy in this writ petition is similar and identical to the one involved in Writ C No.63199 of 2013, Ram Pratap Deo Wati Inter College and another Vs. State of U.P. and others decided  by a separate judgment  passed today itself i.e.27.07.2015.

The dispute is regarding 161 & 18 students of the Institution who have been admitted directly in Class-10 and12 respectively after they have failed in Class-10 and 12  in the previous Institutions.

Since the matter is covered by the above referred decision, this writ petition is also allowed in terms of the said decision dated 27.07.2015 passed in Writ C No.63199 of 2013, Ram Pratap Deo Wati Inter College and another Vs. State of U.P. and others and the respondents are directed to forthwith declare the result of the aforesaid students of the High School and Intermediate Examination-2014 of the Board of U.P. High School and Intermediate Education.

The writ petition is allowed accordingly.

Order Date :- 27.7.2015

Piyush