Victoria College of Education vs State of M.P. and others

Shantanu Kemkar, J.—By filing this petition under Article 226 of the Constitution of India, the petitioner is challenging the order dated 02.04.2012 (Annexure P-1) passed by the second respondent by which the result of the 2nd year D.Ed. Examination of the students of the petitioner College was withheld on account of discrepancy in the names of Externals (Examiners) appointed by it. On 17.05.2012, this Court directed the Board of Secondary Education to provisionally declare the result of those students.

On being noticed Shri Girish Desai, learned counsel appearing for the respondents No. 2 and 3 fairly made a statement that the discrepancy in the names of External appeared on account of miscommunication between the second respondent and fourth respondent and in fact there was no fault on the part of the petitioner College.

Having regard to the aforesaid stand taken by the respondents, we are inclined to allow this petition by quashing the order dated 02.04.2012 (Annexure P-1) in regard to the petitioner College with a further direction to the respondents to declare the result of those students regarding whom the order Annexure P-1 was passed and to issue them authenticated mark-sheet. With the aforesaid directions, the petition stands allowed to the extent indicated above. No orders as to costs.