V.K.Poonia vs State of U.P.& Ors.

I. M. Quddusi, J.—By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the W.E. category given in the Circular of U.P. Board of High School & Intermediate Education, Allahabad dated 2571988.

The petitioner in this petition is the father of a student who appeared in the Intermediate Examinations. The respondents received a complaint regarding the support copying of about his son. His result was withheld under WE category. Later on, his result was declared provisionally and provisional marksheet was issued on 2461997. Thereafter, the petitioner along with his son appeared before the Regional Secretary, Bareilly and he was asked to fill up a printed/w/orma and to file the pedigree of his family. The respondents exonerated the son of the petitioner as a result of which he obtained 67% marks in the Intermediate Examinations. Since then the petitioner has sent several representations to declare the WE category as illegal, but nothing has been done by the respondents.

At this stage, this Court cannot make any observation as the petitioner has already moved representation. The respondents should consider the representation ot the petitioner within a period of three months from the date of presentation of a certified copy of this order. However, it is not a case where this Court may exercise its powers conferred under Article 226 of the Constitution of India as the petitioner is not an aggrieved party.

Therefore, the writ petition is disposed of finally with the above abservations.