- (1.) S. Harkauli, J. The charge against the petitioner mentioned in the impugned order contained in Annexure-2 to the writ petition states that following allegation has been made against the petitioner. Hindi
(2.) IT is not clear from the above charge whether the invigilator assisted the petitioner in copying or the petitioner as sisted the invigilator in making other student copy. The charge levelled against the petitioner is very ambiguous which cannot be sustained. The writ petition is allowed. The impugned order canceling the result of the" petitioner is set aside. The respondent-Board is directed to declare the result of the petitioner and will issue the certificate and mark-sheet. Petition allowed. .;