R.P.Misra, J. - (1.) HEARD Sri A.K. Dwivedi, learned Counsel for the petitioner and learned Standing Counsel appearing on behalf of the respondents.
(2.) THE petitioner appeared in the High School examination in the year 1999. THE allegation against the petitioner is that he used unfairmeans while answering the questions of Hindi Second paper. A First Information Report was also lodged against the petitioner under Section 3/9 of U.P. Anti Copying Act, which was registered as case crime No. 110 of 1999. It has been brought to the notice of the Court that Judicial Magistrate II, Allahabad vide order dated 18-12-1999 has acquitted the petitioner and specifically held that the prosecution failed to prove the charges against the petitioner beyond reasonable doubt. Under these circumstances, it is clear that when the prosecution failed to prove that any material was found from the possession of the petitioner, then it was not open for the respondents to cancel the result of the petitioner. The order of cancelling the result of the petitioner dated 12-10-1999 is quashed. The respondents are directed to declare the result of the petitioner and issue marks-sheet within a period of ten days from today. The office is directed to hand over a copy of this order within 24 hours to Sri S.B. Pandey, learned standing Counsel for its intimation to and follow up action by the authority concerned. Petition allowed.;