G.P.Mathur, J. - (1.) The petitioner appeared in the High School Examination conducted by the Board of High School & Intermediate Education, U. P., in the year 1989. Initially the result of the petitioner was with-hold but subsequently the Bord cancelled his result. The present writ petition has been filed for quashing the aforesaid order passed by the Board.
(2.) On 17-1-1990 respondent was directed to file a counter-affidavit which order has been complied with. The learned Standing Counsel has also produced the relevant records before me today. The charge against the petitioner was that while answering question No. 7 (b) of 2nd paper he did not do the rough work. The petitioner had solved question No. 7(b) and at the end he had arrived at a figure 4-771/404. After writing this figure he wrote it to be equal to 11.8. The necessary rough work for dividing 4771 by 404 was not done. The Screening Committee visited the college and directed the petitioner to give his explanation as to how he arrived at the figure 11.8. The petitioner gave a reply that on account of paucity of time he did necessary calculation orally and thereafter arrived at the final figure. He further stated that he had not done any copying and had solved the question himself. It appears that the Screening Committee submitted a report that the petitioner had resorted to unfair means on which the Board cancelled the high school examination result of the petitioner for the year 1989.
(3.) I have heard learned counsel for the parties and have perused the relevant record. As such the present petition is being disposed of finally at the admission stage in accordance with the Rules of Court.;