A.K.YOG, J. - (1.) HEARD the learned counsel for the petitioners as well as the learned standing counsel and perused the record including the original answer script of the candidates/petitioners.
(2.) THE petitioners Ganga Ram, Narendra Singh and Omvir Singh respectively filed the present writ petition under Article 226, Constitution of India, praying for issuing a writ of certiorari to quash the impugned order of cancelling their High School result vide order dated 7.2.1997 and a writ of mandamus directing the respondents/U. P. Board authorities and the Principal of the Institution to declare their High School Examination, 1996, result. By means of the earlier order passed by this Court, U. P. Board was required to produce original scripts in question.
(3.) IT appears that the result of the petitioners was not declared on the ground of mass copying or, in other words, on suspicion of copying/ use of unfair means by certain candidates in the Examination Hall.;