R.R.Yadav, J. - (1.) The instant writ petition is filed against the order impugned dated 29.10.2001 (Annexure-1 to the writ petition) whereby the result of M.A. IInd year, 2001 of the petitioner is cancelled by a composite order. By the aforesaid composite order dated 29.10.2001, results of number of students had been cancelled and some of them had been debarred also from appearing in subsequent examinations.
(2.) Learned counsel representing respondent Nos. 1, 2 and 3 was directed to produce the original record relating to the petitioner. From close scrutiny of the original record, it is revealed that no unauthorised material was recovered either from desk or possession of the petitioner. In para No. 5 of the form which was made available to the petitioner in the examination hall at once to fill up, it is mentioned that the petitioner threw away unauthorised material, but it is not disclosed as to why threw away unauthorised material was not collected either by the Invigilator or flying squad. A bare perusal of form made available to the petitioner in the examination hall to fill in further reveals that even in the aforesaid form. Centre Superintendent of the examination has given clear cut report to the effect that in absence of evidence it cannot be said that unauthorised material was recovered from possession of the petitioner.
(3.) It is shocking to note that the respondent Nos. 1 to 3 with close mind without discussing the facts and circumstances of each case passed a composite order either cancelling the results of some of the students or debarring and cancelling the results both in some of the students cases.;