S.P. Srivastava, J. - (1.) The petitioner appeared in the High School Examination of 1990 conducted by the Board of High School and Intermediate Education, U.P. as a private student of AdarBh Niketan Inter College, Atamanda, Bareilly. He was allotted Roll Number 1308119. His result has been cancelled by the impugned order dated 15-12-1990 and he has been further punished by debarring him from appearing in the next examination. Feeling aggrieved, the petitioner has filed the present writ petition seeking the quashing of the impugned order and for a direction requiring the respondent to declare his result.
(2.) In compliance to the order dated 8-1-1991 and 30-1-1992, the respondent has produced the record containing proceedings leading up to the passing of the impugned order and the relevant answer books for the perusal of the court.
(3.) The learned Counsel for the petitioner has urged that the result of the petitioner has been cancelled on mere suspicion and no reasonable or prudent person can arrive at a conclusion as reached by the Committee on the basis whereof the impugned order has been passed. From a perusal of the counter-affidavit, it appears that although by the Centre Superintendent or the invigilator appointed by the respondent for the Centre from which the petitioner had appeared in the aforesaid examination, no complaint whatsoever bad been submitted regarding use of unfair means yet on the basis of a complaint from some citizens of district Bareilly regarding mass-copying having been done at the aforesaid centre, an enquiry was held by the Board and it was in that enquiry that after affording an opportunity to the petitioner, his result had been cancelled.;