- (1.) The petitioners appeared at the intermediate Examination of 1991 held by Board of High School and Intermediate, Examination. The petitioner No. 1 was allotted roll number 310560, while the petitioner No. 2 was allotted roll number 310443 for appearing in the said examination. Their results were however, not published. Later on they were informed that they had been found guilty of using unfair means, while answering English I paper on 20-4-1991.
(2.) Vide the impugned order the petitioner No. 1 was informed that her examination for the year 1991 had been cancelled and she had been also debarred from appearing in the Intermediate Examination of the year 1992. The petitioners had denied the charges of using unfair means in the examination in question levelled against them and had categorically stated that unauthorised material was neither recovered from their possession nor they had any access to the said paper during the examination. The petitioners have challenged the action of the respondent Board by means of this writ petition under Art. 226 of the Constitution of India.
(3.) The respondent Board had been directed to produce the relevant record along with the relevant answer books for the perusal of the court. Learned Standing Counsel has produced the entire record relating to the proceedings leading up to the passing of the impugned orders.;