- (1.) The petitioner appeared at High School examination 1991. His result was withheld. He was, however, given a provisional mark-sheet in which he was shown to have secured 346 marks out of 600.
(2.) The petitioner received a show cause notice to appear before the Enquiry Committee. The charge against the petitioner was that he did not show calculation work to answer question No. 8 (Kha) of Mathematics Ist Paper but the answer was correct which indicates that he used unfair means. The petitioner denied the charge. The Board cancelled the result of the petitioner by order dt. 9th Feb. 1993, a copy of which has been annexed as Annexure-2 to the writ petition. The petitioner has filed this writ petition in this Court against the order.
(3.) On behalf of the respondent a counter affidavit has been filed. This Court summoned the record. Learned Standing Counsel has produced the answer book of the petitioner in Mathematics Ist Paper. The petitioner was allotted Roll No. 1404940. The charge-sheet, which was issued to the petitioner, was also produced. The charge indicates that while answering Question No. 8(Kha) he did not show calculation work though his answer was correct.;