- (1.) In this petition counter and rejoinder affidavits have been exchanged between the parties. Learned counsel have agreed that the petition may be decided fin fin finally at this stage. Shri Hyder Husain, learned counsel, appearing for respondent No.1, has made available the original record of both the petitioners at the time of hearing of the writ petition.
(2.) Both the petitioners were students of Agriculture Institute, Naini, Allahabad, an institution affiliated to the University of Allahabad. Both were appearing in examination of IIIrd Year Course of B. Tech, Agriculture Engineering held for the Session 1992-93
(3.) It is alleged that petitioner No.1, while answering the IIIrd Paper of Electrical Machine on 22-4-1994, was wearing shirt on which he had written two lines containing formulas relevant to the paper Electrical Machine. The report of the Class Invigilator is being reproduced below for better appreciation:- "On his shirt, he had written two lines containing formulas relevant to the paper Electrical Machine." On the basis of the aforesaid report, the Chief Invigilator of the Examination Centre submitted a report and petitioner No.1 was served with a show-cause notice dated 5-5-1994. The notice given to the petitioner No.1 was as under: "SHIRT PAR HASTA LIKHIT PAYA GAYA JISKO DEKH KAR LIKHTE HUYE PAKDE GAYE.";