- (1.) Heard the learned counsel for the petitioners and the learned Standing Counsel representing the respondent Nos. 1, 2 and 3.
(2.) Perused the record.
(3.) The petitioners had appeared in the High School examination of the year 1994 conducted by the Board of High School and Intermediate Education U.P. The results of the petitioners were initially withheld but later on vide the order dt. 30-12-1994, the petitioners were informed that the Board of High School and Intermediate vide the order dt. 30-11-1994 had cancelled their results.;