- (1.) Heard the learned Counsel for the Petitioner and Sri Ratnakar Chaudhary, learned Counsel for the Respondents.
(2.) Perused the record.
(3.) Learned Counsel for the Respondent has also produced the original record relating to the proceedings culminating in the Impugned order cancelling the Petitioner's result for B.A. Part III examination, 1994 and also debarring him from appearing in the corresponding subsequent examination of the year, 1995.;