S.S. Ahmad, J. - (1.) The petitioner had appeared in the High School Examination of the year 1986, conducted by the U.P. Board of High School and Intermediate Education (hereinafter referred to as the 'Board'). His roll number was 433147. The result of the High School Examination was declared on 30th June 1986 in 'Swatantra Bharat, a daily news paper published from Lucknow. In this news paper the result of the petitioner as also 231 other candidates were shown to have been withheld. However, a provisional mark - sheet was issued to the petitioner, which indicated that he had passed the High School Examination in 1st Division.
(2.) On 7.8.1986 some officals of the Board are said to have visited the Examination Centre, where the petitioner was called and confronted with a printed form, in which it was set out that the petitioner had used unfair means in the said examination. He was called upon to give reply on the said printed form then and there which was done by him.
(3.) The charge against the petitioner, as stated above, was that he had used unfair means, in support of which his own answer book of Mathematics - 2 (First Paper) was proposed to be utilised against him in respect of question No.7 (Kha). The petitioner wrote out on the printed chargesheet that while attempting question number 7 (Kha) he had done rough work on that left hand page of the answer book and that if any intermediary steps had not been indicated in the answer to question No.7 (Kha), it was because he had orally calculated those steps.;