J.N. Dubey, J. - (1.) By means of this petition under Articles 226 of the Constitution of India, the petitioner has come up to this Court against the order passed by respondent No. 1 cancelling his Intermediate Examination 1986 - 87.
(2.) The petitioner has appeared as regular student in Intermediate Examination from Government Intermediate College, Bareilly in the academic year 1986 - 87. The roll number allotted to him was 127763. After the result was announced the petitioner's name was shown in category 'A'. He was served with a charge - sheet wherein the petitioner was charged with for having used unfair means while answering question No. 10 in Chemistry II paper as he did not under took all the steps in solving the question. The petitioner filed on explanation which was found not satisfactory and therefore, his examination was cancelled. A Bench of this court directed the learned Standing Counsel to prodace before this Court the petitioner's answer - book of Chemistry II Paper. We have perused the answer book and found that the answer of the petitioner to question No. 10 is incomplete as well as wrong and it was out come of his not doing proper steps. On this omision on the part of the petitioner it cannot held that he has used unfair means while answering the said question.
(3.) In the result, the writ petition is allowed and order passed by respondent No. 1 cancelling the result of the petitioner is hereby quashed. The respondents are further directed to declare the result of the petitioner forthwith. Petition allowed.;