A.N. Varma, M.M. Lal, J. - (1.) We have heard the learned counsel for the petitioner as well as the learned Standing Counsel who has produced before us the record pertaining to the petitioner's case.
(2.) We take up the case of first two petitioners. Their results have been cancelled on the ground of use of unfair means in the English paper. The allegation was that in attempting question No. 5(A) which was in regard to translation of a piece of Hindi into English, the mistakes committed by them and some other candidates were significantly common.
(3.) On an examination of the answer books of the petitioners and of the others, we are clearly of the opinion that the mistakes which have been pointed out though common are not indicative of any copying or use of unfair means. The mistakes pointed out are : (1) 'Larger number of people were coming to meet Mahatama Gandhi.' (2) 'With both his hands.' These mistakes may well be the result of the poverty of language rather than use of unfair means. They are by no means of striking as to lead inevitably to the conclusion that the petitioners copied from some others.;