Om Prakash, J. - (1.) The petitioner seeks quashing of the order dated 17-2-1988 (Annexure Rs.4' to the writ petition) cancelling his result for High School Examination, 1987.
(2.) Upon a perusal of the charge-sheet (Annexure Rs.1' to the writ petition), it appears that the charge levelled against the petitioner is that the map supplied to the petitioner along with answer book, was torn out. It is not known as to what inference has been drawn by the authorities from the factum of tearing out the map. Merely the fact that the map was torn out, will not establish that the petitioner resorted to any immoral practice or serious irregularity, as stated in the impugned order (Annexure Rs.8' to the writ petition).
(3.) The map in the condition of being torn out has been attached with the answer book and no inference has been drawn that it was substituted for the map supplied to the petitioner with the answer book.;