- (1.) The petitioner's result was cancelled for using unfair means through spot inquiry. Sri A. K. Dwivedi, learned counsel for the petitioner submits that the ground of cancellation was that the petitioner had answered question No. 2 (Gha) in Mathematics II-Paper, without necessary calculation, which is wholly illegal and can not be sustained.
(2.) Sri Upadhyaya, learned Standing Counsel on the other hand contends that the cancellation was made after giving adequate opportunity to the petitioner and therefore there is no illegality in the process for cancellation of the result. The writ Court cannot interfere in such a matter unless matter appears to be perverse.
(3.) Sri Dwivedi, learned counsel for the petitioner, has referred to the decision in the case of Rajendra Kumar v. Regional Officer, Madhyyamik Shiksha Parishad, Bareilly, (1989) 1 UPLBEC 798 : (AIR 1990 All 95) insupport of his contention that result cannot be cancelled merely on the ground of suspicion, as in the present case that the petitioner had adopted unfair means though he was not found to have adopted unfair means.;