S.D. Agarwala, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner appeared as a regular student of the Rashtriya Intermediate College, Lawar, District Meerut in the Intermediate Examination, 1988 conducted by the respondent No. 1 Board. He was allotted roll No. 79538. The petitioner's result was withheld The only charge against the petitioner is that the petitioner is alleged to have copied from some market guide and there is some resemblance with other students. In fact he was not caught using unfair means. In our opinion prima facie the charge is not made out against the petitioner. The petition is accordingly allowed. The order of the respondent-Board dated 14th March, 1989 cancelling the petitioners result is hereby quashed. The respondent-Board is directed to declare the result of the petitioner within one month from the date a certified copy of this order is produced before the Secretary of respondent No. 1.
(3.) A certified copy of this order may be given to the learned counsel for the petitioner within three days on payment of usual charges. Petition allowed.;