R.M. Sahai, J. - (1.) The petitioner who was a student of High School in aggrieved by an order dated 1st April, 1988, cancelling the result of his examination on a charge that he had used unfair means.
(2.) In order to ensure if the finding recorded by the Examination Committee is correct or not, record was sent for by us, We have looked into the answer books. It cannot be disputed that there is a similarity in the mistakes committed by the petitioner with the other candidates but in our opinion it was very unsafe to assume and infer that the petitioner was guilty of unfair means only because there were certain mistakes common to the petitioner and others.
(3.) In the result, this writ petition succeeds and is allowed and the impugned order dated 1st April, 1988 cancelling the result of the petitioner's examination is quashed. The opposite-parties are directed to declare the result forthwith. Petition allowed.;