- (1.) Aasif Shahdab, Petitioner appeared in the High School examination, 1998 with Roll no. 1774849 conducted by the Madhyamik Shiksha Parishad, U.P. Allahabad.
(2.) Petitioner was issued a provisional mark-sheet indicating that his case was under consideration in the category 'W.B.' i.e. case of suspicion of using unfair means reported by the Examiner.
(3.) On 18th January 1999 a learned single judge directed the respondent's counsel to produce original Answer Books' of the petitioner. On the request of learned standing Counsel in the presence of learned counsel for the petitioner I also perused the copies and find that on comparison a person of normal prudence cannot with certainty came to the conclusion that student involved in the case has resorted to using unfair means merely similarity of certain aspects can lead to an irresistible conclusion that student /petitioner in question has resorted to using unfair means.;