KUMARI PUSHPA AND OTHERS Vs. BOARD OF HIGH SCHOOL AND INTERMEDIATE EXAMINATION, U.P. AT ALLAHABAD AND OTHERS

JUDGEMENT

(1.) We have heard counsel for the petitioners and also the learned Chief Standing Counsel.

(2.) The Additional Chief Standing counsel has produced before us the examination papers relating to each of the four petitioners and also the examination papers of the candidates with whom these petitioners are alleged to have copied in answering the question No. 5 of Hindi third paper question No. 5 was that of translation into Sanskrit from passage in Hindi. The petitioners were candidates in the Intermediate Examination, 1986 appearing from Rajkiya Balika Vidyalaya Inter College, Barhalganj District Gorkahpur. Their results were cancelled by the order dated 25th Sept., 1986 vide Annexure-1 to the writ petition. The ground assigned for cancellation appears to be that in answering the question No. 5 they have adopted unfair means in as such as the answers given by certain other candidates seem to tally with these of those petitioners. On the scrutiny of the relevant answer books we find on the contrary that there are significant dissimilarities in the translation appearing under reference to the question No. 5 and the answer books do not give the appearance of tallying with each other. Consequently the cancellation of results of the petitioners is groundless.

(3.) This petition succeeds and is allowed accordingly, the respondents are directed to declare the results of the petitioner of the Intermediate Examination, 1986 within two weeks from the date of the production of the certified copy of this order before the Secretary, Board of High School and Intermediate Education, Uttar Pradesh, Allahabad.