PRALEKH TIWARI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN all these matters, the petitioners are challenging the decision of VYAPAM, who cancelled examination results of the respective petitioners.

(3.) IT is noticed that that action was taken by VYAPAM merely on the basis of intimation received from Special Task Force (STF) about the unfair means committed by the concerned petitioners during the subject examinations. Admittedly, no independent enquiry was conducted by VYAPAM or for that matter opportunity was given to the petitioners.