- (1.) BY means of this writ petition, the petitioner has prayed for issuing a writ of mandamus commanding the respondents to re-evaluate the answer sheets of the petitioner.
(2.) IN this petition, this Court passed following orders on 15-12-2000; "in pursuance of this Court's order dated 24-11-2000, the U. P. Board of High School and INtermediate has sent the Examiners who have re-evaluated the answer books of the petitioner. The learned Standing Counsel apprised this Court that on re-evaluation the petitioner has got more marks in the subjects in which re-evaluation has been made. The learned counsel for the petitioner on the basis of the result of re-evaluation of the answer books of the other subjects apprehends that the same position may be with the other subjects. He prays for re-evalution of the marks in other subjects also. Today, re-evaluation of the marks of the subjects of English, Sanskrit, Maths and Social Science has been made. On the basis of the result of re-evaluation, this Court directs that in similar manner, the marks of the petitioner in the subjects of Science and Hindi shall also be re-evaluated. For this purpose, the U. P. Board shall send Examiners to re-evaluate the marks along with the answer-books of the above subjects. For this purpose, as the representative of the U. P. Board in the district is the DIOS, he is directed to arrange the Examiners and send them on the next date. The Examiners namely; Sri Diwakar Tiwari, Sri Harish Chandra Shukla, Sri Krishna Chandra Gupta and Sri Ashutosh Dwivedi who are present today, shall be entitled to get their re-evaluation fee at the rate of Rs. 500/- per answer book which shall be paid to them by the petitioner.
(3.) LIST this case on 8-1-2001 on which date, the Examiners shall be sent for evaluation of the answer- books of the aforesaid subjects. The marks given by the Examiners on re-evaluation of the answer-books shall form part of the record of this case and necessary orders will be passed later on in this regard. " The petition was taken up on 10-1-2001 and following order was passed; "in compliance of the orders passed by this Court, examiners Sri Mohd. Naim Khan, Sri Jagdish Chandra Bajpai and Sri Anwar Ali are present who have examined the Answer Books, which have been placed under the sealed cover. Put up this petition on 15-1-2001 before Hon. I. M. Quddusi, J. on the next date. There is no need for their appearance. The petitioner has paid Rs. 500/- to each examiner today. The Answer Books will be submitted to the Registrar of this Court who will keep it in the sealed cover. Sd/hon. U. K. Dhaon, J. 10-1-2001";