Rajes Kumar, J. - (1.) SUPPLEMENTARY affidavit filed today. The same may be kept on record.
(2.) THE petitioner appeared in the Intermediate Examination, 2011. The grievance of the petitioner is that in the English second paper, she has been awarded Zero marks while in the English Ist paper, she has been awarded 21 marks and in the other papers also reasonable marks have been awarded. Therefore, it appears that there is some mistake committed in awarding zero marks in the English IInd paper.
(3.) THE petitioner is seeking re -examination/scrutiny of the answer sheet of English IInd paper.;