S.P.Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for the following relies : (i) issue a writ order or direction in the nature of mandamus directing the respondent Nos. 1 and 2 to evaluate the answer book of English of the petitioner of High School Examination, 2002 vide Roll No. 2319426. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondent Nos. 1 and 2 to complete the English Paper within 2 weeks (Roll No. 2319426) of High School Examination, 2002. (iii) Issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case. (iv) Award the cost."
(2.) It is, inter alia, alleged by the petitioner that the petitioner appeared in the High School Examination, 2002 vide Roll No. 2319426 as a private student of S.B.N. Inter College, Lodhipur, Niwada, District Hamirpur, and that the examination has been conducted by the Board of High School and Intermediate Education; and that the petitioner has appeared in all subjects and solved papers with best efforts; and that the petitioner was declared 'failed'; and that the petitioner has obtained 24 marks in English paper; and that the petitioner applied for scrutiny in English I and II Papers. Photo copy of the scrutiny form has been filed as Annexure No. 2 to the writ petition.
(3.) In the circumstances, the petitioner has filed this writ petition seeking reliefs quoted above.;