S.P.Mehrotra, J. - (1.) A perusal of the copy of the mark-sheet of the petitioner for the High School Examination, 2002 annexed as Annexure-1 to the petition shows that the petitioner was awarded 14/100 in the subject Sanskrit.
(2.) By the order dated 6th September, 2002, the answer book of the petitioner in respect of the subject Sanskrit of High School Examination, 2002, was summoned. Today, learned standing counsel has produced before the Court the answer book of the petitioner in respect of the subject Sanskrit. A perusal of the answer book shows that the petitioner was awarded 64/100 in the subject Sanskrit, and not 14/100 as was mentioned in the mark-sheet issued to the petitioner, a copy whereof is annexed as Annexure-1 to the petition. Learned counsel for the petitioner states that the petitioner has been communicated the result of the scrutiny also and the marks awarded to the petitioner in respect of the subject Sanskrit have been shown as 64/100 as a result of scrutiny.
(3.) In view of the aforesaid circumstances, the respondent is directed to dispatch the correct mark-sheet of the petitioner to the concerned institution expeditiously, preferably, within a period of three weeks from the date of production of a certified copy of the order along with a copy of the writ petition before the respondent.;