Satya Poot Mehrotra, J. - (1.) THIS writ petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, inter -alia, praying for the following reliefs: (a) issue a writ, order or direction in the nature of mandamus commanding the respondents to re -check/re -examine the answer -books of the subjects of Sanskrit, English II and Science II of High School Examination, 2002 and rectify the discrepancy, if any, found therein. (b) issue any other appropriate writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (c) award the costs to the petitioner. It is, inter -alia, alleged by the petitioner that the petitioner has had consistent good record ever since the beginning of his education; and that the petitioner was confident to secure First Division in High School Examination, 2002 conducted by the respondent -Board; and that the petitioner appeared in High School Examination, 2002 with Roll No. 1156017 and answered the question -paper quite satisfactorily and hoped to secure more than 60 per cent marks; and that when the result of the High School Examination, 2002 was declared, the petitioner was surprised to discover that he had passed in Second Division; and that the petitioner secured 341 out of 600 i.e. 56.9 per cent and missed First Division by only 19 marks; and that the petitioner applied for scrutiny of marks in Sanskrit, English II and Science II before the respondent -board on prescribed form and deposited the required fee.
(2.) IN the circumstances, the petitioner has filed this writ petition seeking the reliefs quoted above. I have heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(3.) LEARNED counsel for the petitioner submits that even though the petitioner has applied for scrutiny of the answer -books, no action has so far been taken by the respondents in this regard.;