- (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for the following reliefs : " (a) issue a writ, order or direction in the nature of mandamus directing the respondents to declare the result of the petitioners Intermediate Examination 2002 (Correspondence Course) conducted by the respondents. (b) issue a writ, order or direction in the nature of mandamus directing the respondents to provide result cards of the Intermediate Examination 2002 to the petitioner. (c) Issue any other writ, order or direction which this Honble Court may deem fit and proper in the circumstances of the case. (d) Award costs."
(2.) It is, inter alia, alleged by the petitioners that all the petitioners having deposited the requisite fee and having fulfilled necessary formalities for appearing in the Intermediate Examination, 2002 of the Madhyamik Shiksha Parishad, U.P., the Principal of the college known as Government Girls Inter College, Tarapur Tokri, Varanasi forwarded the examination forms of the petitioners to the said Board; and that the centre was allotted in Malviya Shiksha Inter College, Lanka, Varanasi; and that the petitioners were provided admit cards showing details and roll number of the respective petitioner and all the petitioners were permitted to appear in the Intermediate Examination, 2002 conducted by the respondents; and that the result of the petitioners have not been declared by the respondents.
(3.) In the circumstances, the petitioners have filed this writ petition seeking reliefs quoted above.;