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 reliefs : "(A) issue a writ, order or direction in the nature of mandamus directing the respondents to produce the answer books of petitioner for the subject Mathematics I, II and III papers and Physics I and II papers before this Hon'ble Court on the date as may be fixed by this Hon'ble Court. (B) a direction may also be given to the respondents to complete the exercise of scrutiny of the petitioner's answer books of Physics and Mathematics in all papers and correct the marks and provide fresh copy of the mark-sheet to the petitioner within specified period as may be fixed by this Hon'ble Court. (C) issue a writ, order or direction which this Hon'ble Court may deem fit and proper on the facts and circumstances of the case in the interest of justice. (D) award the cost of the petition to the petitioner."
(2.) It is, inter alia, alleged by the petitioner that the petitioner appeared in the Intermediate Examination for the year 2002 as a regular student from the institution H.S.N.P. Inter College, Brindavan, Mathura, and the roll number of the petitioner was as 048780; and that the result of the Intermediate examination was declared in June, 2002; and that the petitioner was declared 'failed'; and that the petitioner applied for scrutiny and deposited Rs. 200/- on 10.7.2002 in the treasury for scrutiny of Mathematics I, II and III papers and Physics I and II papers, copy of the scrutiny form along with challan regarding deposit of requisite fees has been filed as Annexure No. 2 to the writ petition.
(3.) In the circumstances, the petitioner as filed the present writ petition seeking the reliefs quoted above.;