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: (i) to issue a writ, order or direction in the nature of mandamus commanding the respondents and directing them to re -valuate the answer books of Physics (both papers) and Chemistry (both papers) of the petitioner of Intermediate Examination 2002, bearing Roll No. 0240641 within a reasonable period at a very early date. (ii) to issue a writ, order or direction in nature of interim mandamus directing the respondents to scrutinize/re -examine the answer books of the petitioner's Physics (both papers) and Chemistry (both papers) of examination in question. (iii) to issue a writ, order or direction in the nature of mandamus commanding the respondents to issue a fresh mark sheet according to the marks obtained by the petitioner after revaluation in the aforesaid subjects. (iv) to issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case. (v) to award the costs. It is, inter -alia, alleged by the petitioner that he was a regular student of Intermediate classes and appeared in the Intermediate Examination 2002 from the D.S. Inter College, Kheri, District Lakhimpur Kheri; and that the roll number of the petitioner was 0240641; and that the petitioner was declared failed in the said examination; and that the petitioner has been awarded 8/35 and 11/35 marks in the subject Physics (Theory) Ist and IInd papers respectively and 15/35 and 7/35 marks in Chemistry (Theory) Ist and IInd papers respectively; and that the petitioner applied for scrutiny of answer books of both the aforesaid subjects, namely. Physics (Theory) (Both papers) and Chemistry (Theory) (Both Papers) in the prescribed form after depositing the prescribed fees in the treasury; and that on inquiry the petitioner came to know that no action has so far been taken on his application for scrutiny.
(2.) IN the circumstances, the petitioner has filed this petition seeking reliefs quoted above. I have heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents No. 1 and 2. Learned counsel for the petitioner submits that even though the petitioner has applied for scrutiny of his answer books in the aforesaid subjects/papers but no action has so far been taken by the respondents No. 1 and 2 in this regard.
(3.) LEARNED Standing Counsel submits that scrutiny of the answer books of the petitioner will be completed expeditiously.;