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 book of English 1st paper and Accountancy IInd paper concerning the petitioner. Or This Hon'ble Court may pleased'to direct the respondents to scrutinise the answer book of the petitioner in presence of the guardian of the petitioner/deponent. (b) Issued any other writ, order or direction which this Hon'ble Court may deem fit and proper under the present facts and circumstances of the case. (c) Allow the writ petition with cost in favour of the petitioner."
(2.) It is, inter alia, alleged by the petitioner in the writ petition that the petitioner appeared in the Intermediate Examination, 2002 of the U.P. Board of High School and Intermediate Examination as regular student from Vishnu Inter College, Bareilly with subjects General Hindi, English, Book Keeping, B.O. and Correspondence and Math and Elementary Stat.; and that the marks obtained by the petitioner in English 1st paper and Accountancy II paper were far below to the performance given by the petitioner; and that the petitioner applied for the scrutiny of the answer books of English 1st paper and Accountancy IInd paper; and that till date no result of the scrutiny has been communicated.
(3.) In the circumstances, the petitioner has filed the present writ petition praying for the relief quote above.;