S.P.Mehrotra, J. - (1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India, inter alia, praying for following reliefs : "(a) issue a writ, order or direction in the nature of mandamus commanding the respondents to produce the copy of subject Code No. 087 Social Science of the petitioner of Supplementary Examination, 2002 of Central Board of Secondary Education, Delhi in this Hon'ble Court. (b) issue a writ, order or direction in the nature of mandamus directing the respondents to revaluation the subject Code No. 087 Social Science of the petitioner of Supplementary Examination, 2002 of Central Board of Secondary Education, Delhi. (c) Pass an appropriate writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (d) Award cost of writ petition in favour of the petitioner".
(2.) From the averments made in the writ petition, it appears that the petitioner appeared in Secondary School Examination of 2002 conducted by the Central Board of Secondary Education, Delhi. The petitioner was awarded 20 marks out of 100 marks in the subject Social Science and was awarded grade 'E'. The result of the petitioner was shows as compartment (photo state copy of the mark sheet of the petitioner has been annexed as Annexure No. 2 to the writ petition). It further appears that the petitioner was permitted to appear in the compartmental examination in the subject Social Science for the year 2002. The petitioner, it appears, appeared in the compartmental examination and was awarded 14 marks out of 100 marks and was given grade 'E' (photostat copy of the mark-sheet of the compartmental examination of the petitioner in respect of the subject Social Science has been annexed as Annexure No. 4 to the writ petition). The petitioner has again been permitted to appear in the eompartmental examination.
(3.) Thereafter, the petitioner has filed this writ petition, inter alia, seeking the reliefs quoted above.;