Satya Poot Mehrotra, J. - (1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner, inter alia, seeking the following reliefs: (i) issue a writ, order or direction in the nature of mandamus commanding the respondents to produce the answer books of English I and II papers and Drawing papers of the petitioner of Examination held in the year 2002 bearing Roll No. 535488 and to revaluate the same. (ii) issue any other writ, order or direction in the favour of the petitioner which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iii) to award the cost of the petition in favour of the petitioner. It is, inter alia, alleged by the petitioner that the petitioner appeared in the High School Examination, 2002 conducted by the respondents and was assigned Roll No. 535488; and that the petitioner appeared in the said examination and answered all the questions in English I and II papers and Drawing Paper with full satisfaction.
(2.) IN the circumstances, the petitioner has filed this writ petition seeking reliefs quoted above. I have heard Sri Rajeev Sisodia, learned Counsel for the petitioner and the learned Standing Counsel representing the respondents.
(3.) LEARNED Counsel for the petitioner submits that the answer books of the petitioner in respect of English I and II papers and Drawing paper be summoned and direction be given for revaluation of the same.;