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) issue a writ, order or direction in the nature of certiorari quashing the order dated 13.2.2002 obtained by the petitioner. (ii) issue a writ, order or direction in the nature of mandamus directing the respondents to declare the result of the petitioner of Intermediate Examination, 2002 bearing Roll No. 912913 and also issue his marksheet of the said examination. (iii) issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (iv) allow the writ petition with costs in favour of the petitioner."
(2.) It is, inter alia, alleged by the petitioner that the petitioner passed the High School Examination from U.P. Board of High School and Intermediate Education in the year 2000 with II Division; and that the petitioner took regular admission in Class XI in V.P. Public Inter College, Sulem Sarai, Allahabad; and that the petitioner passed the XI Class from the said institution V.P. Public Inter College, Sulem Sarai, Allahabad in the year 2001.
(3.) It is, inter-alia further alleged by the petitioner that the petitioner filled examination form Intermediate Education, 2002 as a private candidate, and deposited the requisite fees through treasury challan in Allahabad Bank, Allahabad within the stipulated time; and that the petitioner submitted his examination form of Intermediate Examination, 2002 within time in the Lala Man Mohan Das Inter College, Jhunsi, Allahabad along with the necessary documents/certificate; and that forwarding college forwarded the form of the petitioner as a private candidate and the same was accepted without any deficiency or complaint; and that Roll No. 912913 was allotted to the petitioner and the petitioner was issued admit card by the respondent authorities.;