Ashok Bhushan, J. - (1.) Heard Sri M. M. L. Srtvastava appearing for the petitioner and Sri M. S. Niranjan learned Standing Counsel appearing for the respondents.
(2.) Counter and rejoinder-affidavits have been exchanged and with the consent of the parties, the writ petition is being finally decided.
(3.) By this writ petition, the petitioner has prayed for issuing a writ of mandamus commanding the respondents to correct the result of the petitioner in the light of the amended Regulation 20 Chapter XII and declare her pass in the intermediate examination of 2002. Another relief claimed is for issuing a writ of mandamus commanding the respondents to scrutinise the answer book of Physics-I paper of the petitioner of intermediate examination of 2002 and issue correct mark-sheet and certificate accordingly.;