- (1.) The petitioners have preferred this writ petition mainly for the following reliefs: "(i) issue a writ, order or direction in the nature of mandamus commanding and directing to respondents to produce the copy of paper "Essay" of petitioners of U.P.T.E.T. Examination, 2013 before this Hon'ble Court for rechecking of marks".
(2.) Grievance of the petitioners is that their answer scripts/ OMR sheets have not been properly checked in Teachers Eligibility Test Examination-2013. According to the petitioners, they were expecting more than 83 marks i.e. cut off marks, but they have got less than 83 marks, which according to them is on account of non-proper checking of answer script of Urdu Essay. The petitioners have made their respective applications on 14.08.2013 to re-evaluate their answer script, but the same failed to find favour with by the competent authority.
(3.) I have heard learned Counsel for the petitioners and learned Standing Counsel, and perused the record.;