Rakesh Tiwari, J. - (1.) Original answer sheets have been produced today and counsel for the petitioner has perused them.
(2.) Standing counsel states that there is no provision for re-evaluation of copies. However, under order of this Court, re-evaluation may be made.
(3.) In a large number of cases, it is noted that scrutiny of marks of the student is not serving the purpose, as many of them, i.e. approximately 10% of total number of students apply to scrutiny and a number of these students have come up before this Court with the allegation that they have done well but have been awarded less marks. By adding marks in the individual copies, relative difference of answer of other candidates cannot be ascertained as copies are checked by different examiners and variation of marks is but natural.;