- (1.) RAJESH Tandon, J. Heard Sri Sarvesh Agarwal, Advocate for the petitioner and Standing Counsel for the respondents.
(2.) BY the present writ petition, the petitioner has prayed for a writ of mandamus directing the respondents to re-check, re-evaluate and scrutinize the examination copies of the petitioner in Hindi (1st paper), Social Science (Ilnd paper) and Drawing of the High School Examination, 2006 by some expert ex aminer in presence of the petitioner and his parents and direct the respondents to correct the mark sheet of the petitioner. Briefly stated, the petitioner ap peared in the High School Examination, 2006 as a regular candidate with subject of Hindi, English, Mathematics, Science, Social Science and Drawing with Roll No. 0123506 from Har Govind Suyal Saraswati Vidya Mandir, Kiisumkhera, Haldwani, District-Nainital. According to the case of the peti tioner, he appeared in all the papers and answered all the papers with his full sat isfaction. The petitioner had been a bril liant student and had every hope that he will get good marks in every subject.
(3.) HOWEVER, the result was declared in June, 2006 and the petitioner was de clared passed with 1st division and hon ours in the said examination. The peti tioner had got second position State Scholarship Examination conducted by the respondent in 2004. The grievance of the petitioner is that he secured lesser marks in Hindi (1st paper), Social Science (2nd paper) and Drawing.;