S.N.Srivastava, J. - (1.) By means of this petition, the petitioner has prayed for a relief of writ of mandamus for summoning all the answer scripts of the petitioner i.e. Hindi, English, Sanskrit Mathematics, Science and Social Science for being re-evaluated and to declare the result accordingly.
(2.) It would appear that the learned Standing counsel was granted two weeks and no more time on 13.7.2006 to file counter affidavit and rejoinder affidavit if any was directed to be filed within 3 days thereafter besides directing to produce original answer scripts of the papers aforestated.
(3.) From a perusal of the record that the petitioner applied for scrutiny of all the answer scripts in the above subjects on 14.6.2006 but it yielded no response and it is in this backdrop that the petitioner was compelled to file the present petition.;