- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed praying for a writ of mandamus commanding respondent No. 2 to produce original answer books of the petitioner relating to Biology 1st and IInd Papers as well as Practical and Supplementary Examination of Intermediate Examination, 2004 and for declaration of his result. The petitioner appeared in the Intermediate Examination, 2004 conducted by the Board of High School and Intermediate Education, U. P. , Allahabad with General Hindi, English, Physics, Chemistry and Biology subjects. In the Biology 1st and IInd Papers he obtained only 14 and 13 marks and in Practical he obtained only 1 mark. The petitioner applied for Supplementary Examination in Biology subject and deposited the requisite fee. The contention of the learned Counsel for the petitioner is that nothing has been done by the respondents for declaration of his supplementary examination.
(3.) THE learned Standing Counsel has placed provisions of sub-clause 2 (Gha) of Regulation 20 of Chapter XII of the Madhyamik Shiksha Parishad Uttar Pradesh Niyam Sangrah as under : The contention of the learned Counsel for the petitioners is that in the Supplementary Examination he appeared in Practical examination only of Biology subject in which he has passed and as such he should be declared as passed.;