V.K.Shukla, J. - (1.) Before this Court petitioner is represented by Mohd. Shoeb Khan, Advocate. State Respondents through Standing Counsel and Respondent no. 5 through Sri Prabhaker Varddhan, Advocate.
(2.) Petitioner Snehlata Pandey D/o Sita Ram Pandey has filed present writ petition with following prayer: "(i) Issue a writ order, rule or direction in the nature of writ of certiorari quashing the result of petitioner of Intermediate Examination, 2007. (ii) Issue a writ order, rule or direction in the nature of writ of mandamus commanding the respondents to hold enquiry about the result of petitioner or Intermediate examination, 2007 and declare fresh result. (iii) Issue a writ order, rule or direction in the nature of writ of mandamus commanding the respondents to produce the copy of the petitioner before this Hon'ble Court."
(3.) On presentation of writ petition before this Court, this Court passed following order which is being quoted below: "The petitioner appeared in Intermediate Examination 2007 with roll no. 1197924. She secured zero marks in Hind 1st paper and 3rd paper Civics 1st paper and Economic 2nd paper. It is contended by the petitioner that the persons Incharge of the examination centre Sri Mritunjai Nath Tiwari; Bhola Das, Subhash Chndra Patel and Mandan Mohan Lal Srivastava were allowing the candidates to use unfair means and were demanding illegal gratification from the candidates. They had threatened that if they were not paid, the petitioner will be declared to have failed in the examination. It is contended that petitioner had attempted all the question and had done well. The members of the examination committee at the centre arranged to take away the answer books of petitioner and substituted them with blank copies. The petitioner has impleaded Bhola Das as respondent no. 5. At this stage no notice is issued to him. The Secretary, Madhyamik Shiksha Parishad will cause a preliminary enquiry and submit report to the Court. The Standing Counsel is also directed to produce the answer books of Hindi 2nd and 3rd papers, Civics 1st and 2nd papers and Economics 1st and 2nd papers to verify the allegations made by the petitioner. Put up/list this matter on 31.07.2007.";