Saumitra Dayal Singh, J. - (1.) Heard Sri M.K.Nigam, learned counsel for the petitioner, Sri Neeraj Tiwari, learned counsel for the respondent no.2, Sri B.D.Pandey, learned counsel for the respondent no.3 and learned Standing Counsel for the State-respondent.
(2.) This writ petition had been (originally) filed seeking the following relief: "(A)Issue a writ, order or direction in the nature of mandamus commanding the respondents to permit the petitioner to appear in the final examination of B.Ed. 2013-2014 conducted by respondent no. 2 commencing since 4.9.2014."
(3.) Subsequently, by amendment the petitioner has also sought the following relief: "(A1)Issue a writ, order or direction in the nature of mandamus commanding the respondent no.2 to declare the result of B.Ed. Examination of the petitioner and to issue her mark-sheet.";