M.C. Agarwal, J. - (1.) By this petition under Article 226 of the Constitution of India, the petitioner, who is a student, seeks a writ of mandamus directing the respondent No. 1 to declare the result of the High School Examination 1990 in which the petitioner appeared as a private candidate with Roil No. 1092342.
(2.) A counter affidavit has been filed on behalf of respondent No. 1. Respondent No. 2, Principal of the examination centre has not appeared and no counter affidavit has been filed.
(3.) I have heard Sri R. C. Singh, learned counsel for the petitioner, and Sri J. N. Verma, learned Standing Counsel for respondent No. 1.;