- (1.) HEARD learned Counsel for the parties.
(2.) PURSUANT to the order dated 23. 1. 2008, learned Standing Counsel has produced the copies of Chemistry Ist paper and IInd paper.
(3.) THE petitioner has appeared in the Intermediate Examination, 2007 conducted by respondent Nos. 1 and 2 as regular student from respondent No. 3 college with the subject General Hindi, Physics, Chemistry, English, Biology, Sports and Physical Education. The roll number of the petitioner in the aforesaid intermediate examination is 148040. In the aforesaid examination petitioner appeared in all papers and he solved almost all the question in the first and second papers of Chemistry and to his best knowledge he should have obtained at least 20 marks out of 35 in each paper of Chemistry.;