S.P.MEHROTRA,J. - (1.) THE present Writ Petition has been filed by the petitioner under Articles 226 of the Constitution of India, inter-alia, praying for the following reliefs: "(i) issue a writ, order or direction in the nature of mandamus commanding the respondent Nos. 1 and 2 to produce the copies of the Mathematics Second Paper and Science First, Second and Third Paper of both the subject of the petitioner's High School examination held in the year of 2006 i.e. his roll No. 3904756 within a stipulated period as may be fixed by this Hon'ble Court. (ii) A direction may be issued to the respondents to recalculate the numbers which was awarded by the Examiner and also check the copies to verify whether all the answer have been examined and number have been awarded to the petitioner. (iii) A direction may also be given to the respondents that after recalculating the numbers and checking the answer book if the numbers are changed, the respondents may be directed to issue fresh mark-sheet to the petitioner. (iv) Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the present case. (v) Award the cost of the petition to the petitioner."
(2.) IT is, inter alia, stated in the Writ Petition that the petitioner appeared in the High School Examination, 2006 as a regular student and his subjects were Hindi, English, Sanskrit, Mathematics, Science and Social Science; and that the petitioner appeared in the examination and attempted all the questions in best way and he hoped to get First Division marks; and that when the result was declared and he got the mark-sheet on 15.6.2006, he found that he had got poor marks in certain subjects; and that the petitioner applied for scrutiny of his answer books in the subjects Sanskrit, Mathematics Second Paper and Science First, Second and Third Papers, and deposited requisite scrutiny fee for the said purpose; and that till date the petitioner has not been communicated the result of the scrutiny. In the circumstances, the petitioner has filed the present Writ Petition seeking the reliefs, as mentioned above.
(3.) I have heard the learned counsel for the parties, and perused the record.;