Rakesh Tiwari, J. - (1.) Heard counsel for the petitioner and the standing counsel.
(2.) By this petition, the petitioner seeks a writ in the nature of mandamus commanding the respondents to produce his answer sheets of Mathematics Ist and Chemistry IInd papers of Intermediate examination.
(3.) The purpose of the writ petition appears to be that the candidate wants to satisfy herself that answers given by her have been correctly evaluated or not.;