Daya Chaudhary, J. - (1.) THE prayer in the present petition is for issuance of a writ in the nature of mandamus directing the respondents to produce the original answer sheet of the petitioner to verify the factual position as the petitioner has not been awarded any marks for questions at serial Nos. 1 and 5. A prayer has also been made for issuance of direction to the respondents to award marks as per criteria.
(2.) ORIGINAL record of the case has been produced in the Court by learned counsel for the respondents -Union of India. Learned counsel for the petitioner has also seen the record and has fairly admitted that the marks have been awarded of questions at serial No. 1 and 5. On perusal of record, learned counsel for the petitioner submits that there is a cutting on the answer sheet and the marking has not been done in a proper manner. She further submits that earlier four marks were given to the petitioner against question No. 5 but subsequently, the same have been reduced to three marks and further, six marks awarded were reduced to four marks against question No. 1. Learned counsel also submits that there is no provision of rechecking of answer sheets, still that has been done.
(3.) LEARNED counsel for the respondents has filed reply, which is already on record.;