SNEHA BHAISORA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri K.N. Joshi, counsel for the petitioner and Sri N.C. Gupta, Standing Counsel for the State at great length.

(2.) THE petitioner has prayed for a mandamus directing the respondent to produce record of the first paper of Social Science and Sanskrit of the High School Examination for the year 2002.

(3.) IN view of the aforesaid statement made by Sri N.C. Gupta no further orders are necessary as the petitioner will get result of the scrutiny as stated by the learned Counsel for the State in respect of both the papers as stated aforesaid.