SUMIT SRIVASTAVA Vs. UTTARANCHAL SHIKSHA AVAM PRIKSHA PARISAHD RAMNAGAR THROUGH ITS SECRETARY AND ORS.

JUDGEMENT

(1.) Heard Sri Sarvesh Agarwal, Advocate for the Petitioner and Standing Counsel for the Respondents.

(2.) By the present writ petition, the Petitioner has prayed for a writ of mandamus directing the Respondents to re -check, re -evaluate and scrutinize the examination copies of the Petitioner in Hindi (1st paper), Social Science (IInd paper) and Drawing of the High School Examination, 2006 by some expert examiner in presence of the Petitioner and his parents and direct the Respondents to correct the mark sheet of the Petitioner.

(3.) Briefly stated, the Petitioner appeared in the High School Examination, 2006 as a regular candidate with subject of Hindi, English, Mathematics, Science, Social Science and Drawing with Roll No. 0123506 from Har Govind Suyal Saraswati Vidya Mandir, Kusumkhera, Haldwani, District -Nainital.