(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
(2.) It is submitted by the counsel for the petitioner that the petitioner had secured distinction marks in all the subjects and he had secured 100 marks in Mathematics and 95 marks in Sanskrit, whereas he has been awarded only 71 marks in English and, therefore, it is a reflection on the intelligence of the petitioner. It is further submitted that some of the questions, which were correctly answered by the petitioner have not been valuated properly and no mark was given to him.
(3.) It is submitted by the counsel for the respondents that there is no provision for revaluation. Even otherwise, there is no pleading in the writ petition about any specific question and verbal submissions should not be accepted.