NISHANT SINGH SIPEHIA Vs. REGIONAL ENGINEERING COLLEGE HAMIRPUR

JUDGEMENT

(1.) These two writ petitions may be dealt with together since they raise common and identical issues for adjudication and the submissions have been made by the learned counsel appearing on either side also in common.CWP No. 246 of 1999

(2.) This writ petition has been filed seeking for issue of a writ in the nature of a direction to the respondents to produce the answer sheets of the subjects of Physics and Methematics of CPET conducted by the respondent in June, 1999 and directing them to recheck the answer sheets of physics and Mathematics for any mistakes "in totalling and non-marking", and for a further direction also to show/disclose the key-answers on the basis of which answer sheets were evaluated in terms of the decision reported in AIR 1991 Him Pra 39.CWP No. 247 of 1999

(3.) So far as this writ petition is concerned though the petitioner seeks for similar and identical relief as in the other writ petition, the said relief is confined to the answer sheet relating to the subject of mathematics.