KU. MEENA VERMA Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Ku. Meena Verma, the petitioner herein, appeared in the Higher Secondary School Certificate Examination, 2004 (Class 12th) under the Roll Number 21417321 from Sarvahit Karini Higher Secondary School, Rawaan (Baloda Bazar), District Raipur Examination Center. When the result of the petitioner was declared, she was shocked to know that in the written examination of Physics subject out of 75 marks only 14 marks were awarded to her. Accordingly she applied for re-totalling and rechecking but the respondent-Board informed the petitioner that there is no change in the result. Being not satisfied with the marks awarded to her and the result of rechecking and revaluation, the petitioner has preferred this writ petition under Article 226/227 of the Constitution of India questioning the correctness of decision of the respondent-Board.

(2.) The case of the petitioner is that she attempted all the questions in the question-papers of all the subjects as per instruction contained therein to the best of her satisfaction and was very hopeful of getting fairly good marks in all subjects. As per the result declared by the respondent-Board she secured 78 marks in Hindi (Special), 75 marks in English (General), 91 marks in Mathematics, 54 marks in Chemistry but only 14 marks were awarded to the petitioner in Physics subject.

(3.) Further case of the petitioner is that she has always been a brilliant student. In the 10th Class Board Examination she secured 407 marks out of 500 marks and in Class 11th in Physics subject she secured 54 marks out of 70 marks.