REETURAJ SAHU Vs. CHHATTISGARH BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioner is a student who appeared in 12th examination conducted by the Chhattisgarh Board of Secondary Education. She secured distinction in all the subjects and secured 91 marks in English (General) and 88 = 63 + 25 in Physics. She has filed this writ petition claiming that she is entitled for re-evaluation in Physics as well as in English (General).

(2.) Mr. Parag Kotecha, learned counsel for the petitioner, would submit that the petitioner is an exceptionally meritorious student and she is entitled for re-evaluation in English (General) and Physics, as she has got the copies of answer sheets under the Right to Information Act, 2005, and got them examined by the subject experts in which she has secured 63 out of 75 in Physics Theory examination and therefore she is clearly entitled for re-evaluation for which appropriate writ be issued against the respondents.

(3.) Mr. Alok Bakshi, learned counsel appearing for the respondent Board, would oppose and submit that the petitioner's answer papers have been examined correctly strictly in accordance with the regulations of the Chhattisgarh Board of Secondary Education. The petitioner has not applied for re-evaluation within 15 days form the date of declaration of result, as on 27-4-2017 the result has been declared and she applied for re-evaluation on 15-9-2017.