LAWS(DLH)-2021-5-116

SHREEM MITTAL Vs. CENTRAL BOARD OF SECONDARY EDUCATION

Decided On May 31, 2021
Shreem Mittal Appellant
V/S
CENTRAL BOARD OF SECONDARY EDUCATION Respondents

JUDGEMENT

(1.) The present petition concerns the process of re-evaluation of answer sheets in terms of a Circular dated 14.07.2020 ["the Circular"] issued by the respondent/Central Board of Secondary Education ["CBSE"]. The petitioner seeks general directions relating to the CBSE scheme for re-evaluation of papers, as well as orders relating specifically to re-evaluation of her own papers.

(2.) The petitioner was a student of Bal Bharti Public School, Pitampura, Delhi. She appeared for the Senior Secondary School (Class XII) Examinations, 2020 conducted by the CBSE. The CBSE declared the results of the examinations on 13.07.2020, wherein the petitioner had scored as follows:

(3.) The petitioner was not satisfied with the marks awarded to her in Political Science (Subject Code: 028) and Economics (Subject Code: 030). She therefore invoked the procedure for "(I) Verification of Marks, (II) Obtaining Photocopy of the Evaluated Answer Book(s), (III) Re-evaluation of Marks", as set out in the Circular.