RITI AGGARWAL Vs. NATIONAL BOARD OF EXAM

JUDGEMENT

(1.) Heard.

(2.) By way of this petition, the petitioner seeks a direction to the respondent to recheck and re-evaluate the answer-sheet of the petitioner in the Diplomate of National Board conducted by the respondent in June, 2004.

(3.) The Supreme Court in the matter of Pramod Kumar Srivastava v. Chairman, Public Service Commission, Patna and Ors.. JT 2004 (6) SC 380 observed as under:- ......In the absence of any provision for re-evaluation of answer-books in the relevant rules, no candidate in an examination has got any right whatsoever to claim or ask for re-evaluation of his marks."