SHAFI MALLAM Vs. SH. RAJ PAL KHARI

JUDGEMENT

(1.) Heard.

(2.) It is submitted on behalf of the appellant that this order is not sustainable in law for the reason that the regulation framed by the Board of Secondary Education, Madhya Pradesh, there is no provision for directing revaluation. Reference has been made to the Rule 119/1, which reads as under:-

(3.) On the other hand, the respondents have pointed out that it is a case of gross negligence, inasmuch as, from the copy of the paper given by the respondents has obtained through RTI, it is apparent that despite the answers having been given by the respondent correctly with respect to all the questions, the respondent was only granted sixty marks out of one hundred which reduced her overall percentage.