DEEKSHA MADAAN Vs. DIRECTORATE OF EDUCATION & ORS

JUDGEMENT

(1.) The Petitioners seek a mandamus thereby directing the Respondent 1 & 3/Directorate of Education to take action against the Respondent no. 2/school for not adhering to the norms and instructions regarding assessment, evaluation and promotion of students from Class I to IX and Class XI issued by the Directorate of Education under Rule 41 of Delhi School Education rules, 1973 (hereinafter referred to as "the Rules") and for directing the Respondent/School to have the accountancy paper of the Petitioners rechecked and revaluated from some independent agency and a further mandamus directing the Respondent/School to promote the Petitioners to class XII.

(2.) The petitioners appeared in the final examinations of class XI for the academic session 2015 2016, which were held during 08.03.2016 to 21.03.2016.

(3.) The result of the final examination was declared on 31.03.2016. The Petitioner/Deeksha Madaan (in WP(C) 6709/2016) in her accountancy paper secured 18.5 % marks in the final examination. Her cumulative score for the accountancy paper was 23.1%. The Petitioner/Aditya Munjal (in WP(C) 6717/2016) in his accountancy paper secured 24% marks in the final examination. His cumulative score for the accountancy paper was 27.8%.