AARUSHI GOYAL Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Vide the present petition, the petitioner who is a commerce student having appeared in the Class XII, Board examination conducted by the respondent/CBSE in March 2017 seeks a direction to the respondent to re-evaluate her answer-sheets of 'Economics' and 'English Core' in a proper manner. The petitioner has also prayed for a photocopy of the re-evaluated answer-sheets after proper reevaluation.

(2.) The claim as set out in the petition is that when the results of the aforesaid examination were declared, she realised that she had not been given the requisite marks in the aforesaid two subjects and, therefore, she applied to the respondent to supply a copy of her answer-sheets.

(3.) Learned counsel for the petitioner contends that the respondent had initially only supplied a copy of the 'Economics' answer-sheet to the petitioner and he was, therefore, compelled to make an impleadment application in a pending writ petition being W.P.(C)No.5540/2017, which was allowed with following directions:-