PARUL SARWAL Vs. C B S E

JUDGEMENT

(1.) I have heard learned counsel for the parties.

(2.) ORIGINAL answer sheets have been produced in the Court today and have been examined. The answer sheets do not reveal any calculation mistake, failure to mark or allot marks to answers.

(3.) THE respondents have followed a system under which each answer sheet consisting of two papers is examined by two examiners in their respective subjects and then checked by two head/examiners or additional head examiner. The answer sheets reveal that the head examiner/ additional head examiner had in fact gone through the answer sheets.