ANIMESH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The appellant/petitioner is aggrieved by an order dated 07.12.2018, passed by the learned Single Judge dismissing a writ petition filed by him for issuing directions to the respondent/Central Board of Secondary Education (in short "CBSE"?) to revaluate his answer sheet of the Economics paper, for which he had sat in his Grade XII examination, in the academic year 2017-18.

(2.) The facts of the case lie in a narrow compass. The appellant/petitioner had appeared in Grade XII examinations, 2018 at Delhi, in the academic year 2017-18. Besides Physics, Chemistry and Maths, the appellant had also appeared in the Economics paper that carried 100 marks, divided into two parts: the written examination carried 80 marks and the practicals carried 20 marks. The appellant/petitioner scored 86 marks in Economics. Dissatisfied with the marks he had scored in reply to Questions No. 8,10,12,17,19,20,23 and 24, the appellant/petitioner applied for a revaluation. Upon revaluation, he was informed that there was no mistake found in the marks assigned. Upon the appellant/petitioner applying for and obtaining a copy of his answer sheet, he found that improper marks had been allotted to his answers to the questions referred to herein above. The appellant/petitioner submitted a representation dated 04.7.2018 to the respondent/CBSE, but did not receive any reply.

(3.) Aggrieved by the fact that on account of relatively poor marks scored by him in Economics, though he had scored 95 marks each in Physics, Chemistry and Maths, he could not get admission in B.A. Economics (Hons.) in any college affiliated to the North or South Campus, Delhi University, the appellant/petitioner approached the court for relief.