PAAVANI GUPTA Vs. CENTRAL BOARD OF SECONDARY EDUCAITON

JUDGEMENT

(1.) Mr. Amit Bansal, appears on behalf of the respondent on advance notice.

(2.) Vide the present petition the petitioner seeks that the respondent be directed to re-evaluate the marks obtained by the petitioner, in her class 12th CBSE AISSCE afresh examination from an independent evaluator.

(3.) During the course of oral submissions that had been now made on behalf of the petitioner it is submitted that the petitioner does not seek appointment of any independent evaluator by the respondent but seeks that the Court may appoint an independent evaluator for reevaluation of her marks.