AMRITHA REJI Vs. UNION OF INDIA

JUDGEMENT

(1.) The whole question that is raised herein is whether the petitioner's request for revaluation of answer papers could be allowed.

(2.) She is a student in Std. XI at Kendriya Vidyalaya. She appeared for Std. X examination conducted by the third respondent with Roll No. 641116. She secured 470 out of 500 marks. For the subjects, namely, English Comm., Hindi Course-A, Mathematics and Science, she got aggregate of 96% and secured A1 grade. For the subject Social Science, the petitioner got only 86 marks and she was placed in Grade A2. This is clear from Ext.P1 marklist. According to her, she was expecting 98 marks in Social Science. A rechecking was sought which was also answered by Ext.P2 stating that there is no change in the mark already allotted to the petitioner. Exts.P3 to P12 are produced to show that she had an excellent track record in her class examinations etc. It shows that she had been securing an average of 98.3% marks throughout.

(3.) Initially, she sought for supply of a photocopy of the answer book and answer key which was replied by Exts.P15 and P16 stating that the information sought for is exempted under Section 8(1)(e) of Right to Information Act. Again she sought verification of answer book which was also turned down by Ext.P17 for the same reasons. The petitioner is relying upon Ext.P21, an order passed by the Central Information Commission wherein a direction was given to provide answer sheets to the Appellant therein. Mainly, it is contended that the provisions in the bye-laws are arbitrary and discriminatory.