CHANDANA P. Vs. DIRECTOR OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) The petitioner has approached this Court alleging that her results for revaluation of certain papers have not yet been declared by the 2nd respondent. The petitioner asserts that she is entitled to a minimum of 2 marks additionally, but that this has been denied to her illegally. She thus prays that the 2 nd respondent be directed to consider her representation, namely Exhibit P6, wherein this request has been made and further order them to conduct a revaluation properly.

(2.) The learned Senior Government Pleader, Smt. Nisha Bose, on behalf of the official respondents, submitted that under the orders of this Court pending this lis, revaluation of papers of the petitioner has been done and that it has been found that she is entitled to an additional 2 marks. She says that, however, a statement has been filed as directed by this Court, explaining why such marks cannot be granted to her.

(3.) The learned Senior Government Pleader contented that, going by the Examination Manual- a copy of which has been placed on record as Annexure A1-it is only if there is an enhancement of 5% marks during the revaluation, can it be given to the credit of the petitioner. She says that since the results of the revaluation show that the petitioner is entitled only to an additional two marks, her original result cannot be altered.