ASHNA SHAJI Vs. DIRECTOR OF GENERAL EDUCATION

JUDGEMENT

(1.) When this matter was taken up for consideration, learned counsel for the petitioner would submit that the difference between the marks obtained by the petitioner's team and the team which obtained the first position is only one.

(2.) Learned Government Pleader, after due instruction, would submit that the difference is two marks.

(3.) It was pointed out by the counsel for the petitioner that, there was no proper application of mind by the appeal committee, inasmuch as their finding is to the effect that there is substantial difference in the marks between the petitioner's team and the team which obtained the first position.