KU. MANISHA BASHERA D/O LATE KHAGENDRA SINGH BASHERA THROUGH HER MOTHER SMT. HANSA BASHERA Vs. BOARD OF SCHOOL EDUCATION UTTARAKHAND

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for a writ in the nature of mandamus directing the respondent to conduct re -evaluation/rechecking of answer sheets of the petitioner in Intermediate examination expeditiously.

(2.) ACCORDING to the petitioner, she had appeared in the Intermediate Examination 2010 as regular student bearing Roll No. 063030 from L.W.S. Girls Inter College, Bhatkot, Pithoragarh, in Hindi, English, Mathematics, Physics and Chemistry subjects and she secured Second Division in the Examination. Being dissatisfied with the marks obtained by her, the petitioner applied for scrutiny of marks in three subjects i.e. English, Mathematics and Chemistry vide Annexure -3 to the petition and has already deposited the requisite fee, challan, etc. for the same.

(3.) IN the course of arguments, learned Counsel for the respondent -Examination Board has submitted that under the Intermediate Education Act, re -evaluation/rechecking of answer sheets is not permissible and only scrutiny of marks can be done by the respondent.