KM SHALINEE Vs. BOARD OF SCHOOLS EDUCATION

JUDGEMENT

(1.) PRESENT writ petition has been filed by the petitioner for the following reliefs:-

(2.) LEARNED counsel for the petitioner submitted that the petitioner appeared in Intermediate Examination, 2010 with the subjects Hindi, English, Mathematics, Physics and Chemistry from Government Inter College, Augustyamuni, District-Rudraprayag. Her roll number was 058094. Contention of learned counsel for the petitioner is that the petitioner is a student of Class XII and has excellent academic career. In class X Examination she secured more than 80% marks in Board Examination. She performed excellently in her papers but marks awarded to her are less than her expectation. Therefore, on 12.06.2010 she applied for scrutiny and deposited the required fee. LEARNED counsel for the petitioner prayed that in these circumstances the answer sheet of the petitioner be revaluated. This prayer of the petitioner cannot be permitted in view of the fact that there is no rule which provide revaluation and also in view of the law laid down in the judgment of Honble Apex Court reported in (1984)4 Supreme Court Cases 27, Maharashtra State Board of Secondary and Higher Secondary Education vs. Paritosh Bhupeshkumar Seth & Others. Prayer of the petitioner for revaluation cannot be allowed. However, since the petitioner has applied for the scrutiny and deposited the required fee in time, respondent is directed to scrutinize the answer sheet of the petitioner expeditiously, preferably within a period of six weeks from the date of production of certified copy of the order.