ANANYA SRIKOTI Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) During Academic Session 2020-2021, petitioner was studying in 10th standard in New Tehri International School, Painyula, Tehri Garhwal. According to her, due to pandemic caused by COVID-19, Board Examinations were not held and marks were awarded as per performance of the students in internal examination, including half-yearly & pre-board examinations.

(3.) Grievance of the petitioner is that in her result for 10th standard, she was awarded less marks in mathematics subject, while she was entitled to much higher marks as per her score of marks in internal examinations held by School Authorities.