ASHOKBHAI JAMNADAS SAMTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Yogesh Kanade for the petitioner and learned advocate Mr. Meet Shah with learned advocate Mr. Oza for the respondent.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(3.) It is the case of the petitioner that the niece of the petitioner who had appeared in 12th Standard examination conducted in the month of March, 2022 was awarded only 20 marks out of 100 marks in Chemistry and 27 marks out of 100 marks in Physics. It is further stated in the petition that the niece of the petitioner is desirous of re-checking of her answer sheet as according to her she has performed well in the examination.