PA NIRANZENA MINOR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both parties, the main writ petition itself is taken up for final disposal.

(2.) AGGRIEVED by the order of the Joint Director, Government Examinations, Chennai-6 - first respondent herein informing the petitioner that there is no change in the marks even after revaluation in the Biology subject, the petitioner has filed the above writ petition through her father and guardian to quash the same and for consequential direction to the first respondent to issue revised enhanced mark list to her.

(3.) WHEN these petitions came up for hearing, Mr.M. Venkatachalapathy, learned senior counsel appearing for the petitioner by drawing my attention to the answers given in the answer book regarding question No.35 in Botany and Question Nos.17, 20 and 23 in Zoology and the key answers for the respective questions furnished by the respondents would contend that the petitioner is entitled to additional mars for the four questions referred to above.