STATE OF TAMIL NADU REP. BY ITS SECRETARY, STATE BOARD OF SCHOOL EXAMINATION, CHENNAI & OTHERS Vs. J. AMRITHA, REP. BY HER NATURAL GUARDIAN AND FATHER V.S. JEYAKUMAR

JUDGEMENT

(1.) THIS writ appeal has been filed against the order, dated 18.7.2013, passed in W.P. (MD) No. 9978 of 2013, allowing the writ petition filed by the respondent herein. The respondent herein filed the writ petition praying for a writ of mandamus, directing the appellants to revise the marks obtained by her in the Higher Secondary Public Examination held in March, 2013, in accordance with the key answers issued by the Director of Government Examinations, Chennai, and consequently prayed for a direction to the appellants to award four marks for Question Nos. 57, 65(a)and 68(a) in Chemistry Subject, taking into consideration the answers written by her and to issue revised mark sheet so as to enable her to participate in the Medical Admission counselling for the academic year 2013 -2014.

(2.) IT was the case of the respondent that she appeared in the Higher Secondary Examination held in March 2013 with Regn.No. 168643 and secured the following marks:

(3.) AFTER going through the answer scripts and key answers in comparison of the answers given in the leading text books, the learned single Judge ordered to award totally four marks for the answers given by the respondent for question Nos. 57, 65(a) and 68(a). The said order was challenged by the appellants contending that the learned single Judge ought not to have verified the answers given by the respondent for Question Nos. 57, 65(a) and 68(a), as he is not an expert in the subject Chemistry and even if the marks are to be awarded, the learned single Judge should have obtained expert's view regarding the answers given by the respondent for the above referred questions.