G KANCHANA Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner for a direction to the respondent to evaluate the answers for question Nos. 24 and 32 in the bio-Botony paper written by the petitioner in the examination conducted by the respondent for the Higher Secondary Course Certificate and consequently to direct the respondent to award full marks to the petitioner for question nos. 24 and 32 and to issue a revised mark sheet.

(2.) ACCORDING to the petitioner, the petitioner has obtained the following marks in the Higher Secondary Examination: physics : 200/200 chemistry : 197/200 biology : 195/200 the petitioner has immediately applied for re-valuation and paid the necessary fees. She was given additional one mark on re-valuation. The petitioner also applied for a xerox copy of the answer sheet relating to Bio-Botony paper and she found that question No. 24 was not valued at all. Similarly, according to her, the answer for question No. 32 also contained the mark of the examiner as 3+2 and after striking off the said mark, it has been corrected as 2+2. Therefore she is entitled to totally five marks for that question.

(3.) I have heard the learned counsel for the petitioner as also the learned Additional Government Pleader appearing on the writ side.