S PONNUTHAI Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY, SCHOOL EDUCATION DEPARTMENT, SECRETARIAT, CHENNAI

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a Writ of Declaration, declaring the final key answer provided for the question paper in Chemistry CDE-2017, Booklet series A, pertaining to Question Nos.14, 22, 43, 44, 63, 72 & 103 provided by the 2nd respondent as incorrect and consequently direct the 2nd respondent to award marks for the above said questions and to declare the petitioner bearing Roll No.17PG07050203 to have passed in written examination and allow him to participate in the certificate verification within the period that may be stipulated by this Hon'ble Court.

(2.) Dr.A.Gubendran, Associate Professor, Saraswathi Narayanan College of Arts and Science, Perunkudi, Madurai, who appeared on behalf of the petitioner and Dr.S.Arul Antony and Dr. S.Chidambara Vinayagam, Associate Professors, Presidency College, Chennai, who appeared on behalf of the respondents rendered assistance to their respective learned counsels in resolving the issue raised in this writ petition.

(3.) Upon discussion with the experts appeared on either side and considering the arguments of the learned counsel for both parties, the answers for the aforementioned questions are given as below:-