MADHAVI Vs. SECRETARY STATE BOARD OF SCHOOL EXAMINATION

JUDGEMENT

(1.) (Prayer: Petition filed under Article 226 of the Constitution of India praying to issue a writ of Mandamus to direct the respondent to issue certificate taking into consideration the highest marks awarded by the respondents and consequently direct the issuance of a certificate to the petitioner containing the following marks S.No. Subject Marks 1 Physics 195(50+145) 2 Chemistry 190(50+140) 3 Biology 194(50+144)) Order I. The Cause for lis: Just like Athletes, blazing the cinder tracks give a new relevance to nano-seconds, the students that enter into professional courses make a new relevance to the decimals in the marks. The writ petition contains a challenge to the marks obtained by the petitioner in the Higher Secondary (10+2) examination on a revaluation, which reduced her total from 1131 to 1129.

(2.) THE student, was an aspirant for entry into the medical course and the marks secured by her in Physics,Chemistry and Biology were most relevant when she was dissatisfied with the marks as declared, she had sought for providing her with answer sheets in the three subjects and also sought for revaluation on the basis of her own assessment about the possible mistakes in the valuation. THE marks secured by her as entered originally and the marks that were assigned to her after the correction by revaluation were as under: Subject Marks originally obtained marks after revaluation Physics 195 194 Chemistry 188 190 Biology 194 191

(3.) IN the case of Tamil Nadu, a scheme of revaluation was introduced by G.O.Ms.No.77, School Education Department dated 7.5.2001. As per the said G.O., the students who appeared for higher secondary examination and hitherto applied for re-totaling of marks were permitted to apply and get copies of their answer script, besides allowing them to apply for revaluation of optional subjects like Mathematics, Physics, Chemistry and Biology.