K PERUMAL Vs. JOINT DIRECTOR VALUATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THE petitioner has stated that his daughter, P.Vinotha, had appeared for the Higher Secondary examinations conducted by the first respondent in the month of March, 2009, with Register No.651149. After valuation of the answer books the results had been declared and the petitioner's daughter had scored 1150 out of 1200. In the mark sheet issued by the first respondent, the particulars of the marks obtained by P.Vinotha had been shown as follows:THEory PracSanskrit 198English 175Physics 139 050 189Chemistry 144 050 194Comp.Science 144 050 194Maths 200Total 1150

(3.) THE learned counsel appearing on behalf of the respondents had submitted, based on the instructions received by her from the respondents, that the candidate had not written the correct answer for Question No.38. It has been stated that instead of stating Flemings Right Hand Rule, the candidate had stated Flemmings Left Hand rule.