M R VIDHYA Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS HIGHER SECONDARY EXAMINATION D P I COMPLEX COLLEGE ROAD

JUDGEMENT

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

(2.) THIS writ petition has been filed praying for a writ of mandamus to direct the first respondent to issue the revised mark sheet awarding 71 marks for the Bio-Zoology subject written by the petitioner in the Higher Secondary Examinations held in the month of March, 2009, with Registration No.116787 and to direct the second respondent to admit the petitioner in the M.B.B.S. course in any one of the Government Medical Colleges, based on the revised mark sheet obtained by her.

(3.) IT has been stated that she had requested for a copy of the answer book. Based on the request made by the petitioner, she was furnished with a xerox copy of the answer book relating to Bio-Zoology subject. She had noticed that in respect of the answer to question No,35, she was awarded 10 marks, totally. However, in the front Index Page only 9 marks had been entered for the question No,35. The petitioner had applied to the first respondent for re-totaling of the marks awarded to her in Bio-Zoology subject, on receipt of the xerox copy of the answer book.