SUGINDAR VINOTH S R Vs. DIRECTOR, DIRECTORATE OF SCHOOL EDUCATION; DIRECTOR, DIRECTOR OF GOVERNMENT EXAMINATION; JOINT DIRECTOR (VALUATION), DIRECTORATE OF GOVERNMENT EXAMINATION AND THE SECRETARY, SELECTION COMMITTEE FOR M B B S

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner has passed the Higher Secondary examination in March 2009 and scored 1079 marks, out of 1200 marks and he has scored the following marks in the subjects viz., Physics- 194, Chemistry- 188 and Biology- 188. Therefore, the cut off market scored by the petitioner was 189.5 marks. As the petitioner was very good at studies, he felt that he was awarded less marks in the subjects Chemistry and Biology and therefore, he applied for and received the key and answer sheet for chemistry and Biology papers and thereafter, applied for revaluation for the aforesaid two papers before the 3rd respondent. The 3rd respondent awarded 5 more marks in the subject Biology whereas indicating how this five marks were awarded and for which questions the five marks were awarded and did not say anything about the revaluation of chemistry paper. The 2nd respondent also issued the mark sheet by which the marks for the subject Biology was increased from 188 to 193. The total mark was thus increased from 1079 to 1084. On the basis of the revised mark sheet, the cut off mark scored by the petitioner became 192.0 and the petitioner was placed on 1651th rank in the Backward community State Level list prepared for M.B.B.S for the academic year 2009-2010.

(3.) As the chemistry paper was not revalued properly, the petitioner demanded for revaluation of the chemistry paper and that was replied by the 3rd respondent, by sending the impugned order, dated 01.07.2009, by which the petitioner was informed that his answer script bearing Reg. No. 152075 subject Computer Science were scrutinized and revalued and it is informed that there is no change in the marks already awarded.