J MIRACLINE Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) THIS Writ Petition came to be numbered under Article 226 of the Constitution of India, to issue a writ of Mandamus, directing the second Respondent to issue the Xerox copy of the valued answer script in all the five subjects having Registration No,756529 in the 10th Standard Board Examination conducted by the 2nd respondent held in April 2009 for perusal, and direct the 2nd respondent to revalue the valued answer script in all the 5 subjects.) By consent of the learned counsels appearing on behalf of the parties concerned, the writ petition is taken up for final disposal.

(2.) HEARD the learned counsel appearing for the petitioner as well as the learned Government Advocate appearing on behalf of the respondents.

(3.) ON instructions received from the respondents, the learned Government Advocate appearing for the respondents had submitted that there is no provision available for giving the Xerox copies of the answer scripts of the 10th standard Board Examinations. Further, there is no provision for revaluation of the answer scripts. ONly re-totaling of the marks could be sought for by the candidate concerned, in accordance with the various Government orders passed, in respect of the issues relating to re-totaling and revaluation of the answer scripts of the various examinations.