SAURABH KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsels for the parties. Learned Counsel appearing for the Petitioner and the learned Standing Counsel Shir A. K. Mehrotra jointly perused the copy of the Petitioner relating to Mathematics II Paper of High School and stated that student Petitioner deserved to be awarded 18 marks in Mathematics II Paper and it such marks are awarded student/Petitioner deserved to be declared passed.

(2.) Consistently this Court is noticing that the marks awarded in the Answer Books of the students clearly show negligence functioning of the Examiners. It is regrettable that the Board takes no action against such Examiners and this tendency is increasing year by year creating menace.

(3.) In view of the above, 1 direct the U.P. High School and Intermediate Board, Allahabad to award 18 marks to the Petitioner in Mathematics II Paper of High School Examination and issue a fresh mark sheet indicating correct marks and also, accordingly, declare result of the Petitioner.