ABHISHEK MATHUR Vs. CENTRAL BOARD OF SECONDARY EDU

JUDGEMENT

(1.) I. M. Quddusi, J. By means of this writ petition, the petitioner has prayed for issuing a writ ii, ihe nature of mandamus commanding the respondents to produce the answer books before this Court in order to ensure the identification of the same and also to re-evaluate the petitioner's answer book vis-a-vis contain ing Roll No. 5244420 and to give conse quential relief of passing the examination of Class Xllth conducted by CBSC Board. It has been averred in the writ petition that the petitioner attempted 20 questions for 37 marks, in Chemistry, 15 questions for 37 marks in Physics but he has been shown to have only received 7 marks in Physics and 11 in Chemistry Theory, whereas he has been shown to have secured 30 marks in practical of each aforesaid subjects. There is no system of re-evaluation in CBSC Board or showing the copy.

(2.) IN the counter-affidavit filed by Sri Subhash Kumar Chopra, Regional Of ficer, CBSC Board, Allahabad, it has been stated that evaluation of the answer books are done by qualified and experienced ex aminers. The petitioner has been correctly awarded the marks. The relevant record was also produced and was perused by this Court, but this Court could not find any thing adverse, hence at this stage, no inter ference is required in exercise of jurisdic tion under Article 226 of the Constitution of INdia.