MAYANK SINGH Vs. MADHYAMIK SHIKSHA PARISHAD

JUDGEMENT

(1.) N. L. Ganguly, J. The petitioner appeared in the Intermediate Examina tion, 1991 and was allotted roll No. 0465742. The petitioner was given '0' mark in English II Paper. By the present petition the petitioner has claimed a relief that answer book of the petitioner may be examined and it be directed that correct mark that the petitioner had been given be placed in the marks sheet in place of '0' wrongly shown. This court directed the learned Standing counsel to produce answer-book. There is endorsement on the answer-book and a report of the Board of Examination Committee which clearly show that the answer-book of the petitioner was got examined by the handwriting expert and according to the report of the handwriting expert marks allotted to the petitioner was wrongly shown in the marks given to another student having roll No. 0465725. In view of the correct fact which has come to the notice of the Court and on perusal of the report of the expert produced in the court, the writ petition deserves to be allowed. The Board of Intermediate Examination is directed to correct the mark and 23 marks be given for II Paper English in place of '0' as earlier shown and his result be afresh declared so that the division is concerned. It is said he has already passed in 2nd Division and after adding the marks he may get higher division. Within a period of two weeks from the date of presentation of a certified copy of this order, the O. P. is directed to correct the marks obtained by the petitioner and result be declared after correction is made.

(2.) WITH the aforesaid observation, the writ petition is allowed. Petition allowed. .