SHIVESH CHAUDHRY Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) PETITIONER appeared in Sec ­ondary School Examination of the year 2009 with Roll No. 5219666 conducted by the Central Board of Secondary Education. The petitioner is aggrieved by improper award ­ing of marks in English Comm. in which he has been awarded only 78 marks whereas in other four subjects, he has secured 91,95,90 and 97 marks.

(2.) THE petitioner has applied for scrutiny but when the result was declared, there was no change in the marks. Through this writ pe ­tition the petitioner has prayed for revalua ­tion of English Comm. paper.

(3.) I have heard learned counsel for the pe ­titioner Sri Aditya Vir Singh Rana and Sri S.P. Sharma, counsel for the respondents.