MR. NILESH GOGRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By the present Petition, the Petitioner whose daughter Ms. Yashvi Nilesh Gogri who undisputedly is a highly meritorious student is knocking the doors of this Court seeking a relief of grant of one mark to Question No.3, Sub Question 6, Sub Point (1) of subject Science paper of S.C.C. Examination held in March 2016 by the Mumbai Divisional Board, Vashi of Maharashtra State Board of Secondary & High Secondary Education.

(3.) In the S.S.C. examinations held in the month of March 2016 by Respondent No.2, the Petitioner's daughter Yashvi had appeared. In the result she secured 95% . She noticed that in Science paper, she had been given less marks than her expectations and therefore she applied for the photocopy of the sheets from the Respondent No.2. After receipt of copy of answer sheet she noticed that so far as question No.3 (6) (i) and 4 are concerned though the entire answers given by her were correct her paper not been properly evaluated. She, therefore, applied for evaluation. In the revaluation, the revaluating authority found that a mistake was committed in so far as question No.4 is concerned and additional mark was given thereby increasing the percentage of Petitioner's daughter from 95% to 95.20%. However, in so far as question No.3 (6) (i) is concerned, revaluating authority found no error and as such refused to interfere with marks granted on the said question.