JYOTHIRMAYI V Vs. SECRETARY BOARD OF INTERMEDIATE

JUDGEMENT

(1.) The petitioner who appeared for Intermediate II year examination from Bapatla Junior College, filed this writ petition by contending that she is a meritorious student, but as per the marks list furnished by the Intermediate Board she failed in Maths, Physics and Chemistry and she is suspecting that her papers might have been changed. Hence, she sought for a direction to the respondents to produce the answer sheets of her bearing hall ticket No. 7144355 before this Court. My brother Sri Chelameshwar, J., directed the Intermediate Board by his order dated 13th July, 1999, to produce her answer papers before the Court. To-day her answer papers are produced and the petitioner appeared before the Court and verified the answer scripts. She admitted that the answer scripts belonged to her and she also admitted that all the questions answered by her were valued by the Valuation Officer. Hence, the apprehension of the petitioner has no legs to stand and the writ petition has to fail.

(2.) Counsel for the petitioner contends that the valuation of the answers given by the petitioner was not correct. But this Court cannot adjudicate that issue in the light of the observation of the Supreme Court that this Court cannot sit in appeal over the valuation of the papers by the examiners in exercise of its powers under Article 226 of the Constitution of India. Accordingly this plea is rejected.

(3.) In the result, this writ petition is dismissed. However, before parting with this case, I would like to observe that at the end of the answer script the Invigilator has signed and I am afraid that the system followed by the Board may give scope for the unscrupulous parents and students to trace out their papers, even though the answer scripts are re-numbered and sent to the Valuation Centres, through the signature of the Invigilator. Hence, the Board should think of some other method instead of directing the Invigilator to sign at the end of the answer script.