MAHIMA TIWARI Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard finally with the consent of both the parties. By way of instant petition filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(2.) The brief facts of the case are that the petitioner has appeared in the Higher Secondary School Certificate Examination (10+2) for the academic year 2017. The respondent declared the result and the petitioner was declared pass in the examination with first division. The petitioner awarded distinction in three subjects i.e. English (Special), Hindi (General) and Mathematics. When the marksheet was received, the petitioner was surprised because in all subjects, she has been given less marks, whereas as per her expectation, more marks should be given. Hence, this petition.

(3.) Learned counsel for the petitioner submits that the valuer has not examined the answer sheets of the petitioner carefully and she has been awarded less marks. Therefore, prayer is made that direction may be issued to the respondent Nos. 1 and 2 to get the revaluation done in all the subjects of the petitioner by a independent valuer or expert teacher.