SONU KUMAR MALI Vs. STATE OF M.P.

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has prayed for a direction to grant him about 91% marks in subject of social science by undertaking the exercise of revaluation. In addition, the petitioner has prayed for direction for taking penal action against the respondent authorities and has also prayed for grant of cost. It is contended by learned counsel for the petitioner that petitioner is a meritorious student. In High School exam he secured 87.33% marks. It is contended that the petitioner has not been given correct marks in the subject of social science. The petitioner has been given 65% marks, whereas as per his claim he should have been given 91% marks.

(2.) PRAYER is opposed by the other side by filing reply.

(3.) THE point involved in this matter is no more res integra. The Division Bench of this Court (Indore Bench) in WA No. 892/2013 (State of M.P. Vs. Ku. Taruni Gupta and Anr.) set aside the order on Writ Court, wherein the Writ Court had directed revaluation of the matter. The Division Bench opined as under: -