LAWS(MPH)-2015-2-77

HIMANSHU RAJAK Vs. BOARD OF SECONDARY EDUCATION BHOPAL

Decided On February 23, 2015
Himanshu Rajak Appellant
V/S
Board Of Secondary Education Bhopal Respondents

JUDGEMENT

(1.) CHALLENGING the marks awarded to the petitioner in the subject of General English in the Higher Secondary School Certificate Examination, 2013 undertaken by the petitioner, this writ petition has been filed seeking revaluation of the answer sheets and for award of more marks.

(2.) PETITIONER was a candidate, who appeared in the Higher Secondary School Certificate Examination (10+2) in the academic session 2012 - 2013 and was a student in the Govt. Multi -purpose Higher Secondary Excellence School Seoni. According to the petitioner, he received distinction in all the subjects except in General English, where he got only 54 marks. It is stated that he had done very well in the subject in question, but as the answer book for the subject has not been valued properly, having obtained the answer book under the Right to Information Act vide Annexure P -3, the petitioner had come out with a case that answers to the questions nos. 4, 6, 9B and 11 have not been corrected properly. According to the petitioner, in question no.4 he has been awarded 3 marks out of 8 marks, whereas petitioner claims that a teacher of his school, who has seen the answer books, says that the petitioner should have received 5 marks out of 8 marks. Similarly, in question no.6, petitioner has received 7 marks out of 10 marks, whereas it is the case of the petitioner that he should have received 9 marks out of 10 marks and as far as question no.6, 9B and 11 are concerned, it is the case of the petitioner that he has been awarded 3 and 2 marks respectively, whereas he should have received 9 and 4 marks for answering these questions.

(3.) IT is stated that in certain cases like Astham Agrawal V. M.P. Board of Secondary Education, Bhopal and another : 2012 (2) JLJ 219 decided on 24/1/2011 and in the case of Ku. Deeksha V. Board of Secondary Education - W.P. No.11179/2012 decided on 11/10/2012, this Court had been pleased to direct the revaluation of the answer books, the petitioner seeks a direction for revaluation of the answer books.