AYUSHI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD finally with consent.

(2.) THIS writ petition has been filed by the petitioner seeking a direction to the respondents to revaluate the answer sheet of the petitioner in the English (General) subject.

(3.) A reply has been filed by the respondents taking the plea that in terms of Regulation 119 of the Board of the Board of Secondary Education Madhya Pradesh Regulations, 1965, the revaluation of the answer sheet is not permissible and that no strong case is made out by the petitioner for revaluation of the answer sheet.