DINESH AWASTHI Vs. STATE

JUDGEMENT

(1.) PETITIONER's daugther Ku. Mansi Awasthi had appeared in the 10th Class examination conducted by the respondent Board In the year 2004 and she had received only 28 marks out of 50 in the subject of Sanskrit.

(2.) INTER alia contending that she has a very brilliant academic career and in the subject of Sanskrit in the 8th class examination conducted in the year 2001-02 she had received 78% marks, in class 9th examination in the same subject she has received 80% marks and District Education Officer, Morena vide annexure P/4 dated 26. 4. 04 has granted Kendriya Sansrit Chhatrivritti to the petitioner on account of having got 78% marks in Sanskrit in class 8th examination, petitioner contends that answer-books in the subject of Sanskrit has not been properly valued and seeks the relief of revaluation of answer-book. It is stated by the petitioner that in the subject of Sanskrit all the 30 students who have appeared have received below average marks, and inter alia contending that the examiner has not discharged his duties honestly and sincerely petitioner seeks a direction to the respondents for revaluation of the answer-book in the subject of Sanskrit.

(3.) RESPONDENTS have filed the return and by bringing to the notice of this Court ,the provisions of Regulation 119 of the M. P. Board of Secondary Education Regulation, 1965, contends that there-being no provisions of revaluation of marks no relief of revaluation as prayed for can be granted to the petitioner.