SONAL Vs. BOARD OF SECONDARY EDUCATION BHOPAL

JUDGEMENT

(1.) This order shall govern the disposal of Writ Petitions Nos.2316/95, 2359/95 and 2389/95 also. .

(2.) The petitioners in these four petitions are students, who had appeared in the Final Examinations for Class XII, conducted by Board of Secondary Education (respondent No.1) in the year 1995.

(3.) The petitioners, on their own assessment, were expecting good / very good marks for their performance in the examinations. On receiving their mark-sheets, the petitioners were rather shocked on knowing the marks, shown to have been secured by them. On recovering from the above shock, the petitioners applied for 'Retotalling of Marks' in some/ all subjects by depositing the requisite fee as per the relevant Regulation. The Board of Secondary Education intimated the petitioners that in spite of 'Retotalling of Marks', the marks, shown to have been secured by them in the original mark-sheet, remain unchanged.