SWAPNIL Vs. STATE OF M.P. AND ANOTHER

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) The grievance of the petitioner is that the answers to the questions in the examination of class 12th in the subject namely, English, held in March, 2017 have been evaluated properly as the petitioner has been awarded marks less than what were expected by him.

(3.) Learned counsel for the petitioner has taken this Court through the answer sheets of the said examination provided to him by the Board, which reveals that most of them are descriptive in nature. The petitioner submits that in most of the questions in which more marks were required to be granted but have been granted less marks. The petitioner is ready to deposit the requisite fees and direction be issued to the respondents to get the answer-sheets checked by independent professional for the English subject. The petitioner has got the answer-sheet evaluated by specialist in English who after checking answer-sheets has opined that the marks could be enhanced by 36 numbers.