SHARINATH DAS GUPTA Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) By way of this writ petition the petitioner seeking revaluation of his answer-book of subject of mathematics on account of incorrect checking of question no. 6 for the increase of only one marks .

(2.) The petitioner being a student of Higher Secondary School Certificate Examination, 2016-17 appeared in subject of English, Physics, Mathematics, Chemistry and secured distinction marks. He got 374 out of 500 and passed in the first division. The petitioner is short by 1 mark to secure 75% marks to make him eligible to appear in JEE examination to secure admission in IIT & IIIT & BITS Pilani.

(3.) The petitioner obtained his answer book of mathematics subject and came to know that the question No.6 was wrongly valued by the valuer and he was awarded zero marks, whereas he has solved the said question correctly. He submitted application for revaluation but same has been turned down due to non availability of provisions in regulation. Therefore, he has filed the present petition before this Court.