KANUPRIYA MEHTA Vs. STATE OF M P

JUDGEMENT

(1.) The present intra Court appeal u/S.2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 27.07.2018 passed by coordinate Bench of this Court dismissing a petition preferred by appellant/appellant who happens to be a student, seeking following relief:-

(2.) Learned counsel for the rival parties are heard on the question of admission and final disposal.

(3.) The undisputed facts reveal that the appellant/appellant is a highly meritorious student who appeared in the High School Examination of 2018 conducted by the M.P. Board of Secondary Education and secured 470 marks out of 500. Dissatisfied with 80/100 marks in the subject of Hindi (General) the appellant obtained the copy of answer-sheet of the said subject and found that no marks had been awarded separately for answers given by appellant/appellant to each of the subquestions of question No.25, 26 and 28, despite each of the sub-questions of these questions having been allotted separate maximum marks. It is evident from the record that appellant thereafter applied for revaluation of Hindi (General) and English subject answer-sheet vide Annexure P/6 which was declined on dual grounds of absence of any enabling provision for revaluation and that there are no unevaluated answers. Thereafter the appellant/appellant approached this Court in W.P. No.18551/2018 which came to be dismissed by learned Single Judge at the very threshold on the ground of absence of malafide and for absence of provision for revaluation.