STATE OF TRIPURA Vs. SANGITA CHAKRABORTY

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dtd. 22/1/2020 passed by the learned Single Judge in WP(C) No.1024 of 2019.

(2.) The Factual background of the case is as under:

(3.) Aggrieved by and dissatisfied with the result, the respondent approached this Court by filing WP(C) No.1024 of 2019 claiming that she gave correct answers on the basis of her knowledge which she gathered from the books approved by Tripura Board of Secondary Education but the appellant did not give any mark even for the correct answers given by her. As a result, she was declared unsuccessful. The respondent claimed the following reliefs: