(1.) AN examinee has come a - knocking imploring that he be granted another look at his answered paper, citing a statute standing on the bedrock of a right ordained unto every citizen by the Constitution. The only question, one of some importance, that is raised in the present petition under Article 226 of the Constitution is whether an examinee has access to his evaluated answerscript under the Right to Information Act, 2005.
(2.) THE petitioner appears to be a reasonably meritorious student. He obtained 91. 6 per cent in his Madhyamik (Class X) Examinations and 80. 8 per cent in his Higher Secondary (Class XII) Examinations. He enrolled for the mathematics honours course of the Calcutta University in Presidency college - where admission itself is an acknowledgment of merit. In 2006, the petitioner took his Part I Bachelor's degree examinations and secured a somewhat modest 52 per cent score. In the following year he appeared for his Part II Examinations and secured 208 marks out of a maximum of 400. The petitioner was particularly aggrieved by his being awarded 28 out of 100 in the fifth paper.
(3.) THE petitioner applied for a post-publication scrutiny, seeking re-evaluation of his answerscripts in the fifth and sixth papers in accordance with the rules prescribed by the University. On review, the marks awarded to him in the fifth paper increased by four and a fresh, corrected mark-sheet was issued to him.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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