GIRIJA SANKAR DASH Vs. SECRETARY BOARD OF SECONDARY

JUDGEMENT

(1.) Heard Mr. Mishra, learned Counsel for the petitioner and Mr. D.Mohapatra, learned Counsel for the Board of Secondary Education, Orissa, Cuttack.

(2.) The petitioner appeared in the Annual H.S.C. Examination, 2008. After the results were declared, he obtained his memorandum of marks. Finding that he has secured 41 marks in Third Language Sanskrit (TLS), he made an application by depositing requisite fees therewith for re-addition/rechecking of the said paper within the time stipulated in the Regulation of the Board. The petitioner was intimated on 21.3.2009 under Annexure-3 that there is no change in the marks allotted to him in TLS. Being aggrieved, the petitioner has approached this Court in the present writ petition claiming that he performed well in the said paper and expected much more marks and also challenging the intimation made by the Board that there was no change in the marks after rechecking and re-addition.

(3.) On notice being issued to the Board, it appears from Annexure-4 to the additional affidavit filed by the petitioner that the Board issued a fresh memorandum of marks dated 22.1.2010 indicating that the petitioner has secured 91 marks in TLS thereby increasing the aggregate also by 50 marks.