STUTI PARASHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Thakuria, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned Senior Standing Counsel assisted by Mr. D.K. Roy, learned counsel for the AHSEC for the respondent nos. 2, 3 & 4, Mr. R. Thadani, learned counsel for the respondent no.5 and Ms. N.M. Sarma, learned Standing Counsel, Secondary Education Department.

(2.) In this petition the petitioner has sought for a direction to the respondent-authorities to reevaluate the answer scripts of two subjects, namely, English and Logic & Philosophy. Shorn of the detail facts, it would suffice to say that the petitioner is aggrieved in respect of certain marks given in English subject as well as in Logic & Philosophy subject in the Higher Secondary Final Examination, 2018 of Arts Stream under the Assam Higher Secondary Education Council, Assam (hereinafter referred to as 'the Council'), in which examination she had performed commendably well scoring 475 marks out of 500 with aggregate 95% (which has been considered as distinction) in the said examination. Though, the petitioner came out in the said examination with flying colours, the petitioner was expecting more marks and accordingly, applied for copies of the answer scripts in respect of the aforesaid two subjects by filing an application under the Right to Information Act, 2005.

(3.) Accordingly, on perusal of the answer scripts as made available to the petitioner by the Council authorities, the petitioner felt that she was under evaluated and that she was given less marks than what she deserved.