AJIT BORAH Vs. SATET OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Das. learned counsel for the petitioner and Mr. T.C. Chutia, learned Standing counsel, Board of Secretary Education, Assam (for short, 'SEE A') on behalf of official respondents.

(2.) The case of the petitioner in the instant writ petition is that his son appeared in last H.S.L.C. Examination, 2005 under RollB05-217 and No. 0081 and after announcement of the result, his son secured 84% aggregate marks as per the mark-sheet in the said examination. That shocked the petitioner, as his son expected to obtain more than 97% in Advance Mathematics, 93% in Social Studies, 88% in General Mathematics and 90% in General Science. Since the marks obtained by him in those subjects were much less than his expectation, his son submitted an application before the Respondent No, 2, SEBA on 7.6.2005 for re-examination of his answer scripts of General Science, Social Studies and Advance Mathematics by depositing the requisite fees as per Board's Rules. After re-examination, the competent authority issued a Notification dated 20.7.2005 (Annexure-5 to the writ petition) wherein at Serial No. 49 it was reflected that petitioner's son obtained 86 revised marks against subject of General Science with the result shewn as 'I-STAR'.

(3.) Being aggrieved by result of such reexamination, petitioner has approached this Court seeking a writ of Mandamus directing the Respondent Nos. 2 and 3 to produce; the answer scripts of those above mentioned subjects for referring the same to a Commission comprised of experts for re-examinatian of those answer scripts. In paragraphs 5,6,7,8,9,10,11 and 12 petitioner states as under: