MRIDUPADAN DAS Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard Mr. G. Das, learned counsel for the petitioner and Mr. T. C. Chutia, learned Standing Counsel, Board of Secondary Education, Assam (SEBA) for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to grant him due marks by removing the discrepancies and adequately compensating him for the suffering he had to face because of negligence of the respondents in awarding due marks to him in the High School Leaving Certificate Examination, 2015.

(3.) Case of the petitioner is that he was a student of Don Bosco Higher Secondary School, Dibrugarh and had appeared in the High School Leaving Certificate Examination (HSLC), 2015 conducted by SEBA bearing Roll No. 12500031.