DEVYASHREE DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner who has cleared the just concluded HSLC examination, 2007, is aggrieved by the marks awarded to her in the General Mathematics paper.

(2.) THE petitioner appeared in the aforesaid examination results of which were declared on 23. 05. 07. She has obtained 1st Division with Distinction and in General Mathematics she has been awarded 87 marks out of 100 marks. According to her awarding of 87 marks in General Mathematics is much below than her expectation. She made an application on 24. 05. 07 for re-examination of the answer script. Based on the said application, the respondent Board by its Annexure-5 Results of Re-examination, notified that re-examination of answer script of the petitioner in General Mathematics did not yield any change and accordingly, the remark "no change" was made against her Roll Number.

(3.) ACCORDING to the petitioner the answer script of General Mathematics having not been scrutinized properly by the examiner, but for which she would have secured 100 marks out of 100 marks, which would have facilitated occupation of position by her within the first 20 positions, she has been meted out with injustice.