DILIP DEKA Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) HEARD Mr. B. S. Basumatary, learned counsel for the petitioner as well as Mr. T. C. Chutia, learned counsel for the Board of Secondary Education, Assam (SEBA ).

(2.) THE petitioner who has passed HSLC Examination-2007 securing 467 marks out of total 600, has invoked the writ jurisdiction of this Court for a direction to the respondents to reevaluate her answer scripts in the subjects of Sanskrit and English. Be it stated here that the petitioner is represented by her father. The petitioner made a prayer before the authority for re-examination of her answer scripts. Upon rechecking the answer scripts, it was found that there was mistake in totaling of marks and accordingly same was corrected. She was awarded 11 (eleven) more marks in English and 1 (one) more mark in Sanskrit. However, the petitioner being not satisfied with such re-examination of her answer scripts, has approached this Court for a direction to the respondents to re-evaluate her answer scripts.

(3.) MR. Basumatary, learned counsel for the petitioner upon a reference to the copies of the answer scripts and the question papers, has submitted that in spite of giving correct answers, the examiners did not give full marks. Upon a particular reference to certain answers, he has submitted that although as per the procedure of evaluation of the answer scripts, the petitioner was entitled to get 5 (five) marks, she was given only 4 (four) marks. Some other questions and answers have also been referred to by the learned counsel for the petitioners so as to contend that the petitioner was given lesser marks.