MIRA RANI SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner seeks a writ of mandamus and/or an appropriate direction to the Assam Higher Secondary Education Council (hereinafter referred to as the 'Council') for re -evaluation of her daughter's answer scripts in Physics and Chemistry for the Higher Secondary 1st Year Examination, 2007.

(2.) I have heard Mr. T.J. Mahanta, learned Counsel for the petitioner and K.H. Choudhury, learned Senior Counsel for the Council.

(3.) IN her additional affidavit, the petitioner while reiterating the determination made by Mr. Pathak, furnished a chart of questions in both the papers attempted by the candidate, marks allotted therefore and awarded to her. The petitioner also categorized the above particulars corresponding to the objective and descriptive questions. On the basis thereof it was contended as hereunder: