DRISHTI BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.N. Sharma, learned Senior counsel, assisted by Mr. K. Kalita, learned counsel for the petitioner and Mr. T.C. Chutia, learned Standing Counsel, Board of Secondary Education, Assam (SEBA).

(2.) This writ petition has been placed before us in the Division Bench pursuant to an administrative order of Hon'ble the Chief Justice dated 29.01.2018 following order dated 19.01.2018 passed by the learned Single Judge.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks declaration of Regulation 48 of the Regulations for Conduct of Examinations of the Board, 2016 (Examination Regulations) as ultra-vires; quashing of the decision of the Controller of Examinations, SEBA dated 25.09.2017 rejecting the prayer of the petitioner for re-evaluation of the answer-scripts and for a direction to the respondents in SEBA for re-evaluation of the answer scripts of General Science and Hindi (MIL) papers of the High School Leaving Certificate (HSLC) Examination, 2017.