PRITISHA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Pritisha Borah has preferred this writ appeal/intra-Court appeal in challenge to order dated 15.05.2019 rendered by learned Single Judge/Writ Court while dealing with WP(C) No.2548/2019 (Pritisha Borah -Vs- State of Assam & Ors.).

(2.) The controversy that arises is in regard to the marks given to the petitioner for B.A. 5th Semester Economics Paper, 2016 Examination. The grievance of the appellant/writ petitioner was that her economics paper had not been correctly evaluated.

(3.) Following portion from the impugned order would be relevant to be considered by this Court for adjudication:-