RAMESH RAJBONGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Dhar, learned counsel for the petitioner. Also heard Mr. T. C.Chutia, learned Standing counsel SEBA.

(2.) By means of this writ petition, the petitioner seeks a direction to be given to the respondent authorities to enhance the marks obtained by the son of the petitioner in the theory of Social Science to 74 in the High School Leaving Certificate Examination, 2016 (HSLC) and also to place the rank of the son of the petitioner in the 19th position of the merit list of first 20 position in the HSLC examination 2016.

(3.) The facts leading to filing of the present writ petition are as follows: