CITIZEN CAUSE Vs. BIHAR INTERMEDIATE EDUCATION

JUDGEMENT

(1.) HEARD the learned Counsel for the parties with reference to the report received from the Director, Birla Institute of Technology, Meera.

(2.) WE had sent some of the answer papers to the Director, Bihar Institute of Technology for re-assessing the answers by way of test check to ascertain whether there had been wrong evaluation of the answers. From the report, it appeared that the allegation made by the petitioners that their answers were not correctly valued is proved.

(3.) IN view of the report received from the Director, we are of the opinion that the examiners who had valued the answer papers of the students who had appeared in I.Sc. Examination, 1989, held by the Bihar State INtermediate Education Council (the Council for short) did not do it properly.