PRIYANKA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The facts of the present case are shocking to the Court's conscience, which are not at all in dispute.

(2.) The petitioner had appeared for matriculation examination held in the year, 2017 as a student of D.D. High School Sardiha under Simri Bakhtiyarpur Block, DistrictSahharsa conducted by the Bihar School Examination Board (in short 'Board'). The result of the said examination was published on 22.06.2017, in which she was declared 'Fail'. She was shown to have scored 09 marks out of 100 in Sanskrit and 29 marks out of 80 in Science (Theory), on the website of the Board. She had, on the other hand, scored 78 marks in Hindi out of 100, 93 marks in Mathematics out of 100, 90 marks in SSC out of 100 and 78 marks in English out of 100.

(3.) Apparently, she had grievance against the marks awarded to her in the subjects, Sanskrit and Science, which according to her were much below her expectations being not proportionate to her scores in other papers. It appears that an application was made on her behalf before the competent authority under the Right to Information Act, 2005 demanding scanned copies of her answer-sheets of the aforesaid two papers. The requisite amount was deposited with the Board for supply of the answer-sheets. The answersheets were, however, not supplied. She had likewise, filed an application for scrutiny of the said answer-sheets, which also remained pending.