SUMAN BISHNOI Vs. BOARD OF SECONDARY EDUCATION RAJASTHAN

JUDGEMENT

(1.) By this petition the petitioner has prayed that the respondent Board of Secondary Education, Ajmer, Rajasthan, be directed to allow the petitioner inspection of her answer sheets in subjects of English and Accountancy permitting her to note down whatever she feels relevant for the purpose of coming to the conclusion that she has been fairly dealt with. Such an omnibus prayer directed at destroying examination system is made by the petitioner under the pretext of saying loss of one year. The petitioner is a regular student going to the schools and appeared in the Senior Secondary Examination, 2000 conducted by the Board of Secondary Education, Ajmer, Rajasthan, the result of which was declared on 29-5-2000 and she was adjudged fail.

(2.) As provided by the Rules, she applied for verification of total or reverification of marks in the subjects of Accounts, English and Business Organisation. The result of reverification was communication to her by letter dated 28-7-2000 by which she was informed that there is no change in the examination result of the petitioner.

(3.) Then on 21-8-2000, the petitioner went to Ajmer and claimed inspection of the answer papers in the subjects of Accountancy and English in which she was declared fail. She deposited the necessary amount prescribed under the Rules and, accordingly, she was granted inspection of the answer sheets for ten minutes. The petitioner has stated that the key of answers made available to the examiner was not made available to the petitioner to enable her to check that the answer given is correct. The petitioner, thus, has the guts to say that she wants to decide as to whether her answer was correct or not and not the examiner. Fortunately, there is no provision in the Rules of the Education Board for granting such preposterous request yet the inspection was given for ten minutes as claimed by the petitioner. A scrutiny of the petition will demonstrate that the petitioner has devoted considerable time and energy in studying the manner in which the examination papers are to be examined by the examiners. I am sure had she given this time to studies, she would not have required to make this petition.