OM DUTT BHORA Vs. BOARD OF SECONDRY EDUCATION

JUDGEMENT

(1.) This Court is constrained to observe at the outset that the only fault that could be attributed to the ward of the petitioner necessitating this writ petition is that he excelled in the studies and secured better marks.

(2.) The petitioner has prayed for direction to the respondents for issuance of fresh corrected marks sheet of Secondary School Examination for his son Dixit Dutt Bohra in the circumstances narrated hereafter.

(3.) Dixit Dutt Bohra appeared in Secondary School Examination 2004 while studying at the respondent No. 2-School, Navin Adarsh Vidya Mandir, Ram Chowk. Inside Nagori Gate, Jodhpur. Another student named Dinesh Pareek was also studying at the same school and appeared in the same examination. As per the system of assessment, it appears that 10% of the marks are provided for the sessionals and are supplied by the School concerned on the basis of the marks obtained by a student in the half-yearly examination conducted by the School.