Amitav K. Gupta, J. - (1.)Petitioner is seeking appropriate order/ direction upon the respondents to revaluate the answer sheet of Physics paper of the petitioner and to allot marks for Question No.26 (B) & (C) which was not checked and for allocation of marks with respect to Question Nos.8, 14, 16, 17, 19, 21, 23, 24, 25 and 26 as marks have been allotted only for part of the question and other parts have not been checked nor marks have been allotted to the petitioner.
(2.)Learned counsel has submitted that the petitioner had written that petitioner appeared for Class ' XII examination as a student of Jawahar Vidya Mandir, Shyamli, Ranchi in 2016. The examination was held by the respondents, i.e., Central Board of Secondary Examination (CBSE). That the petitioner has been allocated the marks which are as follows:--
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That the petitioner was shocked to know that she had obtained only 74 marks in Physics whereafter she applied for scrutiny of the answer sheet for which she deposited the requisite fee for scrutiny of the paper. That by letter dated 04.06.2016, the respondents intimated that her marks were evaluated and additional 1 mark was allocated and the petitioner was directed to deposit the earlier mark sheet for issuance of fresh mark sheet. That the petitioner on 05.06.2016 again applied for supply of the answer books and paid Rs.700/-through e-challan. That answer sheets were downloaded which are annexed at Annexure ' 1 series. That it would be evident from page 61 to 63 that no marks were allocated neither the answer was checked and in some questions, part of the answer was checked and other part was left unchecked resulting in non-allocation of marks for the questions and marks were also not alloted for the attempted questions.

(3.)Learned counsel appearing on behalf of the respondents, i.e., C.B.S.E submitted that the petitioner filed the application after the lapse of the prescribed date, hence the Board did not entertain the same. Secondly, she had applied for verification of marks and not for re-evaluation neither the requisite fee for reevaluation was deposited hence, the relief sought in the writ petition is not maintainable.