C. Hari Shankar, J. - (1.)The present writ petition relates to the Economics paper given by the petitioner in his 12th class, under the aegis of the Central Board of Secondary Education (hereinafter referred to as "the CBSE").
(2.)The paper carried 100 marks, divided into two parts, 80% being allotted for written examination and 20% for practical.
(3.)Para 5 (a) of the writ petition, sets out the petitioner's specific grievance, which relates to the marks allotted to him against eight of the questions attempted by him, in the following words:
"That the petitioner had appeared at Delhi in class-XII CBSE, Examination, 2018 with Economics as a subject and Roll No.916935. The paper in Economics carried 100 marks divided into two parts namely, written and practical of 80 and 20 marks respectively. The petitioner obtained 66 marks in the written paper and is dissatisfied with the marks allotted to questions "8", "10", "12", "20" "17", "19", "23" & "24". The question paper (Annexure P1) itself provides for instructions to write answers to the point and within the limited words.

The answer sheet (Annexure P2) provided to the petitioner through the medium of RTI application justify the contentions of the petitioner. The evaluator, while checking the answer sheet has not stuck to the ill instructions and has given marks generally to the answers. At the same time, he has not given full marks to answers which deserved them."