- (1.) Heard learned counsel for the petitioner, Sri Dhananjay Awasthi who appears for respondent Nos. 2 and 3 and Ms. Suman Jaiswal for the first respondent.
(2.) The petitioner seeks the issuance of a writ commanding the respondents to undertake a revaluation of his answer script submitted in respect of the subject- "Community and Elementary Education". The issue itself arises in the backdrop of the petitioner having participated in an entrance examination conducted by the second respondent for granting admission to its D.EL.E.D. course. Being unsuccessful in obtaining admission to that course, he has petitioned this Court for reevaluation of the answer script in question.
(3.) It becomes pertinent to note that prior to approaching this Court the petitioner has not obtained a copy of the answer script from the respondents, a procedure that could have been adopted and is permissible in law in light of the law as declared by the Supreme Court in Central Board of Secondary Education Vs. Aditya Bandhopadhya and others1. The Court is thus left to consider the reliefs claimed in the petition solely on the basis of the following averments as made in paragraphs 9 to 12 of the writ petition which read thus:- 9. That the petitioner has solved the question paper to the best of his ability but when the statement of marks awarded to the petitioner in Sub Code No. 507 he was shocked. 10. The the petitioner apprehends that answer book of the subject Community and Elementary Education on (Subject Code No. 507) has not been properly checked/evaluated. 11. That possibility of errors in calculation of marks, cannot be ruled out, but unless any direction to ensure rechecking or scrutiny is issued the Institute may not take any step. 12. That the petitioner has good academic career, he awarded 199/500 in Purva Madhyama, 323/600 in Uttar Madhyama, 1199/2200 in Shashtri Pariksha and 590/900 in Acharya Pariksha and in result of D.EL.Ed. Course subject Nos. 501 to 514 except Code No. 507 he awarded good marks and he hopes that he will get more than 28 marks." ;