SHASHI KANT GUPTA,J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) THE instant petition has been filed for a direction to the respondents to provide answer sheets of the examinations, as disclosed in prayer clause (1) of the writ petition.
(3.) LEARNED Standing Counsel has submitted that there is no provision for re -evaluation of the answer scripts under the Rules of the Board. As far as the prayer for production of answer script is concerned, the petitioner has an alternative remedy under the R.T.I. Act for obtaining certified copy of the answer scripts or for seeking its inspection in view of the decision of the Apex Court in the case of C.B.S.E. Vs. Aditya Bandopadyaya, 2011 6 AWC 5567. Ordinarily, re -evaluation cannot be directed, if there is no such provision in the Rules or Bye -laws or Regulations, but, if it can be demonstrated that the marks awarded have been awarded arbitrarily, then the Court can direct for re -evaluation.;