- (1.) S. N. Srivastava, J. This writ petition is directed to issue a writ of mandamus commanding the respondents to produce the answer book pertaining to High School Examination 2005 Roll No. 1150817 relating to subject Sanskrit and Social Science Paper II.
(2.) HEARD learned Counsel for the petitioner and also learned Standing Counsel. Learned Standing Counsel has produced answer scripts of the Social Science II and Sanskrit papers written by the petitioner and other relevant documents in compliance of the earlier of the Court dated 8-8-2005. From a close scrutiny of Answer script of Sanskrit paper, it would appear that answer written to question No. 18 of Sanskrit paper was left without marking by the Examiner. Accordingly, on re-checking of question No. 18, petitioner was awarded four more marks. In this view of the matter, the total mark in Sanskrit paper would now add up to 73. In so far as answer-script of Social Science II Paper is concerned, there appears to be no error in marking and therefore, there would no change in the ultimate marks awarded to the petitioner in the said paper.
(3.) REGARD being had to the omission in leaving answer to question No. 18 unmarked, I am of the view that conduct of the examiner which is fraught with the consequence of playing with the future and career of a gullible student must be censured. In my considered opinion, the Board will institute appropriate enquiry into the matter and in case the first examiner is found at fault, it may take appropriate action against him including action of debarring him from being enlisted in the panel of examiners in the next sessions and even thereafter. It is indeed a serious matter and it is expected that the Board will not show any unmerited leniency in such matters when the future and career of a student is at stake. Since the Court is concerned with what is happening involving future and career of a student, it cannot remain a passive pronouncer of judgment unconcerned with the end result. In this view of the matter, it is directed that enquiry report as may be ordered be taken to some completion within a specified period and this Court be apprised of the result of enquiry. The case be listed for the limited purpose after three months.;