- (1.) I. M. Quddusi, J. This writ petition has been filed for getting scrutiny of the marks awarded to the petitioners in English IInd paper of the High School Examinations, 1998 conducted by U. P. Board of High School & Intermediate Education. The petitioners are girls stu dents who are 12 in number. The petitioners had appeared in the High School Examination, as regular students of Government Girls Inter College, Uttar Kashi. Along with 67 students, the petitioners were awarded Zero marks in English IInd paper. On this, the guardians of the examinees agitated and approached the authorities of the Education Depart ment. They had sent a representation to get the cases of the petitioners scrutinised afresh. In Dainik Jagaran Newspaper, a news was published on 4-8-1998 that a big racket has been detected in the Meerut Region regarding manipulation of marks in the High School examinations, 1998 and as the petitioners case also came with in that region, this writ petition has been filed under the apprehension that the petitioners may also be the victim of the manipulation of marks.
(2.) THE answer books of English IInd paper of the petitioners were summoned by this Court which were produced before this Court. A counter-affidavit has also been filed in which it has been stated that a complaint was sent to the D. I. O. S. , Ultar Kashi through the Principal, G. G. I. C. , Uttar Kashi and the same was received in the regional office of Madhyamik Shiksha Parishad, Meerut on which basis, the answer books of English IInd paper were again examined and since there was no fault in awarding the marks by the ex aminer, the same was communicated to the D. I. O. S. vide order dated 1-8-1998 in which, it was specifically stated that all the replies of the question mentioned in those 67 answer books were valuated and none of the answer of the aforesaid answer books were found unvaluated. It has also been averred in the counter-affidavit that there is no provision to revaluate the answers and as such, the marks awarded to the petitioners in English IInd paper were correct and the same cannot be revaluated. This Court has perused the answer books and found that the students have very standard. Not a single line could be written correctly by them. It is also very surprising that these students are the regular students of Government Girls Inter College, Uttar Kashi. If this could be the standard of students who are getting education from eminent Government teachers of Government Girls Inter Col lege then it is useless to establish such type of institutions by the Government. It is expected that the standard of Government Institutions would be better than the Government aided institutions. Before parting with the case, 1 would like to say that it is a matter of great concern that the standard of Government colleges has come to such a situation that in all 67 students have not been able to write even a single line with correct spell ing and grammer. I have no hesitation in saying that the educational authorities should bestow special attention and care to the student and for betterment of the teaching standard of the Government col leges.
(3.) IN the result, the writ petition fails and is here by dismissed. No order as to costs. Let a copy of this order be sent to the Director of Secondary Education, U. P. for his perusal and to ensure that the standard of teaching in the Government colleges is improved in near future. Petition dismissed. .;