R.H. Zaidi, J. - (1.) THIS writ petition has been filed for getting scrutiny of the marks awarded to the petitioner in English IInd paper of the High School Examinations, 1998 conducted by U.P. Board of High School and Intermediate Education. The petitioners are girls students who are 12 in number. The petitioners had appeared in the High School Examinations, as regular students of Government Girls Inter College, Uttar Kashi. Alongwith 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 Department. 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 within that region, this writ petition has been filed under the apprehension that the petitioners may also be the victim of the manipulation of marks. 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 DIOS, Uttar 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 examiner, the same was communicated to the DIOS vide order dated 1.8.1998 in which it was specifically stated that all the replies of the questions mentioned in those 67 answer books were valuated and none of the answer of the aforesaid answer books were found unevaluated. 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.
(2.) THIS Court has perused the answer books and found that the students have very poor 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 College 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, I 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 spelling and grammar. I have no hesitation in saying that the educational authorities should bestow special attention and care to the students and for betterment of the teaching standard of the government colleges.
(3.) IN the result, the writ petition fails and is hereby 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.;