- (1.) The petitioner in this art.226 petition dated June 9, 2010 is seeking a mandamus commanding the respondents to cancel the mark sheet already issued, act according to law, produce her mathematics and physics scripts of the Higher Secondary Examination, 2010 so that the answers may be assessed by independent examiners.
(2.) The petitioner took the Higher Secondary Examination, 2010 conducted by the West Bengal Council of Higher Secondary Education. The council issued the mark sheet, Annexure P2 at p.21, recording that she failed in mathematics and physics.
(3.) The petitioners case is that as will appear from the mark sheet of her secondary examination she took in 2008 she is a good student and hence it is unbelievable that she would not pass the mathematics and physics subjects in the higher secondary examination. This is the basis on which she has brought this petition seeking the reliefs noted hereinbefore. Relying on the State of Orissa & Ors. v. Prajnaparamita Samanta & Ors., (1996)7 SCC 106 and President, Board of Secondary Education & Ors. & Anr. v. D. Suvankar & Anr., (2007)1 SCC 603, Mr Mukhopadhyay, counsel for the petitioner, submits that on the facts of the case an order should be made directing the council to produce the petitioners mathematics and physics scripts of the higher secondary examination so that an order may be made directing their reassessment by independent examiners.;