- (1.) The disappointment of a student in not obtaining the expected marks in the B.A. Honours Examination in English language has resulted in filing of a writ petition being W.P.No.25105 (W) of 2010. The said writ petition was dismissed on 25th February, 2011 which resulted in the present appeal being filed by the said student. The principal grievance of the petitioner in the appeal is that of the two English papers, namely, Paper VI and Paper VII, although the Paper VII appears to have been properly re-examined but there has been no re-examination of Paper VI at all.
(2.) The petitioner was aggrieved by the results of B.A. Part-III (Honours Examination, 2010) since according to the petitioner she deserved much higher marks than what was allotted in respect of Paper VI and Paper VII.
(3.) The petitioner contends that being aggrieved by the marks allotted in respect of each of the papers, she filed review of the answer-scripts. In the review, in respect of both the papers, there has been an increase of one mark but she was not satisfied with the review of English (Honours) Paper VI.;