KUNTAL CHOUDHARY Vs. BOARD OF SECONDARY EDUCATION AND ORS.
LAWS(RAJ)-2015-11-100
HIGH COURT OF RAJASTHAN
Decided on November 04,2015

Kuntal Choudhary Appellant
VERSUS
Board Of Secondary Education And Ors. Respondents

JUDGEMENT

Sangeet Lodha, J. - (1.) By way of this writ petition, the petitioner who had appeared in Senior Secondary Examination 2012 -13 is seeking directions to the respondents to re -evaluate her answer sheets. The relevant facts are that the petitioner appeared in Senior Secondary Examination conducted by the Board of Secondary Education, Rajasthan ('the Board'), during the academic session 2012 -13, with the subjects Hindi Compulsory, English Compulsory, Geography, Drawing and English Literature. The result of the examination was declared and the mark sheet was issued. The petitioner secured 417 marks out of 500 marks i.e. 83.40%. The petitioner secured 30 marks out of 80 in the paper of English Literature.
(2.) The petitioner applied for re -evaluation of answer sheets of three papers i.e. Hindi Compulsory, English Compulsory and English Literature. The re -evaluation was not permitted, however, the result of re -totaling was declared by the respondent -Board.
(3.) The petitioner also applied for photo copies of the answer sheets, which were supplied to her. On perusal of the answer sheets of English Literature, the petitioner came to know that in respect of many questions attempted by her, no marks were awarded by the examiner. As per the question paper of English Literature, many questions set out were bifurcated in three or more parts and the marks were allocated to each part of the questions yet, the petitioner was not awarded separate marks for each part accordingly. It is submitted that on account of award of lesser marks in the paper of English Literature, the petitioner stands deprived of the place in the merit list. Hence, this petition.;


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