NIRMALJIT KAUR,J. - (1.) The prayer in the present writ petition is for issuance of the direction to the respondents to re-examine the answer books of the petitioner in the subject of Learning and Teaching, History and Drama and Art in Education by an independent, impartial, qualified and responsible examiner with a further prayer that he should be declared pass in the subject of Education of Contemporary India as having obtained 35 marks in the answer-book and to revise the result of the petitioner of B.Ed. Part-I Examination 2016 after re-examination of the aforesaid answer books.
(2.) While praying for the said relief, learned counsel for the petitioner submitted that he applied for revaluation in the subjects of Education of Contemporary India, Learning and Teaching as well as History. In the subject of Education of Contemporary India, he got 29 marks but after revaluation, he got 35 marks. In the subject of Learning and Teaching, he got 29 marks but after revaluation, his marks were reduced to 26. Similarly, in the subject of History, he got 13 marks prior to the revaluation but after revaluation, he was given only 04 marks.
(3.) The petitioner, however, was aggrieved with the fact that in the subject of History, he was given 0 marks in all four out of five questions which is unfair and cannot be sustained in view of it being a subjective paper. Secondly, the respondents have cut and crossed the answers given by the petitioner and awarded 0 marks. Thirdly, it is alleged that the petitioner had written abuses on the paper which is incorrect as the same was not written by him. Therefore, an enquiry should be initiated.;