PRITI M DALAL KUM Vs. GUJARAT SECONDARY EDUCATION BOARD

JUDGEMENT

(1.) . The petitioner was a student who appeared at the Higher Secondary Certificate Examination held by Gujarat Higher Secondary Certificate Examination Board in April 1980. She appeared at the Science stream of that examination. On 16th June 1980 the petitioner was declared to have passed the examination. On obtaining the marks sheet she found that in Mathematics Papers I and II and in Biology she had secured unduly less marks. In Mathematics Papers I and II she had secured 122 marks out of 1500. In Biology she had secured 61 marks out of 100. She therefore made an application to the Board on 17th June 1980 for re-verification of her marks in Mathematics Papers I and II and Biology and paid Rs. 30/as fees for the purpose.

(2.) Thereafter the petitioner and her father approached the Secretary to the Board and complained orally against the unduly less marks assigned to the petitioner in those Papers. The Secretary to the Board took out the petitioners answer books in those papers. They were seen not only by the Secretary to the Board but also by the petitioner and her father. Thereafter the Secretary sent a letter to the petitioner in which he stated that the petitioners marks in Mathematics Papers I and II and in Biology were verified and the totals were checked up and that everything was found to be correct and in order. The petitioner was not satisfied with this answer. Therefore she filed this petition.

(3.) In this petition the petitioner claims that the Board ought to have got her answer books in Mathematics Papers I and II and in Biology re-assessed. On behalf of the Board it has been averred that no examine has a right to have his papers re-assessed. In other words there is no rule or regulation which provides for re-assessment of answer books.