Lata Joshi vs Uttarakhand Board of School Education

B.S. Verma, J.—By means of this writ petition, the petitioner has prayed for a writ in the nature of mandamus directing the respondent to conduct re-evaluation/rechecking of answer sheets of the petitioner in Intermediate examination expeditiously.

According to the petitioner, she had appeared in the Intermediate Examination 2010 as regular student bearing Roll No. 062453 from Government Girls Inter College, Dharchula, Pithoragarh, in Hindi, English, Mathematics, Physics and Chemistry subjects and she was declared failed in the Examination. Being dissatisfied with the marks obtained by her, the petitioner applied for scrutiny of marks in three subjects i.e. English, Mathematics and Chemistry vide Annexure-3 to the petition and has already deposited the requisite fee, challan, etc. for the same.

I have heard learned Counsel for the petitioner as well as learned Counsel for the respondent-Examination Board. The petitioner has already applied for scrutiny of the relevant subjects as is evident from Annexure No. 3.

In the course of arguments, learned Counsel for the respondent-Examination Board has submitted that under the Intermediate Education Act, re-evaluation/rechecking of answer sheets is not permissible and only scrutiny of marks can be done by the respondent.

In the circumstances of the case, the respondent -Uttarakhand Education and Examination Board Ramnagar is directed to complete the scrutiny proceedings of the petitioner, as applied for, expeditiously, preferably within a period of four weeks from the date of production of certified copy of this order.

With the above direction, the writ petition is disposed of finally.

All pending applications also stand disposed of.