Pratyush Singh Bisht through its Father and Natural Guardian Sri Hayat Singh Bisht vs Director, Board of School Education Uttarakhand and Others

B.S. Verma, J.—By means of this writ petition, the petitioner has prayed for a writ in the nature of mandamus directing the respondents to re-examine the answer book of the petitioner of the question paper Code No. 128 mathematics and question paper Code No. 129 Physics of Intermediate Examination, 2010.

According to the petitioner, he had appeared in the Intermediate Examination 2010 as regular student bearing Roll No. 087221 from Bhartiya Shahid Sainik School, Nainital in Hindi, English, Mathematics, Physics and Chemistry subjects and he secured Second Division in the Examination. Being dissatisfied with the marks obtained by him, the petitioner applied for scrutiny of marks in two subjects, namely, Physics and Mathematics vide Annexure-4 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. 4.

Learned Counsel for the respondent-Examination Board has submitted that there is no provision of re-examine or to re-evaluate the answer books under the Intermediate Education Act as applicable to the State of Uttarakhand. Only scrutiny of marks is permissible.

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.