Allahabad High Court
Master Ashish Kumar Maurya vs Union Of India & Others on 27 July, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 42742 of 2010 Petitioner :- Master Ashish Kumar Maurya Respondent :- Union Of India & Others Petitioner Counsel :- Devi Prasad Tripathi,Manish Kumar Pandey Respondent Counsel :- A.S.G.I.,U.S. Upadhyay Hon'ble Dilip Gupta,J.
Petitioner who had appeared at Class XI from Kendriya Vidyalaya Babina Cantt., Jhansi has filed this petition for a direction upon the respondents to produce the answer books as according to the petitioner proper marks have not been awarded to him.
Learned counsel for the petitioner submitted that since some cuttings have been made in the Mid Session Class XI Examination result, there is reason to believe that his marks have been deliberately lowered.
In the absence of any malafide made against any teacher of the institution, mere making of corrections in the marks awarded to the petitioner can not be made a ground to hold that the marks have been deliberately decreased. This apart, the corrections also indicate that the marks had been increased and not decreased.
Learned counsel for the petitioner has not placed any provision which permits re-evaluation of the answer books and therefore, the prayer made for summoning the answer books for the purposes of re-evaluation can not be accepted.
The writ petition is, accordingly, dismissed.
Order Date :- 27.7.2010 Kpy