Patna High Court - Orders
Chandra Nayan Yadavendu ( Minor ) Under ... vs The State Of Bihar & Ors on 13 July, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13263 of 2018
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Chandra Nayan Yadavendu ( Minor ) Under The Natural Guardianship Of His
Father, Son of Shashi Shekhar Yadav, resident of Village Nawabganj,
Saidpur, P.S. Surajgarha, District- Lakhisarai.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary. Higher Education,
Government of Bihar, Patna.
2. The Secretary, Bihar School Examination Board, Patna, Bihar.
3. The Principal +2 Janta High School, Ali Nagar, Lakhisarai.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Samir Kumar Sinha
Mr. Manoj Kumar
For the Respondent/s : Mr. Smt.Shilpa Singh -Ga12
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 13-07-2018This application has been filed seeking direction upon respondent no. 2 to get the petitioner's answer sheets of Annual Intermediate Examination (Science), 2018, re-evaluated to the extent, the same relate to the subjects Chemistry and Biology. It is alleged in the writ application that despite that the petitioner had performed well, he has not been awarded marks as per his performance.
There is no material on record, however, to show that the petitioner had applied for scrutiny of his answer sheets before the Board. There is no provision for re-evaluation of the answer sheets, which is an admitted position. On reading of the pleadings in the writ application, I find that the petitioner has Patna High Court CWJC No.13263 of 2018(2) dt.13-07-2018 2/2 not been able to make out an exceptional circumstance in which this Court exercising its writ jurisdiction under Article 226 of the Constitution of India, would have directed for re-evaluation of the answer sheets. I do not find any merit in this application.
This writ application is, accordingly, dismissed.
(Chakradhari Sharan Singh, J) Ashish/-
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