Allahabad High Court
Pooja Yadav vs State Of U.P. And 3 Others on 11 February, 2020
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 3027 of 2020 Petitioner :- Pooja Yadav Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Vinod Kumar Agarwal,Anshul Kumar Singhal Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Petitioner appeared in the Intermediate Examination conducted by U.P. Board in the year 2019 with Roll No.0069395. Petitioner is not satisfied with the marks awarded to her in three subjects namely Physics, Chemistry and Mathematics. She has been shown the answersheet of Mathematics and Chemistry but the Physics answer key is reported to be missing. Petitioner has secured following marks:-
General Hindi - 076 English - 075 Mathematics - 088 Physics - 068 Chemistry - 067 According to petitioner her answersheet has not been correctly evaluated in Physics paper and that she has otherwise performed exceedingly well. The writ petition was entertained and following orders were passed on 28.1.2020:-
"Grievance is that petitioner has not been supplied the answer-sheet for her perusal in light of the law laid by the Apex Court in the case of CBSE and another Vs. Aditya Bandopadhyay and others, 2011 (8) SCC 497. Learned Standing Counsel may obtain instructions.
Put up as fresh on 11.2.2020."
Learned Standing Counsel has obtained instructions from the Regional Secretary of the Board at Meerut, according to which petitioner's Physics copy could not be traced and consequently, it was not possible to show her the Physics copy.
On the basis of the materials placed, this Court finds that petitioner has done well in other subjects and has scored only 68 marks in Physics. In view of the law laid down by the Apex Court in the case of C.B.S.E. Vs. Aditya Bandopadyaya reported in 2011 (8) SCC 497, it is the right of petitioner to peruse her answersheet. There is also a corresponding responsibility on the Board to maintain the records, so that the sanctity of evaluation itself could be open to scrutiny. In the present case, there is absolutely no justification placed by the Board for not being able to trace out the answersheet in Physics paper.
In such circumstances, it would be appropriate to direct the Board to award average marks to the petitioner in Physics also. This is particularly so as the petitioner has otherwise done well in Mathematics having scored 88 marks. The average marks would be awarded and a fresh marksheet would be issued to petitioner within a period of six weeks from the date of presentation of certified copy of this order. This writ petition stands disposed of, accordingly.
Order Date :- 11.2.2020 Anil