Madras High Court
R.Pradyumna vs National Institute Of Opening ... on 5 September, 2022
Author: R.Subramanian
Bench: R.Subramanian
W.P.No.19498 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
W.P.No.19498 of 2018
R.Pradyumna .. Petitioner
Vs.
1.National Institute of Opening Schooling,
Autonomous Institution under Ministry of HRD
Government of India, Rep. by Chairman,
A24/25, Institutional Area, Sector – 62,
NOIDA, Dist, Goutam Budh Nagar,
Uttarpradesh – 201 309.
2.The Secretary, Additional Charge,
National Institute of Open Schooling,
A24/25, Institutional Area, Sector – 62,
NOIDA, Dist, Goutam Budh Nagar,
Uttarpradesh – 201 309.
3.The Director, (Academic/ Incharge)
A24/25, Institutional Area, Sector – 62,
NOIDA, Dist, Goutam Budh Nagar,
Uttarpradesh – 201 309.
4.The Director, (Evaluation)
A24/25, Institutional Area, Sector – 62,
NOIDA, Dist, Goutam Budh Nagar,
Uttarpradesh – 201 309.
1/5
https://www.mhc.tn.gov.in/judis
W.P.No.19498 of 2018
5.The Regional Director,
Regional Centre Chennai,
C/o. Government Model Higher Secondary School,
Lady Wellington Compus, Triplicane,
Chennai – 5, Tamil Nadu. ..Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of Writ of Mandamus, directing the respondents to produce
the re-evaluated answer scripts with answer keys for all the subjects:-
English, Mathematics, Physics, Chemistry and Biology written by the
petitioner Roll No.1990104173012 R.PRADYUMNA in senior secondary
exam held in April 2018 and conducted by NIOS before this Court and
communicate the marks awarded in re-evaluation in all the subjects by
issuing necessary certificate in accordance with rules.
For Petitioner : Mr.J.R.K.Bhavanantham
For Respondents : Mr.B.Rabu Manohar,
Senior Central Government Panel Counsel
******
ORDER
The petitioner has sought for a direction to the respondents to produce the re-evaluated answer scripts with answer keys for all the subjects for the Senior Secondary Examinations held by the 1st respondent during April 2018.
2/5 https://www.mhc.tn.gov.in/judis W.P.No.19498 of 2018
2. While conceding that the writ petition has become infructuous by passage of time, Mr.J.R.K.Bhavanantham, learned counsel appearing for the petitioner would submit that the respondents can be directed to produce the re-evaluated answer scripts to enable the parents to satisfy themselves.
3. Though the request on the face of it appears to be reasonable, the prospectus issued by the 1st respondent relating to this examination is very clear to the effect that the re-evaluated answer scripts will not be shown to the petitioner or any one else. It is also seen from Rule 13.6(i) that the re-evaluated answer scripts will be retained only for 45 days. Hence, I do not think that the direction sought for by the learned counsel for the petitioner could be issued.
4. Hence, the writ petition is closed as having become infrucutous. No costs.
05.09.2022
dsa
Index : No
Internet : Yes
Speaking order
3/5
https://www.mhc.tn.gov.in/judis W.P.No.19498 of 2018 To:-
1.The Managing Director/ Sub-Registrar, George Town Co-operative Bank Ltd., No.8512, 2/62, Krishnappa Agraharam Street, Chennai – 600 079.
2.The Sub Registrar, O/o.Sub-Registrar, Thiruvottiyur, Chenai – 600 019.4/5
https://www.mhc.tn.gov.in/judis W.P.No.19498 of 2018 R.SUBRAMANIAN, J.
dsa W.P.No.19498 of 2018 05.09.2022 5/5 https://www.mhc.tn.gov.in/judis