Madhya Pradesh High Court
Vivek Upadhyay vs The State Of Madhya Pradesh on 24 August, 2012
W.P. No. 13358/2012
(Vivek Upadhyay Vs. State of MP and others)
24.08.2012
Heard Shri Arvind Pathak, learned counsel for the
petitioner on the question of admission.
The petitioner has filed this petition seeking
revaluation of his all answer sheets of Higher Secondary
School Certificate Examination.
It is alleged that few marks less have been awarded
to the petitioner in each answer sheet. It is submitted that
in the circumstances, the respondents/authorities be
directed to re-evaluate the petitioner's answer sheets.
I have heard the learned counsel for the petitioner at length.
The allegations of giving few marks less than what the petitioner himself estimates is not a ground for directing revaluation, moreso, as no extraordinary circumstances of grave lapse or error in evaluation is pointed out in the valuation made by the respondents/Board of the answer sheets.
Quite apart from the above, in view of the decisions of the Division Bench of this court rendered in the cases of M.P. Board of Secondary Education and another Vs. Ku. Vinita Rupra, 1998 (1) MPLJ 595, and 2005 (2) MPHT 95 Pranshu Indurkhya (minor) Vs. State of MP and others relief sought for by the petitioner is not permissible.
In view of the law laid down by a Division Bench of this court in the aforesaid cases wherein it has been held that there is no provision for revaluation of the answer sheet in the regulation of the Board and in such circumstances, no direction to that effect can be issued, I do not find any merits in the petition which is accordingly dismissed.
(R.S. Jha) Judge msp