Madras High Court
A.S.Harinie vs The Director Of Government Examination on 1 July, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.07.2019
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
W.P.No. 15560 of 2019
and
W.M.P.No. 15463 of 2019
A.S.Harinie,
(HSC Exam Roll No. 4327264)
Rep. by her natural guardian
and father Mr.A.Saravanan,
No.1/481, Kamaraj Nagar,
Sanniyasi Gundu,
Salem – 15. ... Petitioner
Versus
The Director of Government Examination,
Directorate of Government Examination,
DPI Complex, College Road,
Nungambakkam,
Chennai – 6. ... Respondent
Writ Petition filed under Article 226 of the Constitution
of India, praying for the issue of Writ of Mandamus, to direct
the respondent to assess and revaluate Higher Secondary Course (+2)
Examination Answer Sheet in Economic Subject appeared by
Ms.Harinie under Roll No.4327264 on 11/03/2019 in a manner in
terms of proper reference to the Key answers and the relevant
answers provided in the proper text books and to award her not
http://www.judis.nic.in
2
less than 6 marks in the Economics Subject under Roll No.4327264
and to consequently release the revised mark sheet within a
limited time frame as deem fit by this Hon'ble Court.
For Petitioner : Mr.Ravi M.
For Respondent : Mrs.P.Kavitha
Government Advocate
ORDER
Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.
2. The grievance of the petitioner herein, is that during the valuation of her economics answer sheet in the Higher Secondary Common Examination held during March, 2019, the valuer awarded only 85 marks though, she is entitled for a minimum marks of 91 or 92. The specific averment made in the affidavit is that nearly 6 to 7 marks were awarded less than what she deserved in the said examination due to improper valuation. So, she sought for revaluation, remitting the necessary fees. The respondent has not revaluated her answer script and when she enquired the authorities, she was informed that only if there is any change in the marks, the same will be informed. Hence, the present writ petition is filed to issue Mandamus to the http://www.judis.nic.in 3 authorities directing them to assess and revaluate the economics answer scripts of the petitioner in a manner in terms of proper reference to the Key answers and award not less than 6 marks; more consequently to release the revised mark sheet.
3. After notice, the respondent has filed the typed set of papers and the report of the Revaluation Committee. The abstract of the Revaluation Committee indicates that there is no change in the valuation after the answer scripts of the petitioner being revaluated by the Committee of 3 members.
4. The learned counsel appearing for the petitioner submitted that both the first valuer as well as the Revaluation Committee has not awarded marks as per the response of the petitioner in the answer scripts as well as in the light of the key answers. Valuation of the answer scripts is the job of experts in the field. The system provides for reviewing the valuation, by appointing 3 members committee to revaluate these answer scripts. In the wisdom of the expert, the petitioner answer script has been valuated twice and they have found that there is no change in the marks awarded. http://www.judis.nic.in 4 Dr.G.JAYACHANDRAN,J.
sni
5. While so, this Court cannot substitute the wisdom of the experts so far as the valuation of the answer scripts is concerned. Hence, this Writ Petition is dismissed as devoid of merits. No costs. Consequently, the connected miscellaneous petition is closed.
01.07.2019 Index : Yes / No Internet : Yes / No sni To The Director of Government Examination, Directorate of Government Examination, DPI Complex, College Road, Nungambakkam, Chennai – 6.
W.P.No. 15560 of 2019 http://www.judis.nic.in