Madhya Pradesh High Court
Prashant Kumar Dixit vs The Board Of Secondary Education on 17 April, 2017
WP-4042-2017
(PRASHANT KUMAR DIXIT Vs THE BOARD OF SECONDARY EDUCATION)
17-04-2017
Shri C.B.Thakur, learned counsel for the petitioner.
Heard on the question of admission.
Petitioner has filed this petition praying for relief of
revaluation in his answer-sheet in the subject of Pedagogy of
English of D.El.Ed (II Year) examination held by the
respondent-authorities in the year 2016.
The learned counsel for the petitioner submits that the respondent-authorities have not properly evaluated the answer-sheet of the petitioner and therefore, the direction as prayed for be issued.
The learned counsel for the petitioner has also challenged the communication dated 20.1.2017 (Annexure P/5) issued by the respondent-authorities refusing to conduct the revaluation on account of the absence of any provision in that regard. We have heard the learned counsel for the petitioner at length.
Though the petitioner has stated that his answer-sheet has not been properly evaluated, model answers and other documents have not been filed on the basis of which, we could ascertain as to whether there is any glaring and apparent mistake on the face of record warranting our extra-ordinary power to direct revaluation of the answer-sheets. This court and the Supreme Court in the cases of M.P. Board and other Vs. Ku. Vineeta Rupra, 1998(1) MPLJ, 595, Neha Indurakhya Vs. M.P. Board of Secondary Education, 2003(3) MPLJ 368, Maharashtra State Board of Secondary Education and others Vs. Paritosh Phupesh Kumar Seth (AIR 1984 SC 1543), Mohan Kumar Singhaniya and others Vs. Union of India (AIR 1992 SC 1), Council of Higher Secondary Education Orissa and others Vs. Yashodhary Padhi (Civil Appeal No. 1362/1990 decided 28.02.1990) Parent Forum for Emi Vs. Secondary Board of Education Vs. Abhilash Shiksha Prasar Samiti and others 1997(2) JLJ 113, Pramod Kumar Shrivastava Vs. Chairman Bihar Service Commission Patna and others (2004) AIR SCW 4541, Pranshu Indurakhya Vs. State of MP and others 2005(2) MPLJ 215=2005(2) MPHT-S2005-2-JLJ-216 have held that as there is no provision of revaluation in the regulation of the Board, mechanical orders for revaluation cannot be issued except in exceptional cases where glaring and apparent mistakes are evident from a mere perusal of the answer sheet which is not evident in the facts and circumstances of the present case.
In view of the aforesaid, we do not find any merits in the petition which is accordingly dismissed.
(RAVI SHANKAR JHA) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
C