Riti Aggarwal vs National Board Of Exam
2004 Latest Caselaw 847 Del

Citation : 2004 Latest Caselaw 847 Del
Judgement Date : 3 September, 2004

Delhi High Court

Riti Aggarwal vs National Board Of Exam on 3 September, 2004

Equivalent citations: 2005 (82) DRJ 415

Author: C Mahajan

Bench: C Mahajan

JUDGMENT

C.K. Mahajan, J.

1. Heard.

2. By way of this petition, the petitioner seeks a direction to the respondent to recheck and re-evaluate the answer-sheet of the petitioner in the Diplomate of National Board conducted by the respondent in June, 2004.

3. The Supreme Court in the matter of Pramod Kumar Srivastava v. Chairman, Public Service Commission, Patna and Ors., observed as under:- "...In the absence of any provision for re-evaluation of answer-books in the relevant rules, no candidate in an examination has got any right whatsoever to claim or ask for re-evaluation of his marks."

4. Counsel for the petitioner concedes that there is provision for re-evaluation/re-checking of the answer sheets.

5. In light of the aforesaid judgment of the Supreme Court, I do not find any merit in the present petition.

Dismissed in limini.