The Delhi HC on Tuesday dismissed a petition seeking rectification of errors in the Central Board of Secondary Education (CBSE) Class 12 accountancy sample question papers & imposed a fine of Rs 25 lakh on the petitioner.
The petitioner, named Ravinder Nath dubey, has been teaching accountancy for the past 26 years.
Asserting that accountancy examination is on Mar 3, the petitioner sought court's direction to immediately remove eight fundamentally & conceptually wrong answers from the CBSE's website.
"If the students write these wrong answers in the board examinations, the examiners may deduct 7-8 marks of students," Mr Dubey rued.
A bench of Chief Justice D.N. Patel & Justice C. Hari Shankar called the petition "frivolous" & imposed a hefty fine on him.
"You aren't talking about an exam paper but sample papers. The model papers are for students' practice," the bench said.
When the petitioner retorted that he has come with a proof, the court said, "The fine can be increased. I don't want to do it."
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