Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9692/2015
MANOJ WADHWA & ANR ..... Petitioners
Through: Mr. N.K.Sahoo, Advocate
versus
CENTRAL BOARD OF SECONDARY
EDUCATION ..... Respondent
Through: Ms. Manisha Singh and Mr. Akhil
Kulshrestha for Mr. Amit Bansal, Advocate
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
O R D E R
% 13.10.2015
1. This is a petition filed seeking a direction from this court for
revaluation of the answer sheet of petitioner no.2, with respect to the
compartment examination held for the accountancy paper qua XII
standard, in respect of the year 2015.
1.1 Admittedly, since the petitioner had failed in the accountancy
paper, she sat for compartmental examination, in July 2015. The
result of the compartmental examination, according to petitioner no.2,
was declared on 06.08.2015.
1.2 Petitioner no.2, admittedly, applied for re-verification of the
marks on 10.08.2015. The result of the re-verification was disclosed
to petitioner no.2, as averred in the writ petition, on 17.08.2015.
1.3 Petitioner no.2, claims that since she was unwell between
WP(C) 9692/2015 Page 1 of 2
07.08.2015 and 17.08.2015, she could not apply for revaluation.
2. Ms. Singh, who appears on advance notice on behalf of the
respondents says that, apart from anything else, the time-line fixed for
revaluation expired on 29.08.2015. She says that an on-line request
for revaluation could have been made between 25.08.2015 till
29.08.2015.
3. Having regard to the averments made in the petition, it is not
known as to why after 17.08.2015, petitioner no.2 did not make an
attempt to register herself for revaluation.
4. In these circumstances, the petition cannot be entertained. It is
accordingly, dismissed.
RAJIV SHAKDHER, J
OCTOBER 13, 2015
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WP(C) 9692/2015 Page 2 of 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9692/2015
MANOJ WADHWA & ANR ..... Petitioners
Through: Mr. N.K.Sahoo, Advocate
versus
CENTRAL BOARD OF SECONDARY
EDUCATION ..... Respondent
Through: Ms. Manisha Singh and Mr. Akhil
Kulshrestha for Mr. Amit Bansal, Advocate
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
O R D E R
% 13.10.2015
1. This is a petition filed seeking a direction from this court for
revaluation of the answer sheet of petitioner no.2, with respect to the
compartment examination held for the accountancy paper qua XII
standard, in respect of the year 2015.
1.1 Admittedly, since the petitioner had failed in the accountancy
paper, she sat for compartmental examination, in July 2015. The
result of the compartmental examination, according to petitioner no.2,
was declared on 06.08.2015.
1.2 Petitioner no.2, admittedly, applied for re-verification of the
marks on 10.08.2015. The result of the re-verification was disclosed
to petitioner no.2, as averred in the writ petition, on 17.08.2015.
1.3 Petitioner no.2, claims that since she was unwell between
WP(C) 9692/2015 Page 1 of 2
07.08.2015 and 17.08.2015, she could not apply for revaluation.
2. Ms. Singh, who appears on advance notice on behalf of the
respondents says that, apart from anything else, the time-line fixed for
revaluation expired on 29.08.2015. She says that an on-line request
for revaluation could have been made between 25.08.2015 till
29.08.2015.
3. Having regard to the averments made in the petition, it is not
known as to why after 17.08.2015, petitioner no.2 did not make an
attempt to register herself for revaluation.
4. In these circumstances, the petition cannot be entertained. It is
accordingly, dismissed.
RAJIV SHAKDHER, J
OCTOBER 13, 2015
yg
WP(C) 9692/2015 Page 2 of 2