PRESIDENT BOARD OF SECONDARY EDUCATION Vs. D SUVANKAR
LAWS(SC)-2006-11-94
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on November 14,2006

PRESIDENT BOARD OF SECONDARY EDUCATION, ORISSA Appellant
VERSUS
D.SUVANKAR Respondents





Cited Judgements :-

BOARD OF SECONDARY EDUCATION VS. SASMITA MOHARANA [LAWS(NCD)-2007-2-16] [REFERRED TO]
HARYANA BOARD OF SCHOOL EDUCATION VS. MANISHA [LAWS(NCD)-2008-4-63] [REFERRED TO]
ANUJ KUMAR JAIN VS. STATE OF HARYANA AND ANOTHER [LAWS(P&H)-2013-5-655] [REFERRED]
NAMITA CHANDRAHAS GUPTA VS. GUJARAT NATIONAL LAW UNIVERSITY [LAWS(GJH)-2014-6-81] [REFERRED TO]
SACHIN BHILWARE VS. GENERAL ADMINISTRATION DEPARTMENT [LAWS(MPH)-2018-7-75] [REFERRED TO]
NILANJANA AHOM VS. DIBRUGARH UNIVERSITY [LAWS(GAU)-2009-6-58] [REFERRED TO]
MIRA RANI SARKAR VS. STATE OF ASSAM [LAWS(GAU)-2008-2-56] [REFERRED TO]
V.VENKAT SAI ANURAG VS. SECRETARY, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, GOVERNMENT OF INDIA [LAWS(APH)-2013-9-85] [REFERRED TO]
SACHIN VARSHNEY VS. UNION OF INDIA [LAWS(DLH)-2012-11-161] [REFERRED TO]
SHEKHAR SINGH & ORS. VS. DR. RAM MANOHAR LOHIA AVADH UNIVERSITY FAIZABAD ORS. OTHERS [LAWS(ALL)-2010-9-622] [REFERRED TO]
RANJEET KUMAR SINGH VS. STATE OF U P [LAWS(ALL)-2012-2-30] [REFERRED TO]
U ARUL MOZHI VS. REGISTRAR TAMIL NADU [LAWS(MAD)-2016-8-231] [REFERRED]
RAMESHVRI KUMARI AND OTHERS VS. STATE OF RAJASTHAN AND OTHERS [LAWS(RAJ)-2018-5-100] [REFERRED TO]
L KIRAN KUMAR VS. N T R UNIVERSITY [LAWS(APH)-2007-5-10] [REFERRED TO]
DR.P.KISHORE KUMAR AND OTHERS VS. THE STATE OF ANDHRA PRADESH [LAWS(APH)-2016-10-3] [REFERRED TO]
PUNAMDITA RAI BARUAH VS. GAUHATI UNIVERSITY [LAWS(GAU)-2007-10-17] [REFERRED TO]
INDIAN COUNCIL OF AGRICULTURE RESEARCH THROUGH DIR VS. CENTRAL ADMINISTRATIVE TRIBUNAL AND OTHERS [LAWS(ALL)-2018-5-181] [REFERRED TO]
PRITAM ROOJ VS. UNIVERSITY OF CALCUTTA [LAWS(CAL)-2007-3-51] [REFERRED TO]
ARPIT KUMAR GUPTA AND OTHERS VS. GENERAL ADMINISTRATION DEPT [LAWS(MPH)-2018-7-21] [REFERRED TO]
BHAWNA SINGH VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION & ANR. [LAWS(MPH)-2018-7-475] [REFERRED TO]
L FATHIMA FABIOLA VS. REGISTRAR GENERAL HIGH COURT CHENNAI [LAWS(MAD)-2012-7-145] [REFERRED TO]
SARAVANA PAVAN NADARAJAH VS. TAMIL NADU M G R MEDICAL UNIVERSITY [LAWS(MAD)-2012-8-116] [REFERRED TO]
N MARIAPPAN VS. REGISTRAR GENERAL HIGH COURT MADRAS [LAWS(MAD)-2012-5-18] [REFERRED TO]
URMILA VS. STATE OF RAJASTHAN AND OTHERS [LAWS(RAJ)-2018-5-90] [REFERRED TO]
GURMEHTAB SINGH AND OTHERS VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2013-4-635] [REFERRED]
NILAM RANI VS. H.P. BOARD OF SCHOOL EDUCATION AND ORS. [LAWS(HPH)-2015-3-65] [REFERRED TO]
TAMILNADU DR. M.G.R. MEDICAL UNIVERSITY VS. R.DEVIKA [LAWS(MAD)-2013-11-95] [REFERRED TO]
S. JOSEPH SELVARAJ VS. REGISTRAR UNIVERSITY OF MADRAS CHEPAUK [LAWS(MAD)-2014-6-20] [REFERRED TO]
DEBASHISH ROY VS. UNITED BANK OF INDIA [LAWS(GAU)-2024-3-136] [REFERRED TO]
PARIKSHIT NAIDU VS. STATE OF M P AND OTHERS [LAWS(MPH)-2016-8-111] [REFERRED]
SAJAN VS. STATE OF KERALA [LAWS(KER)-2008-2-62] [REFERRED TO]
JISHNU NATH VS. STATE OF ASSAM & ORS. [LAWS(GAU)-2014-5-82] [REFERRED TO]
RAVI CHANDRA PRAKASH VS. SUPREME COURT OF INDIA AND ANOTHER [LAWS(DLH)-2017-7-344] [REFERRED TO]
J MIRACLINE VS. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT [LAWS(MAD)-2009-7-91] [REFERRED TO]
SHARINATH DAS GUPTA VS. BOARD OF SECONDARY EDUCATION [LAWS(MPH)-2018-3-155] [REFERRED TO]
RAMANDEEP KAUR VS. COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH (CSIR) [LAWS(P&H)-2017-9-252] [REFERRED TO]
HARYANA PUBLIC SERVICE COMMISSION VS. STATE INFORMATION COMMISSIONER [LAWS(P&H)-2011-1-223] [REFERRED TO]
NITIN PATHAK VS. STATE OF M P & OTHERS [LAWS(MPH)-2017-9-87] [REFERRED TO]
PRAKHAR KUMAR MISHRA VS. MADHYA PRADESH BOARD OF SECONDARY EDUCATION AND ORS. [LAWS(MPH)-2015-8-104] [REFERRED TO]
T ARUTSELVAM VS. GOVERNMENT OF TAMIL NADU REPRESENTED BY SECRETARY TO GOVERNMENT HEALTH AND FAMILY WELFARE DEPARTMENT [LAWS(MAD)-2012-3-34] [REFERRED TO]
KANJA LOCHAN PATHAK VS. STATE OF ASSAM AND ORS. [LAWS(GAU)-2015-9-95] [REFERRED TO]
RAJESH KUMAR VERMA VS. HIGH COURT OF DELHI THROUGH REGISTRAR GENERAL [LAWS(DLH)-2013-1-260] [REFERRED TO]
ARUN KUMAR YADAV VS. STATE OF U.P. [LAWS(ALL)-2020-2-343] [REFERRED TO]
ANAMIKA BHADURI VS. WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION [LAWS(CAL)-2010-6-80] [REFERRED TO]
UNIVERSITY OF CALCUTTA VS. PRITAM ROOJ [LAWS(CAL)-2009-2-100] [REFERRED TO]
ASEB AUDIT AND ACCOUNTS SEREVICE ASSOCIATION VS. ASSAM ELECTRICITY GRID CORPORATION LTD [LAWS(GAU)-2020-2-112] [REFERRED TO]
BASHARAT SALEEM VS. J K HIGH COURT THROUGH REGISTRAR GENERAL [LAWS(J&K)-2018-11-113] [REFERRED TO]
SIDDHARTH KAUL VS. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY [LAWS(DLH)-2011-12-79] [REFERRED TO]
ABHISHEK SHARMA VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2020-2-495] [REFERRED TO]
MALAVIKA SINGH AND ORS. VS. DR. RAM MANOHAR LOHIA AVADH UNIVERSITY [LAWS(ALL)-2011-3-461] [REFERRED TO]
NEHA SINGH VS. DR. RAM MANOHAR LOHIA AVADH UNIVERSITY AND ORS. [LAWS(ALL)-2011-3-459] [REFERRED TO]
KAVITA PRAJAPATI VS. SECRETARY, (MPPSC) INDORE [LAWS(MPH)-2018-7-79] [REFERRED TO]
RAN VIJAY SINGH & ORS. VS. STATE OF U.P. & ORS. [LAWS(SC)-2017-12-25] [REFERRED TO]
SECRETARY WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION VS. AYAN DAS [LAWS(SC)-2007-9-8] [REFERRED TO]
SONAM CHAUDHARY VS. RPSC AND ORS. [LAWS(RAJ)-2015-4-156] [REFERRED TO]
G FIBI VS. SECRETARY TO GOVERNMENT AND OTHERS [LAWS(MAD)-2016-1-291] [REFERRED]
ARVIND KUMAR VS. HIMACHAL PRADESH PUBLIC SERVICE COMMISSION [LAWS(HPH)-2014-10-43] [REFERRED TO]
MRIDUPADAN DAS VS. BOARD OF SECONDARY EDUCATION [LAWS(GAU)-2016-7-37] [REFERRED TO]
SUDEEP SINGH AND OTHERS VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2018-5-13] [REFERRED TO]
MADHAVI VS. SECRETARY STATE BOARD OF SCHOOL EXAMINATION [LAWS(MAD)-2008-9-388] [REFERRED TO]
DEVYASHREE DUTTA VS. STATE OF ASSAM [LAWS(GAU)-2007-9-20] [REFERRED TO]
CHANDRA PRAKASH MISHRA VS. VICE CHANCELLOR DR R M L AVADH UNIVERSITY FZBD [LAWS(ALL)-2015-2-39] [REFERRED TO]
KM BHANU PRIYA VS. UNION OF INDIA [LAWS(ALL)-2007-3-83] [REFERRED TO]
VIPIN PANDIT VS. STATE OF HIMACHAL PRADESH AND OTHERS [LAWS(HPH)-2016-12-85] [REFERRED TO]
JAGADISWARAN VS. VICE CHANCELLOR TAMIL NADU DR M G R MEDICAL UNIVERSITY [LAWS(MAD)-2014-4-67] [REFERRED TO]
G. PRASHANTHI VS. TAMIL NADU DR.MGR MEDICAL UNIVERSITY [LAWS(MAD)-2012-9-116] [REFERRED TO]
STATE OF TAMIL NADU REP. BY ITS SECRETARY, STATE BOARD OF SCHOOL EXAMINATION, CHENNAI & OTHERS VS. J. AMRITHA, REP. BY HER NATURAL GUARDIAN AND FATHER V.S. JEYAKUMAR [LAWS(MAD)-2013-8-217] [REFERRED TO]
LATIKA SHARMA VS. STATE OF HIMACHAL PRADESH AND ORS. [LAWS(HPH)-2015-3-67] [REFERRED TO]
VIVEK KAUSHAL VS. HIMACHAL PRADESH PUBLIC SERVICE COMMISSION [LAWS(HPH)-2014-7-88] [REFERRED TO]
RAKESH SINGH JADON VS. STATE OF M P & OTHERS [LAWS(MPH)-2013-8-317] [REFERRED]
SHIV KUMAR VS. PUNJAB AND HARYANA HIGH COURT AND ORS. [LAWS(P&H)-2013-9-336] [REFERRED TO]
TAMIL NADU DR AMBEDKAR LAW UNIVERSITY VS. TAMIL NADU STATE INFORMATION COMMISSION [LAWS(MAD)-2010-4-626] [REFERRED TO]
PREM PRAKASH SINHA, S/O G L SINHA; DEEPAK KUMAR TIWARI; PRAVEEN KUMAR LAATA; RAJESH KUMAR SHUKLA; RAJESH CHANDRAKAR VS. STATE OF CHHATTISGARH AND ORS ; CHHATTISGARH PUBLIC SERVICE COMMISSION AND ORS [LAWS(CHH)-2015-12-58] [REFERRED]
SAGAR KUMAR SEN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2012-6-38] [REFERRED TO]
DALIP KUMAR VS. H P PUBLIC SERVICE COMMISSION [LAWS(HPH)-2017-3-108] [REFERRED TO]
ICAI VS. CENTRAL INFORMATION COMMISSIONER [LAWS(DLH)-2009-4-137] [REFERRED TO]
K. NIRMAL VS. CHAIRMAN, TAMIL NADU PUBLIC SERVICE COMMISSION [LAWS(MAD)-2014-3-5] [REFERRED TO]
KAVITA GUPTA AND ORS. VS. BHARAT SANCHAR NIGAM LIMITED AND ORS. [LAWS(HPH)-2015-12-56] [REFERRED TO]
KAVITA GUPTA AND ORS. VS. BHARAT SANCHAR NIGAM LIMITED AND ORS. [LAWS(HPH)-2015-12-56] [REFERRED TO]
G BIJU KUMAR VS. KERALA PUBLIC SERVICE COMMISSION [LAWS(KER)-2008-5-14] [REFERRED TO]
CENTRAL BOARD OF SECONDARY EDUCATION VS. ADITYA BANDOPADHYAY [LAWS(SC)-2011-8-80] [REFERRED TO]
R SRINIVASAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2010-12-136] [REFERRED TO]
R RAMASAMY VS. SECRETARY MINISTRY OF HIGHER EDUCATION [LAWS(MAD)-2010-9-129] [REFERRED TO]
NISHANT DUTTA VS. PUNJAB & HARYANA HIGH COURT [LAWS(P&H)-2021-4-19] [REFERRED TO]
HEMANT BAKOLIA VS. COMMERCIAL TAXES DEPARTMENT [LAWS(MPH)-2019-8-57] [REFERRED TO]
NIKITA VERMA VS. STATE OF M P AND ANR [LAWS(MPH)-2018-7-102] [REFERRED TO]
LAISHRAM ROMESH SINGH VS. MANIPUR PUBLIC SERVICE COMMISSION [LAWS(MANIP)-2022-7-15] [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [LAWS(SC)-2010-5-72] [REFERRED TO]
TANIYA MALIK VS. REGISTRAR GENERAL OF HIGH COURT OF DELHI [LAWS(SC)-2018-2-112] [REFERRED TO]
MARIA LORAINE LYDIA VS. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES, BENGALURU [LAWS(KAR)-2015-12-217] [REFERRED TO]
P.K.SELVENDRAN VS. THE DIRECTOR OF GOVERNMENT EXAMINATION [LAWS(MAD)-2016-7-3] [REFERRED TO]
A SARAVANAN VS. REGISTRAR GENERAL, [LAWS(MAD)-2012-6-64] [REFERRED TO]
PRITAM ROOJ VS. UNIVERSITY OF CALCUTTA [LAWS(CAL)-2008-3-19] [REFERRED TO]
SHIVESH CHAUDHRY VS. CENTRAL BOARD OF SECONDARY EDUCATION [LAWS(ALL)-2009-8-60] [REFERRED TO]
KHUSHBOO AND ORS. VS. DR. RAM MANOHAR LOHIA AVADH UNIVERSITY [LAWS(ALL)-2011-3-458] [REFERRED TO]
SOUMYA KONAR VS. WEST BENGAL JOINT ENTRANCE EXAMINATION BOARD [LAWS(CAL)-2009-7-77] [REFERRED TO]
DR. POLNATISWAMI KUMAR VS. NTR UNIVERSITY [LAWS(APH)-2021-3-100] [REFERRED TO]
THE GENERAL MANAGER (HR AND ADMN. B.S.N.L.) VS. MRS. M.P. PATANGE [LAWS(BOM)-2016-8-54] [REFERRED TO]
SAIFAN KHAN VS. HIGH COURT OF CHHATTISGARH [LAWS(CHH)-2021-3-46] [REFERRED TO]
LALITA DEVI VS. STATE OF H.P. AND ANOTHER [LAWS(HPH)-2016-12-45] [REFERRED TO]
LALITA DEVI VS. STATE OF H.P. AND ANOTHER [LAWS(HPH)-2016-12-45] [REFERRED TO]


JUDGEMENT

Arijit Pasayat, J. - (1.)Leave granted.
(2.)Challenge in this appeal is to the judgment rendered by a Division Bench of the Orissa High Court. While holding that there was no provision under any rule or regulations of the Appellant-Board for revaluation, a sum of Rs. 20,000/- was awarded for wrong intimation about the total marks actually received by the respondent No. 1.
(3.)Background facts in a nutshell are as follows: Respondent No. 1 appeared at the High School Certificate Examination-2004 conducted by the appellant-board. Result of the said examination was published on 25.6.2004. Initially, respondent No. 1 was declared to have passed in the 1st Division securing 654 marks out of 750 marks. Respondent No. 1 made a representation pointing out that the marks appear to have been wrongly mentioned in the marks sheet. Answer scripts were verified, and it was found that the marks awarded in one paper i.e. SSH were wrongly shown as 35 though respondent No. 1 had really secured 65 marks. It was pointed out that the mistake occurred due to the wrong entry made in the computer. The error was rectified in the Tabulation Register and fresh marks sheet was issued on 7.7.2004. The revised marks sheet was sent to the Zonal Officer, at Balasore for onward transmission to the Headmaster, N.S. Police High School where the petitioner had prosecuted studies. In September, 2004 respondent No. 1 filed writ petition. It is to be noted that Board had constituted a Committee pursuant to the direction given in Bismaya Mohantys case (supra). The cut off mark was fixed at 682. As at that time the respondent No. 1s marks were taken to be 654, his papers were not examined by the Committee. As the candidate had deposited requisite fees for checking of addition of marks, the exercise was undertaken and it was noted that in the SSH paper he had secured 71 and not 65 as was posted in the cover page. In other words, the actual marks secured by the candidate were 690 and not 654 as was originally recorded.


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