AIR 2018 SC 52 ::2018 (2) ALJ 110 ::2018 (2) SCC 357 ::(2017) 14 Scale 173 ::(2018) 1 ServLJ 47 ::(2018) 1 ADJ 62 (SC) ::2018 (127) ALR SOC 37 (SC) ::(2018) 2 All WC 1859 ::(2018) 2 Guj LH 46 ::(2018) 1 ESC 7 ::(2018) 1 Lab LN 36 ::(2018) 1 JLJR 99 ::(2018) 2 KCCR 105 ::2018 (1) KLT SN 23 (SC) ::(2018) 1 Pat LJR 184 ::(2018) 1 SCT 334

Supreme Court Of India

(From: Allahabad)

Hon'ble Judge(s): Madan B. Lokur, Deepak Gupta , JJ

Constitution of India , Art.32, Art.16— U.P. Secondary Education Services Selection Board Act (5 of 1982) , S.16— Appointment of Trained Graduate Teachers - Examination for - Revaluation of answer books - Directions issued. For re-valuation of mark-sheets, following are directions/highlights in respect of matter. They are: (i) If statute, Rule or Regulation governing examination permits re-evaluation of answer sheet or scrutiny of answer sheet as matter of right, then authority conducting examination may permit it; (ii) If statute, Rule or Regulation governing examination does not permit re-evaluation or scrutiny of answer sheet (as distinct from prohibiting it) then Court may permit re-evaluation or scrutiny only if it is demonstrated very clearly, without any 'inferential process of reasoning or by process of rationalization' and only in rare or exceptional cases that material error has been committed; (iii) Court should not at all re-evaluate or scrutinize answer sheets of candidate-it has no expertise in matter and academic matters are best left to academics; (iv) Court should presume correctness of key answers and proceed on that assumption; and (v) In event of doubt, benefit should go to examination authority rather than to candidate. Sympathy or compassion does not play any role in matter of directing or not directing re-evaluation of a....