AIROnline 2018 Ori 292

Orissa High Court

Hon'ble Judge(s): Vineet Saran , C.J. AND B.r. Sarangi , J

Constitution of India , Art.226— Education - Evaluation of marks - wrong evaluation of the answersheet by the computer - On verification of OMR sheet of petitioner, mistake committed by computer in evaluation of marks to one of questions being apparent and admitted by opposite parties - Petitioner entitled to 4 marks for said question only - Change in mark shall be communicated to the Chairman, OJEE.