ADITHYA.D.M Vs. VISVESVARAYA TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) In the instant writ petition, the petitioner has prayed for the following reliefs:

(2.) The petitioner is pursuing B.E (Electronics & Communication) with the respondent No.3-college. As on the date of presentation of this petition, he was in the VII semester examination under 2015 Scheme. The petitioner is stated to have joined the respondent No. 3-College in the month of June 2016. He had written VIII semester examination. He had obtained Letter Grade 'D' in the Computer Applied Engineering Drawing-subject which is stated to be a Lab examination. Letter Grade 'D' would be with reference to 42% to 45% of marks. The petitioner dissatisfied with award of Letter Grade 'D', filed revaluation with a hope for enhancing the Letter Grade 'D' to that of 'C'. Unfortunately in the revaluation, he was given Letter Grade 'F' on 14.08.2017. Letter Grade 'F" means fail. In terms of Notification dated 07.12.2015 vide Annexure-A in particularly Illustration: 2 provides for retention of revalued marks/Letter Grade. Illustration : 2 reads as under:

(3.) On 30.08.2017, the respondent University issued Notification on 30.08.2017, wherein the said Notification is applicable from June-July 2017 examination, one of the conditions imposed is "i) If the revaluation are lesser than the original marks, the original marks shall be retained". In this backdrop, the petitioner has presented this petition, seeking to declare the petitioner as 'Passed' in Letter Grade 'D' in the subject Computer Applied Engineering Drawing of I Semester. The amended Regulation was relating to consideration of marks after revaluation dated 30.08.2017 and it will be effected for the examination held during the month of June-July 2017.