GAYATHRI Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) The second respondent (herein) preferred a Writ Petition in W.P. No. 1755/1989 seeking a Writ of Certiorari quashing the Notification dated 9-8-1985 issued by the Bangalore University, partially in so far as it prohibited revising the ranking in respect of those candidates who secured enhanced marks on revaluation except declaration of class.

(2.) The facts are as under: The second respondent herein was a student of Seshadripuram College, Bangalore. He appeared for the final B.Com., degree examination of Bangalore University under Registration No. 8627371 in the month of April 1988. He passed in his first attempt. In the said examination, the second respondent was declared to have been passed in II Class having secured total marks of 355 out of 600. Apprehending that his answer book has not been property valued, the second respondent made a representation to the respondent-1, praying for revaluation of the same. On revaluation, the Clause relating to revaluation is as under:

(3.) On 1-9-1988 the University of Bangalore notified the names of the candidates who have secured first ten positions of rank in final B.Com., examination taking into consideration the aggregate of marks secured in all the three years i.e., First, Second and Third year B.Com., examination. According to the second respondent, the appellant secured 831 marks in the aggregate whereas he had secured 834 after revaluation. Therefore, he is entitled to be placed in the 10th rank, in the place of the appellant.