MS. DR. SHUBA DHUA D/O. S.P. DHUA Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES REP. BY ITS VICE CHANCELLOR, RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES REP. BY ITS REGISTRAR, RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES REP. BY ITS REGISTRAR (EVA

JUDGEMENT

(1.) THE Petitioner, after her post -graduation in medicine, was admitted to M. Ch programme in Plastic Surgery in the month of August 2008 in M.S. Ramaiah Medical College and Hospitals, Bangalore. After fulfilling the requisite requirements of study, she appeared in M. Ch Final Examination in Plastic Surgery held in the month of July 2011 with the Hall Ticket issued to her bearing No. 8SL176. The results of the said examination were announced. The Petitioner was declared 'failed' in the subjects bearing QP Code 9152 and 9153. The Petitioner having felt that her papers are not; valued in accordance with the Regulations, has approached this Court praying for the following reliefs: (A) Issue an appropriate writ, order or direction in the nature of certiorari quashing the declaration of the result of the Petitioner in the M. Ch examination in so far as it relates to Papers 3 and 2 vide QP Code 9153 and QP Code 9152 respectively; as announced on 9th August 2011 produced as Annexure -C and, (B) Issue an appropriate writ, or order or direction, in the nature of mandamus, directing the Respondents to conduct fresh valuation in respect of Paper 3 vide QP Code 9153 of the answer script of the Petitioner by competent examiners in accordance with regulations of the University and MCI.

(2.) THE Petitioner has made certain allegations in the writ petition. The relevant allegations read thus:

(3.) SRI . N.K. Ramesh, learned Counsel opposing the writ petition submits that there is no irregularity or illegality committed by the University and that there is no provision for revaluation of the answer scripts.