MD AAMIR WASEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER in these petitions has sought for a direction, directing the third respondent herein to treat the percentage of the petitioner in the qualifying examination of Physics, Chemistry and Mathematics as 40% by applying the rule of Mathematics with regard to rounding off of numbers, while the petitioner has secured 39.666% in the qualifying examination. Further, he has sought for a direction to third respondent to publish an additional rank list giving ranking to the petitioner for engineering course pursuant to Common Entrance Test-2011 considering the marks obtained by the petitioner, in the common Entrance Test conducted in 2011, in the interest of justice and equity.

(2.) IT is the case of the petitioner that he has been prosecuting his studies at Farhan Composite Pre-University Arts and Science College at Gulbarga. Through the said college, he appeared for the II year Pre- University Examination, conducted in the month of March 2011 and he has secured the marks out of 100, as follows: English Hindi Physics Chemistry Mathematics Biology Total 50 44 39 45 35 43 256 Thus, the aggregate percentage of marks obtained is 42.666%, whereas the aggregate percentage of marks in respect of optional subjects, viz., Physics, Chemistry and Mathematics (hereinafter referred to as "PCM" for short), is 39.666%. Unfortunately, he could not secure aggregate of 40% in respect of the optional subjects, viz., PCM, but could secure only 39.666%.

(3.) PER contra, Learned Government Pleader appearing for respondents 1 to 3, inter alia, contended and submitted that, the competent authority is not empowered to round it off from 39.666% secured by him to 40% in respect of optional subjects, PCM. Therefore, interference by this Court is not called for.