LAWS(KAR)-2011-8-184

N.M. MANJUNATH, S/O. MALLANNA M.M. AND DR. SUNIL S. NAYAK, S/O. P. SANJEEV NAYAK Vs. THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES 4TH T BLOCK, JAYANAGAR. REPTD. BY ITS REGISTRAR AND A.B. SHETTY MEMORIAL INSTITUTE OF DENTAL SCIENCES. PERALAKATT

Decided On August 11, 2011
N.M. Manjunath, S/O. Mallanna M.M. And Dr. Sunil S. Nayak, S/O. P. Sanjeev Nayak Appellant
V/S
The Rajiv Gandhi University Of Health Sciences 4Th T Block, Jayanagar. Reptd. By Its Registrar And A.B. Shetty Memorial Institute Of Dental Sciences. Peralakatt Respondents

JUDGEMENT

(1.) IN these cases, the Petitioners have sought for quashing the results of their practical examination of MDS Course held during May, 2011 in the subject Oral and Maxillo Facial Surgery'

(2.) THE Petitioners had joined A.B. Shetty Memorial Institute of Dental Sciences, Deralakatte, Mangalere for the study of MDS Course in 'Oral and Maxillo Facial Surgery' for the academic year 2008 -2009. They appeared for the.examination held during May, 2011. with register Nos. 08EX077 and 08EX082 respectively. In order to pass in the said examination, a student has to secure 50% in theory component and 50% in practical including clinical and viva -voce. The first Petitioner has secured 258 marks out of 400 in the theory and 132 marks out of 300 in the practical's examination. Similarly, Petitioner No. 2 has secured 240 marks out of 400 in theory and 127 marks out of 300 in the practical's. Since the Petitioners have failed to secure 50% marks in practical examination, the University has declared them as failed.

(3.) I have heard the learned Counsel for the parties.