SUJITHA AM Vs. COMMISSIONER, COLLEGIATE EDUCATION NRUPATHUNGA ROAD, BANGALORE, REGISTRAR, BANGALORE UNIVERSITY O/O REGISTRAR (EVALUATION) BANGALORE AND PRINCIPAL MLA FIRST GRADE COLLEGE MALLESHWARAM, BANGALORE

JUDGEMENT

(1.) PETITIONER has sought for a mandamus to call for answer script and the result of 2007 Nov/April 2008 of the subject Corporate Accounting 1 of 3rd semester B.Com and also to pay damages of Rs. 5 lakhs for the respondents' carelessness and negligence in withholding her marks card. According to the petitioner's counsel, petitioner had appeared for October 2006 examination in Corporate Accounting I subject and her result was withheld thereby, she was made to appear once again for the said paper in November 2007 and it is her case, the result of the said examination was not announced. The petitioner states, the revaluation result for which she had applied, was also not announced as such, she was made to take up the examination once again and she has lost two academic years.

(2.) ACCORDING to the 2nd respondent University, the revaluation marks card was sent to the college and it was for the petitioner to collect the same from the college and once the revaluation results are announced and marks card is sent to the college, even if the petitioner had applied for further examination on the ground that there was no announcement of the revaluation results, since she has passed on revaluation, question of further valuing the paper did not arise and no marks card could be sent.

(3.) IT appears, for Corporate Accounting I paper for which petitioner had appeared, on coming to know she had failed in that subject, she had applied for revaluation. The revaluation result was announced but of course, very late. There appears to be some negligence on the part of the respondent University. However, the revaluation result is shown to have been sent on 3.1.2008.