HASSAN Vs. REGISTRAR

JUDGEMENT

(1.) The petitioners are B. Pharma students and are studying in the college affiliated to respondent No.2- University. They have failed in the examination conducted in December, 2021. Not happy with the evaluation of the respondent No.2 - University, the petitioners have made representation to the University with a prayer to re-evaluate the answer scripts in which they have failed. As the same has not been considered, the instant writ petition is filed challenging the notification pertaining to Under Graduate Evaluation of answer scripts and they have sought for a direction to the University to re-evaluate their answer scripts. During the course of the arguments, it is submitted that the Ordinance under challenge in the instant writ petition i.e., Ordinance Governing Under Graduate evaluation of answer scripts has been struck down by a co-ordinate Bench of this Court. However, the same has been challenged by the University before the Division Bench and there is an interim order staying the said judgment. For the said reasons, the learned counsel appearing for the petitioners submit that they be given an opportunity to make a fresh representation to the respondents No.1 and 2 - University highlighting the error committed in the evaluation and seek re- evaluation of the answer scripts and that they would not press for the reliefs prayed in the instant writ petition.

(2.) The learned counsel representing respondents No.1 and 2 -University submits that if the petitioners were to make a representation to the University, the same would be considered in accordance with law and appropriate decision would be taken. Hence, the following: