POOJASHREE S Vs. PRINCIPAL

JUDGEMENT

(1.) In all these petitions, the petitioners are assailing the Regulations Governing the Issue of Softcopy and Revaluation of Answer Scripts 2013 which has been brought into effect by the notification dated 27.09.2013 as at Annexure-E to the petition in W.P.No.47673/2014.

(2.) The contention of the petitioners is that the revaluation, re-totaling and issue of photo copy of answer scripts Regulations was in vogue from June- July 2002. Though subsequently a change was brought about by the revised notification dated 30.12.2011, the benefit of applying for Challenge Valuation was available to the students who had been admitted to the Bachelor of Engineering course prior to academic year 2011. In that view, it is contended that by the impugned notification through which the Regulations have been brought into effect, a facility which had been provided to the students who had been admitted to the course prior to the year 2011 has been withdrawn.

(3.) The first respondent has filed its objections wherein a justification has been provided for the change that has been brought about. The procedure adopted and the disadvantage of the same as also the subsequent change that has been brought out to ensure a better system of revaluation which has been adopted, has been referred to in paragraphs 4 and 7 of the objection statement which read as hereunder: