MRITTIKA SEN GUPTA Vs. CHAIRMAN BANGALORE UNIVERSITY

JUDGEMENT

(1.) PETITIONER a post graduate student is before me seeking for a direction to furnish answer scripts with Registration No. 02bms and the pattern of allotment of marks for each question in the revalue paper in Microbial Technology III (theory) with paper code MBP-403 of MSc IV semester conducted by the Bangalore University during the month of June,2004. Petitioner also wants other directions in the given circumstances. Petitioner after completing her B. Sc, for in the year 2002, pursued her studies in M. Sc, Micro biology in PES college and successfully completed all the first three semesters in first class. She took her fourth semester in the month of June, 2004. Surprisingly, she found that the marks obtained by her Micro Biology was only 17 out of 80. She applied for challenge revaluation. She however approached the custodian of marks for clarification. He gave the information that the petitioner had actually obtained 59 marks in her first valuation and as per the rules, if any candidate obtains more than 70% in any PG Course, it is sent for a second valuation. If there is any discrepancy in the valuation and the difference is more than 17 marks between the first and the second valuation, it is sent for Board valuation. It was further informed that the petitioner's marks were 32, 59 and 17 in the first, second and Board valuation respectively. After eight months, she was provided 19 marks in terms of the challenge valuation proceedings. Aggrieved by this petitioner is before me. She says that this grant of marks in the given circumstances requires an interference by this Court.

(2.) NOTICE was issued and respondents have entered appearance.

(3.) UNIVERSITY admits the valuation and the challenge valuation request in terms of the pleadings. University justifies its stand. The University has also made available the original answer scripts along with valuation slips.