SAURODEEP BHATTACHARJEE Vs. THE REGISTRAR (EVALUATION)

JUDGEMENT

(1.) All these writ petitions are similar in nature and therefore they are disposed of by this common order.

(2.) The petitioners in these writ petitions are pursuing their studies either in MBBS or BDS courses. They have taken up examination and are failed one or two subjects. Some of the petitioners have failed with little margin of marks say 1 or 2 marks. They are aggrieved by the method of evaluation adopted by the respondent on the ground of it being unscientific or arbitrary. They have sought for direction for further evaluation i.e., re-evaluation either on the ground that the first evaluator has not awarded proper marks or that the second evaluator. It is stated, by the act of evaluators not properly evaluating and not properly awarding proper marks to one or the other questions, in one or the other subject, has caused injustice to them and they are subjected to lose one academic year for the said lapse. In some cases when one evaluator has awarded marks it is apparent error on the part of the other evaluator to award Rs.0' marks. The petitioners have prayed that they are entitled to get their answer papers evaluated by the third evaluator, who is expert in the subject, which would remedy the situation and it would meet the ends of justice.

(3.) I have heard the learned counsel for the petitioners and the learned counsel for the respondents.