ARAVIND S Vs. THE RAJIV GANDHI UNIVERSITY

JUDGEMENT

(1.) Though these writ petitions are listed for Preliminary Hearing, with the consent of the learned counsel on both sides, they are heard finally.

(2.) Petitioners have sought the following reliefs:

(3.) Petitioners have averred that they are students of I Year Bachelor of Homeopathic Medical and Surgery ('BHMS' for short), studying at the 3rd and 4th respondent colleges, which are affiliated to the 1st respondent University. They were admitted to the course in 2015-16 and 2016-17, and have appeared for the I year examinations conducted by the respondents. According to them, they are entitled for grace marks up to 10 in terms of Regulation 11(viii) of the Homeopathy (Degree Course BHMS) Regulations, 1983, (hereinafter referred to as the Central Regulations, for brevity) as per notification dated 10.8.2015. However, the 1st respondent has restricted award of grace marks to a maximum of 5 marks only by issuing an amended notification, a copy of which is produced at Annexure-B dated 9.8.2016.