SRINIVASA Vs. M P SRIKANTH

JUDGEMENT

(1.) The petitioner, a student of B.A. Course, was issued a Provisional Pass Certificate on 15.09.2015, which was later R.discovered to be wrong inasmuch as, in the April-May, 2013 examination for the paper 'Education', he had secured only 26 marks and was declared 'failed'.

(2.) The petitioner had sought for revaluation of the said paper which yielded to him some pass marks, which were allegedly loaded to the system by mistake and the petitioner's result accordingly was declared as "pass". However, percentage difference between the first valuation and the revaluation had justified the answer sheet being forwarded for third valuation in terms of the University Regulations and in the third valuation, he was declared as

(3.) Therefore, the respondent-University had issued the impugned endorsement dated 24.09.2015 at Annexure-N asking him to return the marks card and further to appear for the examination in the failed subjects. Aggrieved thereby, the petitioner has approached this Court.