SYED SHOEB ALI Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In these three petitions, the petitioners who answered the MBBS Examination held in the month of June-2019 have sought for revaluation of the answers scripts by the third evaluator.

(2.) The learned counsel for the petitioner in , Smt. Hema L. Kulakarni has placed reliance on the decision of this Court in W.P.Nos.48194- 48198/2018 and 48669-673/2018 dated 21.08.2012 pointed out that this Court has laid down a formula for determining the deviation of valuation and by applying this formula, the difference between the marks awarded by the first evaluator and the second evaluator in the case of the petitioner in works out to 16.5% and therefore the petitioner is entitled for revaluation by the third evaluator in terms of the notification dated 29.03.2019.

(3.) The learned counsel appearing for the petitioners in W.P.Nos.204723-20724/2019 and W.P.No.204729/2019 have referred to the decision of this Court in W.P.No.382/2019 (EDN-RES) dated 10.01.2019 and would submit that as held in the above decision the contentions urged by the petitioners are required to be considered by the Registrar and therefore seek to remit the matter to the Registrar of respondent No.1 University to workout the percentage of difference of marks between the two evaluation and if it is found that the said difference is more than 15% then there will be no impediment for the respondent to refer the answers script of the petitioners for third evaluation in terms of the above notification dated 29.03.2019.