AJAY BANSAL Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioner has sought for quashing of the Notification dated 9-8-1985 issued by the Bangalore University partially to the extent that it prohibits revised ranking in respect of those examinees who derive benefit in the revaluation save the declaration of class.

(2.) According to the aforesaid Notifica tion, it is provided as follows (only therelevant portion of the Notification is reproduced):-

(3.) The material facts are that thepetitioner being a student of Seshadripuram College, Bangalore, appeared for the final B.Com. degree examination of the Bangalore University under Register No. 8627371 in the month of April 1988 and passed in his first attempt. In the said examination, the petitioner was declared to have passed in II Class with the total marks of 355 having been scored by him out of possible 600 marks.