A GIRIJA Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) A common question arises for consideration in these writ petitions which shall stand disposed of by this common order. The answer to the question turns on a true and correct interpretation of the regulations framed by the respondent university governing declaration of ranks in the examinations offered by it. The controversy, arises in the following circumstances.

(2.) ). The petitioners have passed their B. E. final examinations in different disciplines in the year 1998. Their grievance is that looking to the marks secured by them in VII and VIII Semester examination conducted by the University, they were entitled to ranks in terms of the regulations framed by the university. Instead of doing so the university has chosen candidates who had secured lesser marks and thus deprived the petitioners of the distinctions which was rightfully theirs'. They have prayed for a mandamus directing the respondents to allot to them proper ranks in accordance with the regulations and to rectify the list already published.

(3.) RANKS are declared by the respondent university in terms of regulations published under notification dated 16th December 1991. Regulation-1 envisages declaration of ranks equal to 10% of the total number of candidates appearing for any final or semester examination subject to minimum of one and maximum of ten, provided that at-least five candidates were registered for the examination. Regulation-2 is for our purpose relevant are may therefore be extracted in extenso :