(1.) THE 203 petitioners are the students of colleges affiliated to the respondent University. They have filed this petition claiming the following reliefs: -
(2.) PLEADINGS have been completed and the counsels have been heard.
(3.) ON the aspect of re -evaluation, it is pleaded that the same is critical if the student has failed and/or is on the borderline; that several other institutions are providing for re -evaluation / re -assessment of answer sheets; no prejudice will be caused to the respondents in permitting re -evaluation / re -assessment whereas if re -evaluation / re -assessment is not provided, the students suffer extreme hardship and great prejudice. The respondent University in its counter affidavit has pleaded that the Supreme Court has held that no direction to the University or any other academic body to re - evaluate the evaluated answer sheets can be given unless the ordinances and rules of the University specifically provide therefor.