LAWS(DLH)-2011-1-274

SUSHIL SOLANKI Vs. UNIVERSITY OF DELHI

Decided On January 17, 2011
SUSHIL SOLANKI Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) THE petitioner was a student of B.Sc. (Electronic Hons.) of respondent no.2 Maharaja Agrasen College affiliated to the respondent no.1 University. THE petitioner in the year 2009-2010 took the second year exam and though had an Essential Repeat (ER) in one of the papers, in accordance with the Rules/Policy of the respondent no.1 University was promoted to the third year.

(2.) THE petitioner applied for re-evaluation of his marks not only of the paper in which he had the ER but also of other papers in which he had earlier been declared passed. THE result of re-evaluation declared in December, 2010, while maintaining the result of the petitioner in the paper in which he had ER, also found the petitioner to have failed in another paper/subject of Human Behaviour.

(3.) THE petitioner himself has filed before this Court as Annexure P-7 at page 20, the Rules of the respondent no.1 University qua Re-evaluation. THE said Rules inter alia provide that whenever a student applies for re- evaluation, he surrenders his original performance and is bound to accept the revised performance whether there is no change in the marks or there is an increase or decrease in the marks.