GUNJAN VERMA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) . This writ petition has been filed by a student of the Delhi University impugning the manner in which the revaluation was effected by the respondents of her answer scripts in the B.Se. Second Year Examination. The petitioner has made the following prayers in the present writ petition :- "a) issue a writ of mandamus or any other writ, order or direction in the nature thereof for disclosing the marks of petitioner and to verify whether the marks have been correctly recorded against the roll number of the petitioner. b) in the alternative, to issue an appropriate writ, order or direction for appointment of an independent person or committee to verify whether the marks haves correctly been given and recorded against he roll number of the petitioner, within a given time frame; c) issue an appropriate writ, order or direction including writ in the nature of mandamus for calling of the records from the Respondents ; and d) issue an appropriate writ, order or direction including writ in the nature of Mandamus directing the Respondents to allow the petitioner to attend the classes for B.Sc.(Hons)-III and to provisionally appear in the annual examination conducted by the university, pending the disposal of the writ."

(2.) The petitioner has sought the aforestated reliefs on the plea that after a meritorious record in her school and having passed her All India Secondary Examination from the St. Xaviers School in Delhi with 82.5% marks, she was granted admission in the B.Sc(Hon.) Electronics Course being conducted by the Khalsa College which is affiliated and recognised by the Delhi University. It is claimed that the petitioner maintained a brilliant track record and scored 63.50% marks in the first year examination. According to the petitioner she was regular even in her academic year and had taken B.Sc(Hon.) Part II examination after full preparation giving satisfactory answers to all questions in all the papers of the subject course. However to her shock, when the result was declared on the 15th July, 2004, the petitioner was informed that she had failed in five subjects of the second year and had obtained barely passing marks in the remaining subjects.

(3.) As the petitioner apprehended some error in the result which was declared in respect of her examination, the petitioner submitted an application dated 15th July, 2004 with a recommendation of the respondent no 5, Principal of the Khalsa College seeking rechecking of her result in the prescribed proforma. The petitioner was not satisfied with the rechecking. Consequently she made representations dated 21st September, 2004/19th November, 2004 and 22nd November, 2004 stating that the petitioner believed that her answer scripts might have been exchanged with somebody else or that her marks were wrongly transferred to somebody else due to some technical glitch.