ADEEB AHMED Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) Rule With the consent of the parties the writ petition is taken up for final disposal. The learned counsel for the parties also contended that no other affidavits are to be filed by the parties.

(2.) The petitioner had appeared in the annual examination for Class XII in 2006 and he has sought re-evaluation of all his papers by an external examiner with random comparison of his answer books with the answer books of some of the successful candidates and he has also sought direction to respondents to hold interview test for admission to B-Tech, JMI, 2006 in case the petitioner is declared pass in Senior School Certificate Class XII Examination, 2006 after re- evaluation.

(3.) Brief facts to comprehend the controversy are that the petitioner appeared in the Senior School Certificate (Class XII) Examination 2006. On declaration of the result of the petitioner, he failed in Physics, Chemistry and Computer Science where he has been awarded 13, 15 and 11 marks respectively out of 70 marks in theory. Petitioner sought re-evaluation of all his answer books by any external examiner on the ground that he has strong reason to believe that he has been victimized by University official, the then Proctor, Shri Rocket Ibrahim, as the petitioner had shown dissatisfaction along with other students on out of syllabus questions in the Mathematics question paper for class XII examination in 2005.