MOHD AMIR Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) THE petitioners, three students of Class 9th who have failed in the 9th class examination seek direction to the respondents to examine the case of the petitioners and get their copies evaluated properly and to declare them promoted to the upper class.

(2.) THE petitioners have produced the statement of marks for three cycles and second term/half yearly exam, III term/annual exam. All the marks are in the same statement of marks. The learned counsel for the petitioner contends that the statement of marks giving the marks of all three cycles I, II and III and second term /half yearly and III term/annual exam were given only after the end of the annual exam. A copy of the answer book of petitioner No. 1 for SST has also been produced. Similarly, the answer book of second unit test of petitioner No. 2 is produced to show that the marks awarded are not appropriate.

(3.) THE learned counsel for the petitioner is unable to show as to how the original answer books were given to the petitioners. On the representation made by the father of the petitioner No. 1, it was held that the answer books which have been produced by the petitioners are not the answer books as they do not bear any initials or signatures of the concerned teachers. The petitioners have not produced the answer books which were used by them in the examination.