LISSY CLETUS Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks for a re-declaration of results and to award Second Class to her, as she has obtained 49.9% marks. According to the petitioner, this can be rounded off to 50%, so that she will get a Second Class.

(2.) The petitioner was a private student for the course M.A. English conducted by the first respondent University for the academic year 2006-2008. Ext.P1 is the mark list showing that she has passed all the examinations. The petitioner obtained a total of 1094 of 2200 marks. She applied for a revaluation of 4 out of 21 papers.

(3.) One of the papers to which revaluation sought is Politics of Narration. Her original marks were 32 which was enhanced to 40 on revaluation. In terms of the guidelines a secondary revaluation was done, wherein the marks were reduced to 30. On the basis of relevant guidelines viz. No. 16(c), the average marks was taken as 35 and the original marks were thus enhanced from 32 to 35. One third of the same will be added as internal marks which will make it to 46. Accordingly, in the final tally the marks thus increased to 1098/2200.