COLIN SIBY Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The Mahatma Gandhi University has now issued certain orders withdrawing the Consolidated Mark Lists and Final/Provisional Degree certificates issued to the petitioners for the reason that marks awarded to them earlier through moderation has been decided to be cancelled; and consequently that all of them will have to be construed to have failed in the examinations.

(2.) The petitioners in these two writ petitions - which have been heard together on account of the analogous facts and reliefs pleaded and sought for - have approached this Court challenging the afore decisions of the University asserting that they have a vested right to be declared qualified in the examination, particularly when they have been issued with the Degree certificates and Mark Lists by the University, without raising any objection.

(3.) The petitioners, therefore, pray that the orders of the University, bearing No.5207/E1 1/2019/MGU dated 26.10.2019, a copy of which is on record as Ext.P5 in W.P.(C) No.35551/2019 and as Ext.P3 in W.P.(C) No.32960/2019, be set aside and they be allowed to enjoy the benefits of the Provisional/Final degree certificates already issued to them.