(1.) This Writ Appeal is filed against the judgment of the learned Single Judge, who declined to order revaluation of the answer book of the Appellant in the subject "Differential Geometry", which is a first year subject for the M. Sc. course in Mathematics.
(2.) We have heard Learned Counsel appearing for the Appellant and learned Standing Counsel appearing for the University.
(3.) The learned Single Judge declined to order revaluation because the Examination Regulations do not provide for a 2nd revaluation. Even though in principle, we completely agree with the learned Single Judge, we felt there is necessity to examine the credibility of valuation of answer books got done by the University. We therefore verified the marks awarded to the Appellant in valuation and revaluation in another subject, namely Functional Analysis, in which also the Appellant had originally failed but passed after revaluation. The marks awarded to the Appellant in the subject "Functional Analysis" in valuation and revaluation are given below: <p><table class = tablestyle width="75%" border="1" align="center" style="font-family:verdana"> <tr> <td width="35%"><div align="center"><strong>Marks awarded(out of 75)</strong></div></td> <td width="20%"><div align="center"><strong>Result</strong></div></td> <td width="45%"><div align="center"><strong>Original Valuation</strong></div></td> </tr> <tr> <td><div align="center">20</div></td> <td><div align="center">Failed</div></td> <td><div align="center">First revaluation</div></td> </tr> <tr> <td><div align="center">38</div></td> <td><div align="center">Passed</div></td> <td><div align="center">Second revaluation</div></td> </tr> <tr> <td><div align="center">40</div></td> <td><div align="center">Passed</div></td> <td><div align="center">Marks ultimately awarded</div></td> </tr> <tr> <td><div align="center">39</div></td> <td><div align="center">Passed</div></td> <td><div align="center">(average of revaluations)</div></td> </tr> </table>