LAWS(KER)-2012-6-114

KISHOR SANKAR Vs. MAHATMA GANDHI UNIVERSITY

Decided On June 07, 2012
KISHOR SANKAR Appellant
V/S
MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS, KOTTAYAM Respondents

JUDGEMENT

(1.) THE petitioner mainly seeks for a direction to the University to enter the improved internal marks obtained by the petitioner in the 1st year, for the subject, namely Anatomy, by exercising 're-do' option as permitted by the University in Exhibits P2 and P3 and to issue revised mark list.

(2.) THE petitioner attended the B.Sc.MRT Degree Course during 2003-2007. Supplementary examination for the first year was during 2009. Even though he secured the minimum pass mark in the subject Anatomy, he could not succeed in the subject, as his internal mark was less. Exhibit P1 is the mark list. THEreafter the University decided to grant 're-do' facility to the students as evident from Exhibits P2 and P3, which was attended to by the petitioner.