SRUTHI RAJAGOPAL.A. Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) Appellant is the petitioner in the writ petition. She completed B. Tech Degree Course in Electronics and Communication Engineering under the Mahatma Gandhi University, during 2009- 2013. She appeared in the B.Tech Degree supplementary examination conducted in May 2013 and could obtain only 21 marks out of 100 in the Subject Engineering Mechanics. On revaluation, the marks awarded in that paper increased to 27. The minimum marks prescribed for pass in the subject is 40% for external examination and 50% in aggregate. Therefore she could not qualify in the degree examination, though she could secure a total of 73.77% marks in all the eight semesters. Dissatisfied with the results of revaluation, she obtained a copy of her answer book from the University and got it valued by a Professor in a professional college, who awarded her 52 marks. Relying on the marks awarded on such valuation by an outside agency, she approached the University with the request for second revaluation, asserting that three of her answers were not valued and that she got very high marks in all the other subjects and examinations. The writ petition was filed at this stage seeking directions to the University to get her answer paper revalued again.

(2.) After elaborate consideration of the pleadings and contentions on either side, the learned Single Judge dismissed the Writ Petition. Aggrieved by the same, this writ appeal is filed claiming second revaluation, relying on the marks awarded to her by the outside expert, producing the copy of the answer paper valued by him, as Annexure A1.

(3.) We heard the learned counsel appearing on either side. The learned Standing counsel for the University, while supporting the impugned judgment, furnished a copy of the relevant Regulations issued by the University.