UNIVERSITY OF KERALA Vs. PARVATHY KRISHNA

JUDGEMENT

(1.) The University of Kerala, the petitioner in W.P.(C).No.14788 of 2013, is the appellant before us. The writ petition was filed challenging Ext.P3 interim order passed by the Kerala Lok Ayukta directing the appellant to revalue the answer paper of a student in the subject of Management Accounting.

(2.) The student in question, the 1st respondent herein, had approached the Lok Ayukta alleging negligence and maladministration on the part of the appellant University in the matter of valuation of her answer paper. By securing 20 marks in the subject of Management Accounting, she had failed to secure the minimum pass mark of 35 out of 100 and in the first revaluation, she could secure only 22 marks. As this was against her expectation, and the Regulations of the University did not permit a second revaluation, she approached the Lok Ayukta with a complaint alleging negligence and maladministration on the part of the University.

(3.) The appellant filed a detailed statement of objections before the Lok Ayukta pointing out, inter alia, that the low marks secured by the student was on account of her poor performance and further that in denying her the benefit of a second revaluation, it was only abiding by the statutory Regulations. The Lok Ayukta, however, pending consideration of the main issue as to whether or not there was any negligence or maladministration on the part of the appellant, and presumably on sympathetic grounds, proceeded to issue Ext.P3 interim order directing the appellant to revalue the answer paper of the student. This led the appellant to file the writ petition that was dismissed by the judgment impugned in this appeal.