SEBY C. ANTONY Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The writ petition has been filed by a party in person. The grievance of the petitioner is that he is not awarded the grace marks of 25% for the theory papers for all the semesters, to which he claims entitled, being a differently abled person. It is submitted that if he is awarded grace marks, he will secure the required 75% marks in his B.Com. LLB (Hons.) Course, which would in turn enable him to get admission to the Ph.D. programme under the University.

(2.) The questions to be decided are;

(3.) Regarding the question whether persons who have completed Undergraduate course are entitled for admission to Ph.D. course, reliance is placed on Regulation 3 of the University Grants Commission (Minimum Standards and Procedures for Award of Ph.D. Degree) Regulations, 2022 dealing with the eligibility criteria for admission to the Ph.D. programme. Regulation 3 reads thus: