RAKSHITHA.K Vs. THE KANNUR UNIVERSITY

JUDGEMENT

(1.) The petitioner is aggrieved with the fact that the petitioner's results of the examination, she appeared, by virtue of an interim order at Ext.P6, is not being published. The petitioner is a student, who was admitted to the B.Ed (Mathematics) course by the 3rd respondent college, which is an affiliated college of the 1st respondent University. The admission of the petitioner was in the academic year 2011-12, when the B.Ed course had only duration of one year and the examination was at the end of the academic year.

(2.) With respect to the non eligibility of the petitioner, there is no dispute since, the petitioner obtained only 44.83 marks in her qualifying graduate examination and the minimum eligibility criteria was 45 for OBC, to which category she belonged. However, while computing the marks, the petitioner is said to have claimed the marks available to a student, who has participated in the National Service Scheme and the Principal had added the marks to the total marks as evident from the mark list issued by the very same University and permitted her admission to the B.Ed course on the assumption that she has obtained 45.4 marks.

(3.) The specific contention of the University is that the Principals are not entitled to add any grace marks as available to the students, as per the regulations of the University and on an application made by the students themselves, the grace marks are added in the mark list by the University. It is after adding the grace marks entitled to the petitioner that the petitioner had secured 44.83 marks, which makes her ineligible to apply for the B.Ed course, which prescribes a minimum of 45 marks in the case of OBC candidates., under which category, the petitioner applied.