GURUDARSHAN M Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Petitioner who passed B.Tech Degree examination from the National Institute of Technology, Calicut in the year 2006, has filed this writ petition challenging Ext.P6 letter and is seeking a direction to the respondents to convert Cumulative Grade-Point Average ("CGPA" for short) into percentage without reducing the marks by 5%.

(2.) Petitioner completed B.Tech Degree course in Electrical and Electronics Engineering under the respondent in the year 2006. At the time when he joined the course, the system of awarding marks was governed by Ext.P1 Regulations, according to which the academic performance of a student was being assessed in accordance with the Semester Grade Point Average ("SGPA" for short) and the CGPA respectively. Evaluation was being done in hundred marks for each subject. While so the National Institute of Technology Act, 2007 ("the NIT Act" for short) was enacted declaring the respondent as an institution of national importance. Under section 28 of the NIT Act, the Senate of every Institute is empowered to frame ordinances which shall provide for the admission of students, conduct of examinations, awarding of degree/diploma etc. in the Institute. On completion of B.Tech Degree course in the year 2010, petitioner was issued with Ext.P2 consolidated grade card in which the CGPA secured by him was indicated as 6.81.

(3.) The grievance of the petitioner is that the employers within India are seeking the percentage of marks instead of the grades and he was unable to furnish the same as no certificate of conversion was being given from the Institute. Subsequently when they started issuing the certificates of conversion, the formula adopted by the respondent was detrimental to him.