JOMI JOSE Vs. KANNUR UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner, an Associate Professor, seeking to quash Exts.P3, P5 and P9 orders passed by the Kannur University, imposing fine on the petitioner in the matter of valuation of examination papers of the students in accordance with the provisions of the Kannur University Ordinances, 1999, and Clause IX of Paragraph 56 of the Regulations for revaluation. Brief material facts for the disposal of the writ petition are as follows:

(2.) On 17.11.2015, the Controller of Examinations, Kannur University appointed the petitioner as an additional examiner for the evaluation of answer scripts of 1st & 2nd Semester B.Tech. Examination in Physics, 2015. On 06.02.2017, the Controller of Examinations issued Ext.P1 notice to the petitioner, informing that the answer scripts of the paper "102 Engineering Physics" of Combined I & II Semester B.Tech examination, April 2015, valued by the petitioner, 7 candidates have secured more than 30% of the maximum marks, in revaluation. It is also specified that, as per clause IX of Para 56 of the Regulations for Revaluation, such a variation invites action against the examiner who originally valued the answer paper. Hence, as resolved by the Syndicate, petitioner was directed to furnish explanation on the matter for proceeding further in that regard.

(3.) Petitioner has submitted Ext.P2 reply, basically stating that the paper evaluations were done based on the scheme for evaluation provided by the University and on consultation with the concerned Chief Examiner, and further that the petitioner has taken maximum effort and care while evaluating the answer scripts of the students, taking into account the responsibility the University has entrusted on the petitioner. After stating so, it is further stated that, if the issue is found genuine, the petitioner will admit his mistake and apologise for the same, and also assured that petitioner will be more vigilant and careful in future.