BHAGIRATH SHARMA Vs. KUMAUN UNIVERSITY AND OTHERS

JUDGEMENT

(1.) BY the present writ petition the petitioner has prayed for a writ of mandamus directing the respondents to re -evaluate the answer books of English I and II of B.A. Part I of the petitioner. Briefly stated the facts giving rise to the present writ petition are that the petitioner appeared in B.A. I examination in the year 2004 as regular student from Radhey Hari Government Post Graduate Degree College, Kashipur. The submission of the petitioner is that he got only 6 marks out of 70 marks in first paper of English and 47 marks in second paper. Therefore, on account of the low remarks in English Literature he has been declared fail.

(2.) ON the other hand Sri B.D. Upadhyay counsel for the respondents has submitted that there is no provision of revaluation and according to the Statute of Kumaon University 1987, Rule 22.06 no revaluation shall be made and only the petitioner can be allowed improvement examination which is to be conducted by the University.