KADIA BHAVESHKUMAR JAYANTILAL Vs. SARDAR PATEL UNIVERSITY

JUDGEMENT

(1.) Rule. Mr.Mitul Shelat for respondent No.1-University waives service of rule and Ms.Nisha Parikh for Mr.Ramnandan Singh for respondent No.2 waives service of rule.

(2.) At the joint request of the learned counsel for the parties, the matter is heard and finally disposed of today.

(3.) The petitioner is a practising advocate at the District Court at Anand. He appeared in the Third Year LL.B. (Special) (First Semester) examination held in November, 2000. In first three papers; (1) Criminal Procedure Code, Juvenile Justice Act and Probation of Offenders Act; (2) Law of Evidence and (3) Civil Procedure Code and Limitation Act. In the internal examination held by the respondent No.2-college he secured 22 marks in each of those three papers out of total 30 marks. Thus, his aggregate of internal college examination was 66 marks out of total 90 marks in three subjects. Whereas, he secured 45, 47, and 43 respectively in the aforesaid papers out of marks of 70 in the external examinations held by the university. Thus, his external total was 135 out of 210 marks. He secured 135 out of 210 marks in external examinations held by the university and 66 out of 90 marks held by the respondent-college. Thus, his total aggregate was 201 marks out of 300 total marks [Annexure-B (marks sheet of First Semester)].