LAWS(GJH)-2009-10-167

GUJARAT UNIVERSITY Vs. ARUN SUSHILKUMAR BHAKKAD

Decided On October 08, 2009
GUJARAT UNIVERSITY Appellant
V/S
Arun Sushilkumar Bhakkad And Anr Respondents

JUDGEMENT

(1.) SHRI Dahyabhai Ravchand Medal. Late Shri Mojilal Purshottamdas M. Pandya and Shrimati Jayalaxmi M. Pandya Medal. The Bank of India Prize are the three medals instituted for awarding to the student, who pass in first attempt first class and score the highest marks in the university Examination of 3rd year B. Com. In the convocation held on 19. 02. 2009, the above mentioned medals were awarded to the second respondent. Writ petition was preferred by the first respondent herein staking Claim for the above medals stating that he had obtained more marks than the second respondent on reassessment of his answer sheets, and he is the legitimate person to get those medals.

(2.) UNIVERSITY took up the stand that rules for Reassessment specifically provided that a student, whose result is revised after reassessment, shall not have any Claim to any medal/scholarship/prize, etc. on the basis of such revision.

(3.) LEARNED Single Judge interpreting the Rules for Reassessment allowed the writ petition holding that since first respondent had obtained more marks than the second respondent, first respondent is the legitimate person to get the medals. Consequently, University was directed to award the medals to the first respondent on the basis of marks obtained on reassessment, and also to issue necessary certificate showing the final result of the first respondent on that basis.