R RAMASAMY Vs. SECRETARY MINISTRY OF HIGHER EDUCATION

JUDGEMENT

(1.) Heard the petitioner appearing in person, Mr.S.C.Herold Singh, learned Government Advocate for the first respondent and Mr.P.Thiagarajan, learned counsel for respondents 2 and 3 University.

(2.) The petitioner was a Post Graduate student in Law under the second respondent University. He joined M.L. with Transfer of Properties which is an optional subject. He wrote his final year M.L. Examination and appeared for Public Trust and Charities (PDE) and Land Reform Laws and Leases (PDF) with registration No.0049. But he was unsuccessful. Though he asked for photostat copies of his answer sheets, the same were not provided. Therefore, he filed the present writ petition, seeking for a direction to produce the answer sheets for the examination wrote by him with code Nos.PDE and PDF for the year December, 2007. Further the court should direct the authorities to revalue the answer sheets under the court supervision and also to declare the results before the ensuing examination in June, 2008.

(3.) On notice from this court, the respondents have produced the photostat copies of answer sheets. A counter affidavit, dated 3.7.2008 was also filed by the second respondent. In paragraph 5 of the counter affidavit, it was averred as follows: