POOJA BAGRI Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) Earlier, the Petitioner has challenged the communication of the Controller of Examinations, University of Madras, the Second Respondent, dated 15.09.2000, wherein, it has been stated that as she had passed all the first year papers in the supplemental examination, i.e., in October, 1999, the question of eligibility for University ranking does not arise.

(2.) Placing reliance on the University Regulations, which state that the candidates, who pass all the examinations prescribed for the course in the first instance and within a period of two academic years from the year of admission in the course are only eligible for ranking, the University has inter alia contended that the Petitioner is not entitled to ranking. As the University Regulation has been put against the Writ Petitioner for amending university ranking, the Petitioner has filed W.P.M.P. No.911 of 2009, to amend the prayer in the present Writ Petition, declaring that the Second Proviso to Clause 6 of the University 1997-98 Examination Regulations and the resultant communication, dated 15.09.2000 of the Second Respondent are illegal and to set aside the same and consequently, sought for a direction to the Respondents to issue appropriate Rank Certificate in her favour for M.A. (Corporate Secretaryship) for the examination held for the batch of students who have undertaken the course in the Academic years 1998-2000. Considering the plight of the Petitioner, W.P.M.P. No.911 of 2009 is ordered.

(3.) It is the case of the Petitioner that she did her M.A. (Corporate Secretaryship) during the academic year 1998-99 and 1999-2000 in D.G. Vaishnav College, Arumbakkam, Chennai, affiliated to Madras University. During the first year examination conducted in April, 1999, the Petitioner fell sick and was bedridden at Bombay and therefore, she did not appear for the examinations. However, she continued her studies for the second year and for the first time, she appeared in the first year examination in October, 1999. After a span of six months, she completed her second year in April, 2000 and stood first in the College. According to the Petitioner, she is eligible for University ranking. She had completed the course within the stipulated period of two years and there were no arrears in any subjects nor she has made any attempt to improve her performance in any subject. On both the occasions, i.e., in October, 1999 and April, 2000, it was her first attempt. As the Petitioner is eligible for University rank, she made a request on 20.08.2000 to the Registrar, University of Madras, First Respondent, to award her rank for the academic years 1998-2000. With reference to her request, the Second Respondent, by a Memo, dated 15.09.2000, has informed that since she had passed the first year paper in October, 1999, she is not eligible for University ranking.