N.YAZHINI Vs. PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed for the issue of writ of Mandamus directing the respondents to evaluate the papers viz., General medicine Paper I and II and General Surgery Paper I and Paper II, in accordance with the regulations governing the Pondicherry University.

(2.) The petitioner has claimed for three reliefs in the present writ petition. The 1st relief, insofar as furnishing the answer scripts is concerned, this Court has already directed the University to furnish the petitioner with the Answer scripts by an order dated 21.08.2020. What is left to be considered is only with regard to the valuation of the papers sought for by the petitioner in accordance with the regulations.

(3.) The case of the petitioner is that she is a M.B.B.S Student who was declared as failed in General Medicine paper I and II and General Surgery Paper I and II, during the examination conducted in November 2019. According to the petitioner, the papers were evaluated thrice and there was a huge variation in the marks awarded between the evaluators. In order to substantiate this contention, the Table Form of Marks in the three evaluations has been filed at Page No.11 of typed set of papers. In view of the same, the petitioner is seeking for the valuation of the papers by an independent evaluator and also to compute the marks by taking the average of the 1st and 2nd valuation alone into consideration.