G KARTHICK Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The writ petitioner prays for the issue of a writ of mandamus directing the respondents 1 and 2 to produce the answer sheet in Subject CS-304 bearing Registration No.8010016 in the B.E.Degree Examination held in October 2001 and direct the answer sheet revalued by any competent examiner.

(2.) After hearing the counsel for the writ petitioner and the counsel for the respondents a direction had been issued for production of the Examination Answer Sheets relating to the petitioner in respect of the subject "Principles of Programming Language", Subject Code CS 304 conducted on 15.11.2001 F.N., Session. As seen from the marks awarded by the University Examiner, the petitioner has secured only 17 marks. The University Examiner has awarded either 0 mark or 1 mark and only in respect of two questions the University Examiner has awarded 3 marks each and for one question awarded 5 marks.

(3.) It is the assertion of the petitioner that he is a very bright student and he has secured high marks in every other paper which he has appeared in the same Examinations, namely third semester examinations held in 2001. It is the claim of the petitioner that he secured 89.37% of marks on an average, but he was awarded only 37 marks out of 100 in the Subject "Principles of Programming Language" which is below the minimum mark for a pass. It is claimed that the petitioner has secured 20 out of 20 in the Internal Examination, but he has been awarded only 17 marks out of 80 in the Theory paper. The petitioner asserted that he has answered all the 15 questions nearly in 35 foolscap pages and that it is highly unbelievable that he has secured only 17 marks out of 80 marks. The petitioner approached the respondents for revaluation which has been turned down. But only on retotalling, the respondents have affirmed that there is no mistake in the totalling.