T.G. NANDAKUMAR Vs. DIRECTOR GOVERNMENT EXAMINATIONS

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition praying to direct the first respondent to award 2 marks to his son (Registration No. 730997) for question No. 20 in Part -I Botany of Biology and further direct the third respondent to permit the petitioner's son to participate in the counselling for MBBS course based on his revised marks.

(2.) AFTER elaborate argument, the learned Government Advocate appearing for the respondents 1 and 2 brought to the notice of this Court that a mistake was committed in granting marks to the petitioner's son. In fact, for question No. 20, which carries 3 marks, the petitioner was awarded one mark. After filing this writ petition, the answer sheet written by the petitioner's son was evaluated and it was found that the answer written by the petitioner's son for question No. 35 was incorrect. During evaluation, it was found that the second and third reactions written for question No. 35 was wrong. The release and acceptance of H2o is also wrong. Hence, one mark was reduced to the petitioner's son for question No. 35. As far as question No. 20 is concerned, after evaluation, it was found that the petitioner's son is entitled for awarding two more marks. However, since the petitioner's son was awarded excess mark for question No. 35, ultimately, he could be awarded only one extra mark in this writ petition.

(3.) IN the result, the writ petition is partly allowed and the total marks secured by the petitioner's son is declared as 196 in Biology subject as against 195 awarded to him earlier. No costs. Consequently, connected miscellaneous petition is closed.