T R ARUN Vs. REGISTRAR PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a writ of Certiorarified Mandamus to quash the unreasonable norms contained in Memorandum No. PU/EXAM/E8/2005, dated 13.5.2005, of the second respondent for revaluation of only failed papers and to direct the respondents to revalue the answer papers of the petitioner in the 5th Semester examinations in the subjects i) Legal THEory-Code No.53(2) and ii) Constitutional Law II-Code No.51(2) by independent examiners and to provide the petitioner with the xerox copies of the answer papers, so as to ensure the transparency in the evaluation system prevailing in the University. THE brief facts of the case, as stated by the petitioner, are as follows:

(2.) THE petitioner had written the last 5th Semester examinations conducted by the Pondicherry University in the month of December, 2004, under Register No.23619110. THE results were declared, on 7.4.2005. Even though the petitioner had passed in all the papers, he had secured very low marks in the two subjects. Despite his strenuous preparations and good performance, the following marks were secured by the petitioner:

(3.) THE petitioner had further stated that the Pondicherry University had voluntarily undertaken to re-correct all the failed papers of the students, waiving the revaluation fees, in spite of there being no provision in the University regulations for such re-correction. This was done, since there was a general dissatisfaction, grievance and unrest among the students of the College and since the evaluation of the papers in that particular semester was not done satisfactorily.