A SUNDEEP Vs. PONDICHERRY UNIVERSITY; CONTROLLER OF EXAMINATION; PRINCIPAL, PONDICHERRY INSTITUTE OF MEDICAL SCIENCE

JUDGEMENT

(1.) In all these Writ Petitions, the relief sought for is identical and therefore, all the matters were heard together and are disposed of by this common order.

(2.) In these Writ Petitions, the petitioners seek for quashing the order dated 29.06.2016, passed by the second respondent, who is the Controller of Examination (i/c) of the Pondicherry University, and to direct the third respondent to send the petitioners' paper for revaluation to the second respondent.

(3.) By the impugned proceedings, the second respondent informed all the Director, Dean, Principals of the Medical College affiliated to the Pondicherry University stating that the Pondicherry University has decided to amend its MBBS Regulation with respect to revaluation and grace marks to theory and practical examination in line with the Regulation framed by the Medical Council of India and give effect to the same from the academic session May 2016 onwards, pending ratification by the Academic Council of the University. Further, it was informed that there will not be any revaluation for MBBS answer papers and grace marks for practical papers from the academic session May 2016 onwards.