K MAGESH Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) These Writ Appeals have been directed against the common order passed by the learned Judge dated 15.2.2017 in W.P.No.s.3769 to 3777 of 2017 rejecting the claim of the writ petitioners, to direct the Controller of Examinations to grant grace marks (ranging 2 to 8 marks) for the practical test of the respective subjects in respect of III Professional Part II MBBS held in November, 2016 wherein, they had failed.

(2.) According to the appellants, they are the medical students joined MBBS course in the 3rd respondent College for the academic year August 2012. The said College is affiliated to the Pondicherry University/2nd Respondent. The appellants had successfully completed all the examination papers and reached final year and joined in III professional Part II course in December 2015. The appellants appeared examinations for four subjects, viz., General Medicine, General Surgery, Obstetrics & Gynecology and Paediatrics in December 2016. The examinations results were published in January 2017, wherein, while they cleared all the subjects with goods marks, but unfortunately failed in Practical Test of their respective subjects due to shortage of marks ranging 2 to 8.

(3.) The Examination Regulations of the Pondicherry University 2009-10 contemplates the grant of grace marks. It is relevant to extract the relevant portion of MBBS syllabus and regulations of the second respondent University, which reads as follows: