J SHERIN CHRISTELDA Vs. CONTROLLER OF EXAMINATION

JUDGEMENT

(1.) The Writ Petitioner is the appellant and she filed W.P(MD)No.4173 of 2016 praying for issuance of a Writ of Mandamus directing the first respondent to provide the answer sheets for the subject Pathology Paper Part I & II in respect of the examination conducted during August 2013 as well as Pharmacology Paper Part I and II in respect of the examination conducted during August, 2013 and Forensic Medicine conducted during February, 2014 and to furnish the marks obtained by the petitioner in the viva, practical and internal assessment marks by considering the representation, dated 06.02.2016.

(2.) The said Writ Petition came to be dismissed on the ground that as per the guidelines, the petitioner has to apply for obtaining xerox copy of the answer scripts within the time stipulated by them and she has failed to do so and belatedly made such a claim after two years and aggrieved by the dismissal of the Writ Petition, the petitioner has filed the present Writ Appeal.

(3.) Mr.T.Lajapathi Roy, learned counsel appearing for the appellant/writ petitioner, has drawn the attention of this Court to the typed-set of documents and would submit that the petitioner got her admission under Non- Resident Indian quota and the second respondent College has much interested in money being collected from the students and for trivial matters she has been harassed and in order to wreak vengeance only, lesser marks have been awarded in the said examination and in order to substantiate her stand that she has performed well, prayed for production of the answer scripts as well as marks and without understanding the scope and purpose of her prayer, the Writ Petition came to be dismissed erroneously and hence, prays for interference.