D. SHANMUGA RAJA Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner has filed the instant writ petition for a writ of declaration or any other writ or order to declare regulation 7.8.2 of the Integrated Common Regulation of University of Madras as null and void.

(2.) The petitioner is an Advocate by profession. He joined B.A Criminology and Police Administration degree course in 2013. The course was for a duration of three years. He appeared for fifteen arrear papers in May 2018. The results were declared. He cleared ten out of the fifteen, but failed in the remaining five papers.

(3.) The petitioner applied for revaluation of the papers in which he failed. It is stated that he tried to pay the fee for revaluation, but found that revaluation was not permitted in view of regulation of 7.8.2 of the Integrated Common Regulation of University of Madras. Regulation 7.8 reads as under:-