NAHAKPAM ROJITA DEVI Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The sum and substance of the case on hand is as to whether there was more than one Regulation of the year 2009-2010 with regard to the award of grace marks and whether the students, as a matter of right, can demand the grace/incentive marks.

(2.) The Medical Council of India Regulations, 1997 (amended upto 10th March 2017) and the Examination Regulations of Pondicherry University, 2009-10 onwards, deal with the grace marks, which are extracted below:

(3.) According to the petitioners, nowhere in the MCI Regulations, it has been mentioned that the students who take up the examination in the compartmental system of examination, will not be entitled to grace marks.