R KANGADEVI Vs. CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) The Petitioner has come up with the present Writ Petition seeking a direction to the 1st Respondent to grant 3 marks as grace marks towards the Theory Test of Ophthalmology in the III Professional Part I MBBS, November 2017 examination written by her, vide Registration No.12770658 and declare the results.

(2.) According to the Petitioner, she is pursuing M.B.B.S. course (III year) in the 3rd Respondent's Institute and she cleared all the papers in the I and II year. The III year consists of three subjects viz. (i) Community Medicine (ii) ENT and (iii) Ophthalmology. She appeared for III Professional - Part I M.B.B.S. Examination in June 2017 and cleared ENT subject. However, she failed in Community Medicine and Ophthalmology. Once again, she appeared in Community Medicine and Ophthalmology subjects in November 2017 and she passed Community Medicine. She failed in the third paper Ophthalmology, as she secured only 57 marks, when the Pass mark is 60.

(3.) The case of the Petitioner is that, if she is given grace marks in Ophthalmology subject, she will clear her III year M.B.B.S. Course. It is further stated by her that grace marks of 5 is applicable to all the University Examinations of M.B.B.S. course conducted semester-wise and that she lacks only 3 marks to secure Pass marks of 60. Though she made a detailed representation to the 1st Respondent requesting to award grace marks and declare 'pass' in Ophthalmology subject, her request was not considered and hence, being deprived of joining the 4th year M.B.B.S. Course, the Petitioner is before this Court.