EMMANUEL.A.G.S Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) COMMON ORDER Heard the learned counsel on either side.

(2.) The Writ petitioners after obtaining their Engineering degrees, joined Government College of Engineering, Tirunelveli, in the academic year 2017-18 to undergo M.E.(Engineering Design) course. It is a two years course. The second semester of the first year contains 6 Theory papers and 2 Practical examinations. The petitioners could not clear 1 Theory paper, namely, Integrated Mechanical Design.

(3.) The examination for the said subject was held on 23.05.2018. According to the Writ petitioners, Question No.13.b from Part-B of the question paper was out of syllabus. This question carried 54 marks out of 100. Even though the Writ petitioners attended the said question "13.b ", they could not get the requisite marks for securing a pass. The petitioners applied for revaluation. But even then, the situation did not improve for them. The Writ petitioners submitted a representation on 03.09.2018 pointing this out. But in their representation, the Writ petitioners have taken the stand that not only the Question No.13.b, Question No.13.a was also framed out of syllabus. The petitioner's request was rejected vide communication dated 03.12.2018 by the Controller of Examinations. This communication is under challenge in these Writ petitions.