VIRENDRA MADHUKARRAO GUMFAWAR Vs. NAGPUR UNIVERSITY

JUDGEMENT

(1.) HEARD Shri Haq, the learned Counsel for the petitioner and Shri Kulkarni, the learned Counsel for the respondent.

(2.) THE petitioner appeared in M. A.-Part I (English) Examination conducted by the respondent University in the year 1999. He was declared pass in the said examination. The grievance of the petitioner is that the marks awarded to him in three subjects, viz. (i) Chaucer to Milton, (ii) Elizabethan and Jacobean Drama and (iii) The Victorian Age, were on lower side and that there was some error in evaluation in the aforesaid three papers and, therefore, he intended to apply for revaluation in the aforesaid three papers but the respondent University, in view of Ordinance No. 159 (Amended), told the petitioner that he was entitled to seek revaluation in only one paper. Faced with this situation, the present writ petition has been filed by the petitioner challenging Ordinance No. 159 to the effect it provides for revaluation in only one head of passing of the students choice.

(3.) WE are mainly concerned with Rule 3 of Ordinance No. 159 (Amended), which reads thus :