POONAM RAOSAHEB NIRMAL Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The principal question that needs to be addressed in this matter is whether the computation of percentage in respect of the subject or for that matter aggregate marks should be reckoned on the basis of the examination conducted year-wise at two different stages in respect of Architecture Course or on the basis of aggregate marks obtained by the candidate of all the three examinations of stage-1 together. For answering this controversy we may usefully refer to Regulation-7 of 1983 known as Council of Architecture (Minimum Standards of Architectural Education) Regulations,1983 . The same reads thus -

(3.) In so far as the petitioner is concerned, she has appeared for examination conducted for the first three years of the Course which would be covered stage -1 . Marks obtained by her year-wise and total aggregate at stage-1 is mentioned in communication dated 9th March, 2011.