RUSHIL A A DINIZ Vs. GOA UNIVERSITY

JUDGEMENT

(1.) THE petitioner herein is a student of respondent no.2, college for the stream of Bachelor of Computer Application (B.C.A.). He is also a sportsman and has represented respondent no.2 in inter collegiate Table Tennis Tournament. Respondent no.2 is affiliated to respondent no.1, Goa University.

(2.) THE petitioner appeared for the first semester of B.C.A. and cleared all the papers except the paper of Computer Organization and Reconstruction. In that subject he failed to secure the grade for passing i.e. grade "D". He has been awarded grade "F" which is for failure. He therefore applied for verification of his marksheet and learnt that he had secured 34 marks in the subject. The minimum marks required for passing being 40 the petitioner had failed by 6 marks.

(3.) THE relevant provisions under the two ordinances are reproduced below: Ordinance OA 5.16 Instructions relating to the grace marks at the University Examinations. OA 5.16 Effective from (25th July, 2011) Scheme for award of entitlement marks and grace marks at the University Examinations.