LAWS(BOM)-2006-8-198

AJAY PRAKASH AMBAGADE Vs. UNIVERSITY OF PUNE

Decided On August 29, 2006
AJAY PRAKASH AMBAGADE Appellant
V/S
UNIVERSITY OF PUNE Respondents

JUDGEMENT

(1.) By this petition, the petitioner has prayed for a direction to the 1st respondent University requiring it to grant to the petitioner grace marks in one subject viz., Advanced Java Programming, and declare him as having passed the Master of Computer Application examination.

(2.) Facts necessary for adjudication of this dispute, stated briefly, are as under: -

(3.) The petitioner is a citizen of India and was permanent resident of Nagpur. He had joined the Pune University for obtaining the degree of Master of Computer Application, which was conferred by the University. The said post- graduate course was of three years' duration and consisted of six semesters, each semester being for six months. The petitioner undertook his studies for this post- graduate degree from June, 2000 and attended five semester till December, 2002. The sixth semester did not require any college attendance or any written examination. Thus the last examination, in conventional sense, which the petitioner took was for the fifth semester. The results for the sixth semester examination were declared on 30th January, 2003 and the petitioner was declared failed in the subject of Advanced Java Programming in which he has secured 25 marks out of 80, the minimum requirement for passing being 32 marks. The petitioner, therefore, claimed grant of grace marks according to the University Ordinances, which claim having been rejected the petitioner has approached this Court.