SONALI GOVIND BADHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioner passed the B.Sc.examination in the year 1999-2000 and took admission to M.Sc. Course in the year 1999-2000. According to the petitioner, she has successfully completed her M.Sc. Part-1 in the year 2006-2007. Thereafter, she was admitted for M.Sc. Part-II. The petitioner was doing M.Sc. in Analytical Chemistry. The petitioner appeared for M.Sc. examination held in November 2007. According to the petitioner, allocation of marks of the said examination is as follows for all papers.

(3.) The statement of marks for the 2nd semester shows that in the subject Physical Chemistry - II petitioner has obtained 18 marks out of 20 as internal marks and obtained 23 marks out of 80 in UEX. She has thus, obtained 41 marks out of 100. Even though passing is of 40 marks, she has been declared as failed, because she could not get 32 marks but obtained 23 marks in UEX. The petitioner applied for verification of marks. The Controller of the Examination, by communication dated 24-03-2008, informed the petitioner that, on verification of answer books, it has been found that marks have been correctly totalled and there is no mistake. The petitioner applied for photo copies of answer book, which was given to the petitioner on 03-04-2008. According to the petitioner, she scrutinised the paper and on scrutiny, she found that she has not been correctly assessed insofar as Question No.4a (iii), and Question No. 4(a) (iv) and 4 (b). In view of that, the petitioner had made an application dated 07-04-2008 before respondent No.2, describing the entire situation. Till date, no action has been taken on the same.