REGISTRAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In view of the directions issued by Hon'ble the Chief Justice, the grievance raised by two students by their letter, who are pursuing their studies in Law, has been directed to be treated as PIL and referred to this Court.

(2.) This Court had appointed Learned Counsel Ms.Surekha Mahajan as an amicus curiae. The learned amicus has filed a petition proper in the Registry.

(3.) Our attention is invited by the learned amicus to a news paper item placed on record as well a communication issued by Respondent- Kaviyatri Bahinabai Chaudhary North Maharashtra University, Jalgaon. The communication dated 13.12.2018 refers to an exercise of assessment of the answer sheets and the scheme of marking and model answers. It is stated in the communication that the scheme of marking and model answers of the respective subjects is provided to the examiners. It is further stated that it is found by the University that while allotting the marks, the marks are not properly referred to as against a particular question or subject question and this results in an error in calculation of marks and leads to filing of number of applications by the students for providing them photostat copy of the answer sheet, verification of answer sheet and redressal of their grievance. In this backdrop, it is requested by the University to the Principals/Directors of all the affiliated Colleges to issue appropriate instructions to the teachers and examiners to follow the scheme of marking and model answers scrupulously so as to avoid presenting of applications by the students to the University.