M VERRANNA Vs. VICE CHANCELLOR OSMANIA UNIVERSITY HYD

JUDGEMENT

(1.) This Writ Petition was filed as Public Interest Litigation by 22 students questioning the action of the respondent-University in not revaluing the B.Ed, answer scripts of the petitioners properly by teachers having qualification of B.Ed. course, and about the irregularities alleged to have been committed in the conduct of examination and revaluation. Petitioners prayed that respondents be directed to get the papers valued by the teachers having B.Ed. qualification, and, District Selection Committee be directed to permit the petitioners to take DSC examination in the event they pass, and the Vigilance and Enforcement Department be directed to investigate into that conduct of B.Ed. course/ examination and revaluation. Writ Petition was filed on 10th March, 2004.

(2.) The primary grievance made by the petitioners in the Writ Petition was about the manner in which revaluation appears to have been done by the respondent-University. A student gave a complaint to the Registrar that he paid Rs. 20,000/- to a person, who promised that he would pass him in revaluation and that the person is not to be seen, and, that he should be passed. Petitioners allege that some of the students were shown to have passed the examination, but their names did not figure in the list of passed candidates published on 7-3-2004. Many students who got very less marks were passed in a mechanical manner in revaluation, and in the case of the petitioners, revaluation was not done properly by the competent persons as per the A.P. Universities Act, 1991.

(3.) Petitioners allege that they appeared for the B.Ed. Entrance Test in the year 2002. It is one-year course spread over one academic year. Entrance examination for B.Ed. course was over in April, 2003 and admission counseling took place thereafter. Classes commenced in the last week of May, 2003. But, abruptly, to the shock of the petitioners, in the first week of January, 2004, respondents announced that there will be final examinations from 12th January, 2004. Thus, studies were conducted only for 7 months i.e. almost middle of the academic year. Thus, examinations were conducted only after 7 months of study without completing the course, and the petitioners alleged that since they had failed even in revaluation due to not completing course by respondents, they have suffered a lot. They state that even District Selection Committee did not accept their forms. They belong to poor families. Therefore, in the entire episode, action of the respondents deserves to be probed in having committed irregularities in revaluation and conducting the course.