P S NIRANJAN Vs. CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) This Writ Petition has been filed seeking Mandamus to declare the action of the respondents in not sending the answer scripts of the petitioner of B.E (Mechanical) examination for revaluation to a third valuer as illegal and arbitrary and a direction to the respondents to send the said answer sheets to a third valuer for revaluation.

(2.) Heard learned counsel for the petitioner and Mr. Deepak Bhattacharjee, learned Standing Counsel appearing for the respondents.

(3.) Petitioner, a student of Bachelor of Engineering in the second respondent college, is said to have completed the course and appeared for examinations conducted by the university during April/May 2006. When results were announced, he was declared to have failed in 'Mechanics of Materials, Machine Design, Metrology and Instrumentation, Operation Research, and Management Information System'. Dissatisfied with the marks he secured in the aforesaid subjects, he is said to have applied for revaluation of those answer scripts. Pursuant thereto, respondents are said to have revalued the petitioner's answer scripts in the aforesaid subjects and informed him that there is no change in the marks awarded to him earlier.