K RAMAKRISHNA RAO Vs. STATE

JUDGEMENT

(1.) .The quarrel of the petitioner in this Writ Petition is that for his M.A (Final) Degree Examination he is asked to write a paper on a subject in which he claims to have passed previously. I do not think this is a fit case for this Court to interfere. It must be left to the University to decide what papers should be answered by a student for his M.A. (final) Examination. I do not think it will be proper for this Court to interfere with such purely academic matters which lie within the autonomous powers and jurisdiction of the University. If the University has prescribed that a student to be eligible to be awarded M.A. Degree in Mathematics under the New Regulations should pass in a paper in a specified subject in the M.A. (Final) Examination, irrespective of whether he had passed in that subject at an examination under the Old Regulations, I do not see any reason why a student should not comply with it. If he is really desirous of getting the M.A. Degree. If Courts begin to interfere in University affairs and seek to alter the syllabi or the curricula prescribed by the Universities, I think they will be making an unwarranted inroad into a field not legitimately theirs. This Court will not do so. I am not here contemplating an exceptional case of fraud on power or of arbitrary action plainly in excess of power and authority. This case is not one of that exceptional character. It is extremely difficult to say that the petitioner who wants to obtain M.A. Degree from the University, has a right to claim in a Court of law that he should not be asked by the University to write a particular paper for his M.A. Degree Examination. A person, who wants a degree from a particular University, will have to comply with the requirements prescribed by that University. I am not satisfied that there is sufficient merit in this writ petition to justify its being admitted. It is accordingly dismissed. Petition not admitted.