LAVANYA DUTT M Vs. J N T U

JUDGEMENT

(1.) Heard.

(2.) The instant appeal under Clause 15 of the Letters Patent is brought before the Court by a student who has appeared in B.F.A. Xth Semester examination and has been declared unsuccessful by the respondent- University as she has been awarded 'Zero' marks in the external paper (work) in 'Composition'. Her petition under Article 226 of the Constitution of India has failed before this Court as learned single Judge has found by comparison with the work of the other students as follows:

(3.) In course of the hearing of the writ petition, however, before the learned single Judge, allegations as to mala fides against respondents 2 to 5 were withdrawn and the cause was limited to the extent-whether awarding 'Zero' marks to a student, who otherwise has secured 95% marks in the same subject of Arts, by the external examiner for her composition 'summer season' is reasonable and legal. Before us as well as before the learned single Judge, the pleadings for appreciation have been stated, which are as follows: