SATYENDRA NARAYAN PRASAD Vs. RANI DURGAVATI VISHWAVIDYALAYA

JUDGEMENT

(1.) The following order of the Court was passed by Ajit Singh, J. By this petition, the petitioner has prayed that the respondent be directed to award him five grace marks.

(2.) The petitioner is a student of Netaji Subhash Chandra Bose Medical College, Jabalpur, which is affiliated to the respondent Rani Durgavati Vishwavidyalaya, Jabalpur. In the month of November 2011 the petitioner appeared in MBBS Final (II) Prof. Examination and the result of examination was declared on 8.2.2012. Out of total four subjects, the petitioner was declared pass in three subjects and fail in one subject. The subject in which the petitioner failed is Obstetrics and Gynecology. In this subject he secured 45 marks in theory, 20 marks in internal assessment and 32 marks in practical i.e. aggregate marks in total 97 out of 200. The minimum passing marks in theory is 50 out of 100 and minimum passing aggregate marks in total in Obstetrics and Gynecology is 100 out of 200.

(3.) The petitioner submits that if the respondent is directed to grant him five grace marks in the theory of Obstetrics and Gynecology subject, he will pass in the subject and his academic career shall not suffer adversely. The petitioner has relied upon Clause 32 of Ordinance 6 of the respondent which provides for awarding of five grace marks. He has also relied upon the order dated 9.2.2011 passed by the Division Bench of this High Court in Writ Petition No.885/2011 (Dileep Kumar Awasya v. State of Madhya Pradesh) where, in identical situation, the respondent was directed to award five grace marks to a student of MBBS course.