JYOTI SIGH RARHORE Vs. RANI DURGAWATI VISHWAVIDYALAYA

JUDGEMENT

(1.) THIS review petition has been filed seeking review of the order passed by this Court in W.P.No.795/2012 on 1.3.2012. It is contended that after disposal of the aforesaid writ petition, it was found that the respondents have not rightly placed the facts before this Court and, in fact, the benefit of giving grace marks was extended to one of the student, though for the petitioner it was said that such benefit was not available to her. THIS Court has issued the notices to the respondents and they have filed the response. From the documents which the respondents have placed on record, it is clear that ambiguity was created by the respondents. However, now they are stating that the answer given by the petitioner was not correct and, therefore, she was not awarded the marks for the same. It is further contended that since the petitioner would not be given the marks for the answer, she will not be entitled to the grace marks.

(2.) LEARNED counsel for the petitioner has submitted certain documents indicating that the evaluation of the answer of the petitioner is done on the basis of certain books, but the said books are also not included in the reference books for the study of the subject by the University. Thus, it is contended that in fact an attempt was made to disqualify the petitioner to take part in the M.Phil Examination.

(3.) THE review petition is finally disposed of with the aforesaid liberty. Certified copy as per rules.