RACHNA CHOUBEY Vs. RANI DURGAWATI UNIVERSITY JABALPUR

JUDGEMENT

(1.) THE petitioner, in this instant writ petition, has prayed for relief to direct re-valuation of the answer-sheets of Mathematics first paper and Physics second paper and to issue mark-sheet after proper revaluation in both the subjects.

(2.) THE petitioner submits that she appeared in B. Sc. Part II examination in the year 2002 from Hitkarni Science, Arts and Commerce College, Deotal, Jabalpur. She obtained 71. 5% marks in B. Sc. 1st year examination. She has answered all the question in the subject of Mathematics as well as Physics but she was given '00' marks in Mathematics and 07 marks in Physics. She has not been granted proper marks in Mathematics first paper and Physics second paper. She applied for re-valuation. The result was published in August/september, 2002. She has been given 13 marks in Physics instead of 7 marks no change has been made in the Mathematics. The marks awarded are not proper.

(3.) A return has been filed by the respondent. It is stated in the return that on re-valuation there was increase of six marks in the second paper of Physics which has been mentioned in the mark-sheet. There is not change in first paper of Mathematics. First paper of Mathematics was sent for checking to two different valuers at Indore and the second paper of Physics was sent for checking at Indore and Bhopal. The process of revaluation has been duly followed. It is apparent from the documents (R-4) and (R-5) filed with the return that in second paper of the Physics, the petitioner has been awarded by entitled to average of 17 and 20 which comes to 18. 5 which has rounded off to 19 as correct valuation in the second paper of Physics. The University is directed to award 19 marks. (Para 7)two re- valuers 17 and 20 marks respectively. Original valuer has awarded only seven marks and in mark sheet supplied after revaluation in the second paper of Physics University has awarded 13 marks and in Mathematics two valuers have given '00' and '02' marks.