SUNIL GARG Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner who happened to be first in the original valuation, has been brought down when the awards of respondent No. 5 were subjected to revaluation. It is the further grievance of the petitioner that by this revaluation a 'gold medal' to which he had become entitled to would not be given to him but would be awarded to respondent No. 5.

(2.) THE following contentions have been raised by the petitioner :

(3.) THE stand taken by the University is that it is not concerned in any manner with the grant of 'gold medal'. According to the University, one Doctor by the name of Hiranandani, a noted specialist in Ear, Nose and Throat (E. N. T) has donated a gold medal and this medal is awarded in accordance with the wishes of the donor. It is submitted that the University of its own does not award any gold medal and it is merely acting as per the wishes of the donor. It is the further case of the University that the gold medal would naturally go to the person who gets highest marks and is placed at serial number one. If, on revaluation, a candidate comes on the top, then, such a candidate would be entitled to the gold medal.