RINU AGRAWAL Vs. RANI DURGAVATI UNIVERSITY, JABALPUR

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, petitioner has prayed for a direction for revaluation of answer sheets for the subjects mentioned in para-7.1 of the petition.

(2.) In the petition it is averred that in the college one teacher, namely, Madam Gill helped another student Ms Shobhna Gupta in copying. On the one hand she helped Ms Shobhna Gupta and on the other hand made improper allegations against the petitioner. Petitioner was insulted in the examination hall. In December,2015 in the paper of Company Law, Ms Shobhna Gupta indulged into activity of copying. Because of such act of Ms Shobhna Gupta, petitioner was disturbed. Ms Shobhna Gupta was caught red handed by one male teacher. Petitioner made request to change her seat because of said incident. On this, Ms Shobhna Gupta insulted her and used filthy language against her. Madam Gill came there and in place of advising Shobhna Gupta, petitioner's paper and answer sheets were snatched. Her papers were thrown away. Petitioner has received various threatening from Ms Shobhna Gupta.

(3.) In para 5.1 of the petition, it is averred that she has serious doubt that because of said incident, her valuation in fifth semester was not properly done. The mark sheet is filed as Annexure P/1. Similarly, it is averred that in sixth semester in the fourth paper i.e., Forensic Science and in moot court, less numbers were given to the petitioner. Her moot court diary was properly written. Petitioner gave correct answers to all questions except one. More numbers were given to other students. Petition submitted an application for retotalling but no decision has been taken. She has spent a huge amount in petrol while repeatedly approaching the University authorities. In nutshell, it is prayed that copies may be summoned to examine whether revaluation is required or not. Petition criticized the stand of the respondents that the answer sheets are destroyed. She submits that as per the date of declaration of result of LLB sixth semester i.e. 3.3.2017, the period of six months is not over.