LAWS(MPH)-1997-7-105

PRASHANT KUMAR TIWARI Vs. RANI DURGAWATI VISHWAVIDYALAYA

Decided On July 28, 1997
Prashant Kumar Tiwari Appellant
V/S
RANI DURGAWATI VISHWAVIDYALAYA Respondents

JUDGEMENT

(1.) THE petitioner appeared in B.Com Part I Examination held by Rani Durgawati Vishwavidyalaya, Jabalpur, in the year 1995, in which examination, as per Annexure P/1 Mark -sheet issued to him, dated 3.7.95, he was declared to have failed in two papers, - one of "Micro Economics" and the other of "Banking Law and Practice". He applied for revaluation of the answer books relating to the above two subjects. The revaluation was conducted by the revaluers and after revaluation, as the result of the petitioner remained unchanged he could not be declared passed. He was informed accordingly vide Annexure P/2.

(2.) NOT satisfied with this, the petitioner has approached this Court by means of this petition, which is being finally disposed of after hearing the learned counsel for the parties, as counter affidavit has been filed.

(3.) THE petitioner, in the paper' 'Micro Economics" initially obtained 23 marks and in the paper "Banking Law and Practice" he obtained 30 marks. Thus, he secured 53 marks in both the papers, in total.