(1.) They are heard.
(2.) The petitioner has completed 5 years' Course in the School of law of respondent No.1/University which was having the Semester pattern and 10 Semesters therein. She has completed her 5 years' B.A.L.L.B. Course. She has a grievance is that since she was a brilliant student throughout her academic career with top performance, therefore, she claims that the highest GGPA(Graduating Grade Point Average) should have been awarded to her. She stood second and one other student has secured a little more marks (GGPA) than the petitioner, therefore, petitioner doubts correctness of such Grading. But she noticed that some other student obtained highest GGPA. Her further grievance is that she has been asking to respondent No.1 to furnish her the correct method of calculation of GGPA, as she is confident that she would succeed in the final result with highest marks. She prayed that the respondent No.1 be directed to award Gold medal to her and to declare her as Topper of her batch.
(3.) According to the petitioner, there are three averages denoted as SGPA, CGPA and GGPA. S.G.P.A. means "Semester Grading Point Average"; CGPA means "Cumulative Grading Point Average" and GGPA means "Graduating Grading Point Average". On the basis of marks obtained, in every subject of each Semester, the students are awarded with Grades. Every grade carries a specific Grade Point and on that basis, the SGPA is calculated. Then CGPA is calculated by obtaining average of SGPA of every Semester. In the academic career, of each student, he/she gets 10 SGPAs, 9 CGPAs and finally, as an average of all 9 CGPAs, GGPA might be calculated as per the understanding of the petitioner. Her grievance is for award of less GGPA than the candidate who was given more GGPA than the petitioner. She has questioned the award of less GGPA to her on the pretext that she was a brilliant student throughout her academic career and, therefore, she should have been awarded the higher GGPA.