SUBHRANSU MOHANTY Vs. VICE CHANCELLOR UTKAL

JUDGEMENT

(1.) THE petitioner appeared in the Post Graduate Part -II Examination in Economics held in the month of May, 1995. From the mark -sheet sent to him, it appeared that although in Papers - -V, VI and VII he obtained marks 60, 57 and S8 respectively in Paper VIII he was awarded only 17 marks.

(2.) BEING aggrieved the petitioner applied before the University for verification of the marks of said Paper -VIII. By letter dated March 7, 1996 the Controller of Examinations of UtKal University informed him that the addition of marks in the said Paper -VIII was checked and found correct. Being aggrieved, the petitioner has filed the present writ application praying for production of the Examination Paper of said Economics Paper VIII and for a direction upon the opposite parties to recheck and revalue the same.

(3.) IT appears that the petitioner has answered the question given in Section It as per 1995 syllabus in Group -ll (International Monetary Management). It has been submitted by the learned counsel for the petitioner that the examiner committed a mistake fn proceeding on the basis that the petitioner has answered questions of Section III as per 1995 syllabus although he answered the question of Section III as par 1995 syllabus. The said mistake, according to the teamed counsel has vitiated awarding of marks to petitioner's answers.