(1.) The Petitioners, who appeared in different examinations of three years Bachelor of Law (LL.B.) cours. under Dibrugarh University, by these writ petitions have challenged the legality and validity of Clause 6 of Annexure 1 of the Dibrugarh University Examination Ordinance, 1972 (as amended up to 2001) and as such all these writ petitions are taken up for hearing and disposal together.
(2.) The facts relevant for the purpose of deciding the present writ petitions may be noticed as under:
(3.) The Petitioner s, therefore, have challenged the legality and validity of the provisions of Clause G of Annexure 1 to the 1972 Ordinance, whereby and whereunder the University authority has been empowered to take the average of marks awarded by the original examiner and the re-evaluation examiner as the marks obtained on the re-evaluation done pursuant to the provisions contained in Clause 70 of the 1972 Ordinance. It is the case of the Petitioner s that though they secured the pass marks in the respective papers in such re-evaluation, the same have been reduced by invoking the aforesaid Clause 6, which provision, according to the Petitioner s, is arbitrary, unjust and unreasonable. According to the Petitioner s had they been awarded the marks as found to have secured by them on such re-evaluation, they would have been declared pass in the respective examinations.