PUNAMDITA RAI BARUAH Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. S. S. Dey, learned counsel for the petitioner as well as Mr. L. P. Sharma, learned Standing Counsel, Gauhati University.

(2.) THE petitioner, by means of this writ petition has prayed for a direction to the respondents, i. e. Gauhati University for re-evaluation of the answer script (6th Paper) pertaining to Environmental Law in LLB final examination, 2006. She appeared in the said examination results of which have been declared in 21. 07. 07. Although she has secured pass marks in all the subjects, but she having secured only 27 marks in the said paper, she has been declared failed. It will be pertinent to mention here that she was awarded 33 marks in 4th paper, i. e. C. P. C. and Limitation Act. However, on the basis of request made by the petitioner for re-scrutiny of the answer script, the University authority by Annexure-7 letter dated 30. 08. 07 directed the petitioner to submit the original mark sheet for necessary correction. It is the case of the petitioner that the University authority has found certain errors in 4th paper and same has been corrected. It is submitted by Mr. Dey, learned counsel for the petitioner that since upon re-scrutiny the petitioner has cleared the 4th paper, she does not have any grievance in respect of the said paper. However, the grievance of the petitioner subsists in respect of the 6th paper, since upon re-scrutiny, there is no change in the total marks which is 27.

(3.) MR. L. P. Sharma, learned S. C. , G. U. was requested to produce the answer script pertaining to 6th paper. He has produced the same and this Court had the occasion to go through the same with the assistance of the learned counsel for the parties. The petitioner has been awarded '0' (zero) marks in the answers to the question No. 3 and 5 (d ). Further according to the petitioner, she has been awarded marks in question No. 6 only partially.