ROWSHANARA AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.S. Choudhuryv learned counsel for the petitioner and Mr. R.L. Yadav, learned counsel for the Gauhati University.

(2.) This is an application under Article 226 of the Constitution of India filed by a candidate of Common Entrance Examination for Admission into MBBS/BDS Course in Ihe Medical Colleges of Assam and Regional Dental College, Guwahati for the Session 1996-97,

(3.) The facts briefly are that the petitioner has a good academic career. She had obtained scholarship in Lower Primary Examination and Middle English Examination. She passed High School Leaving Certificate Examination in first Division wilh 66.6% of marks and passed Higher Secondary School Leaving Certificate Examination in first Division wilh 71% marks and 76% marks in Physics, Chemistry and Biology. Being keen for Admission into the first year MBBS/BDS course for the Academic Session 1996-97, she took Common Entrance Examination and the answer scripts of the said examination were evaluated by the Gauhati University. Thereafter, the Joint Controller of Examinations published merit list dated 7.12.96 in which the petitioner's position was shown against serial No. 218 and her total marks were shown to be 125 out of 300 marks in Physics, Chemistry and Biology. Since the petitioner was expecting much more marks in Ihe aforesaid subjects on the basis of performance in the Common Entrance Examination, she has filed this writ petition for a direction on the respondents to re- examine the answer scripts of the petitioner in Physics, Chemistry and Biology and consequential direction for admission into Ihe MBBS/BDS Course in the Medical Colleges of Assam for the Session 1996-97.