(1.) It may sound strange but the prayer in the writ petition filed by the petitioner is for seeking 5 grace marks to reach the pass mark level in the B.C.A examination taken by the petitioner in the year 2005, which he yet to completely clear.
(2.) Having completed Ist of Bachelor of Computer Application, Correspondence Course, the petitioner appeared in IInd year examination in April 2005. He got re-appear in all the 6 subjects of the said course. He re-appeared in April 2007 and could pass in two subjects that too with the grace marks. In one subject, he passed without the grace marks and, thus, he failed in three subjects. He made another attempt in December 2007 in these three subjects but again failed. The petitioner then availed another chance in April 2008 but could pass only in one subject that too after award of grace marks. He, thus, was given another chance to re-appear in December 2008 but still failed in these two subjects.
(3.) One would be wondering as to how the University has been so benevolent to the petitioner in giving one chance after another. The petitioner, on his part appears to have followed the motto of "Try Try again". The petitioner has lot of perseverance. He was given another chance to appear in the examination by the benevolent University in May 2009. He passed in one subject. Still, he could not clear in the remaining one subject. It is perhaps at this stage that he has now sought help from this Court to make prayer for grant of grace marks in the subject of Real Analysis where he has secured 30 marks. He prays for direction to grant him 5 grace marks so that he can finally qualify in the course.