SANJAY BATTA Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) IN view of proviso to Ordinance 26 (B) (i) of the Punjabi University Calendar, Volume II, 1981, Chapter 65, the petitioner can avail not more than five grace marks in one subject to pass. He is short of six marks and even if five grace marks are given to him, he does not pass in the subject in question, Accordingly, no relief can be granted to the petitioner.

(2.) FACED with this situation, the counsel for the petitioner contends that he has challenged the vires of the aforesaid proviso. We find no ground to declare the said proviso null and void. If in the M. B. B. S. Course, which is a professional Course, the University wants a higher degree of proficiency and provides that more than 5 grace marks be not given to a candidate in one subject, it is neither unreasonable nor arbitrary. Dismissed.