MANSI GROVER Vs. PANJAB UNIVERSITY, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the instant writ petition for issuance of writ in the nature of Certiorari for deleting the words PRS (Previous Result Stands) in the notification issued by the University on 12.1.2009. The petitioner is a student of M.Sc (Maths) and appeared as a private candidate in the examinations conducted by the University. She cleared Part 1 of the examination and obtained 230 out of 500 marks and was declared successful. She had taken the examination under Roll no. 18507 and obtained re-appear in two of the papers for which the code no. was FLA 617 and TFA 618. She was put to re appear examination in the month of March, 2008 which papers were Field Theory and Linear Algebra (FLA 617) (ii) Theology and Functional Analysis (TFA 618). The result of the re appear examination was declared in the month of October 2008 and according to which the petitioner obtained 33 marks out of 100 in FLA 617 and 26 marks out of 100 in TFA 618. In the other subjects i.e PMS661, she obtained 33/100 while in LNP 678 she obtained 63 out of 100 and SF1 675 she obtained 49 out of 100.

(2.) The controversy however centres around two of the papers i.e. code no. FLA 617 and TFA 618. The petitioner being dis-satisfied with the result in TFA 618 applied for re-valuation/re-checking of the same. In the result of revaluation dated 2.8.2008, respondent-University has changed the marks of two subjects i.e. FLA 617 and TFA 618 and which was as under :-

(3.) With these grievances the petitioner has approached this Court to state that she had indeed qualified the examination and it is on account of the bungling at the ends of the respondents that she has been given out second detailed marks sheet and the result has been wrongly shown as PRS (Previous Result Stands) which indicated that she had not qualified the previous examinations. She prays for rectification of the result.