AAYUSH GOEL Vs. GURU NANAK DEV UNIVERSITY

JUDGEMENT

(1.) The petitioner is a student of B.Tech (Computer Science & Engineering) course, admitted in the academic session 2012-13 in the Guru Nanak Dev University, Amritsar [for short 'the University'].

(2.) The University introduced in its curricula 'Credit Based Continuous Evaluation Grading System' in almost all the courses under the Statutory 'Credit Based Continuous Evaluation Grading System' Ordinance of 2011-12 [for short 'the Ordinance'] made under the provisions of Guru Nanak Dev University Act, 1969 [for short 'the Act'].

(3.) The 'Credit Based Continuous Evaluation Grading System' is a relative grading system in which grading is done with respect to other students. The system is transparent to the extent that the evaluated answer books are shown to the students within few days of evaluation in the class, and corrections, if any, done immediately and marks and consequent grades in each subject are made known to the students then and there in their respective departments, even before the formal declaration of the results by the University. The relevant provisions of the Ordinance are as under: -