(1.) The petitioner who had secured 49.64% marks in the Entrance Test for admission to the M.B.A. Course prays for the issue of a Writ of Mandamus directing the respondents to "round up these marks to 50% and to consider him for admission.
(2.) A few facts may be noticed.
(3.) The petitioner is studying for the award of the Degree of M.Sc. (Statistics). Respondent No.l had issued a Prospectus for admission to the Course leading to the Degree of Master of Business Administration. This admission was to be made on the basis of an Entrance Test. The candidates had to appear in four papers carrying seventy marks each. It was further stipulated that "Candidate must secure a minimum of 40% marks in individual papers and 50% in aggregate, in order to qualify for interview and group discussion." According to the Prospectus, candidates who did not qualify in Written Test were not eligible to be called for interview and Group Discussion. However, it was further provided that "in case the number of candidates qualifying the test is not sufficient, the Vice Chancellor may allow ad hoc additional marks to raise the number of candidates qualifying the test"