RAJNI DEVI Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) HEARD counsel for the parties. As short question is involved, the petition is taken up for final disposal forthwith, by consent.

(2.) BY this petition under Article 226 of the Constitution of India, the petitioner is taking exception to letter bearing No.4 -1/2011 HPVV, dated 3rd August, 2013, Annexure P -5, and circular, dated 16th February, 2012, issued by the University, Annexure P -6. The petitioner had appeared for B.A. final examination from respondent No.3 College. Respondent No.3 College is a Government College. When the petitioner received the mark -sheet Annexure P -3, she realized that internal assessment mark assigned to her in respect of subject 'English' was error apparent committed by the College and the University. She, therefore, pursued the matter with the College, when it was realized that due to typographical/clerical error, the communication sent by the College to the University indicated the internal assessment marks assigned to the petitioner as only 1 for English subject. The petitioner, therefore, approached the University for taking corrective measures. However, the University declined to entertain the request of the petitioner, which has . forced the petitioner to file the present petition.

(3.) TO reassure ourselves about the correctness of this stand, we called upon the College to produce the examination answer -sheet pertaining to the petitioner. That indicates that the petitioner more or less attempted all questions, but secured only 37 marks out of 80 marks, for which she was entitled for 7 marks in the internal assessment. Further, the petitioner was entitled for additional 5 marks for her attendance during the academic year pertaining to English subject. In other words, the petitioner has, in fact, secured aggregate 12 marks in the internal assessment, but the college wrongly informed the University . that the petitioner has secured only 1 mark in English subject during the internal assessment.