KUSHAGRA GAUTAM Vs. MANAV BHARTI UNIVERSITY

JUDGEMENT

(1.) Notice. Ms. Kanta Devi, learned counsel and Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appear and waive service of notice on behalf of respondents No.1 and 2 & 3, respectively.

(2.) In view of the grievances, documents appended alongwith the writ petition and nature of order being passed hereinafter, reply of the writ petition is not required to be called from the respondents. The matter has accordingly been heard.

(3.) The case set up by the petitioner is that he successfully pursued the B.Tech Course from respondent No. 1-University under a specific registration number. His name appeared in the student registration as well as in the admission record. The University has also issued detailed marks cards to the petitioner for all the semesters' examinations. The petitioner has also appended his detailed marks cards as Annexure P-4 (colly). It is further the case of the petitioner that though, in the gazette, the marks secured by him in the 8th semester have been reflected as 786/1250, yet as per the green sheet, the same has been shown as 845/1250. This, according to the petitioner, is a mismatch. Petitioner has been shown as qualified candidate in the 8th semester's detailed marks card, whereas in accordance with applicable ordinance, petitioner's marks should have been mentioned as per gazette. Learned counsel for the petitioner submitted that petitioner made a request to the respondent-University for rectifying the errors. The same was considered by the Committee duly constituted by the Government for verifying the record and supplying photocopies of relevant documents under the custody of SIT under the Chairmanship of Superintendent of Police, District Solan. Petitioner was eventually supplied the information vide office verification order dtd. 13/1/2026 (Annexure P-2) by the respondent-University of there being a mismatch as noticed above. Petitioner seeks rectification and for direction to the respondents for carrying out the correction in the mismatch of green sheet and gazette of his 8th semester examination and further direction to the respondents to issue him corrected record. Learned counsel for respondent No.1 stated that corrections, if any, is to be done as per the Gazette only.