UMESHKUMAR Vs. LALIT NARAYAN MAHILA UNIVERSITY

JUDGEMENT

(1.) The key issue in this writ petition is what is the correct interpretation of Regulation 14 (2) framed by the Inter University Board for declaring a Bachelor of Science (Honours) candidate, other than Mathematics, to have obtained second class which constitute both theory and practical examinations.

(2.) The facts : These three petitioners claim to have obtained B. Sc. (Honours) in respective science subjects in 1987 Honours examination which comprise theory and practical. Petitioner No. 1 took Honours in Chemistry, Petitioner No. 2 took Honours in Zoology, and Petitioner No. 3 took Honours in psycology. All these three subjects have theory paper of 300 marks and practical examination of 200 marks at the Honours level.

(3.) According to the petitioners, they obtained 45 per cent marks in B. Sc. (pass Course) and, therefore, they were allowed to take up Hpnours course in the subjects stated above.