RUCHY SINHA Vs. MANIPAL ACADEMY OF HIGHER EDUCATION

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner who is a student of Master of Information Technology of Manipal Academy of Higher Education, Karnataka (hereinafter to be referred to as 'MAHE '), a deemed University under the U. G.C. Act, has moved this Court for a direction to the Respondent -University to issue her corrected mark sheet in view of request made to them from their authorised Study Centre being Zakir Hussain Institute at Bhagalpur.

(3.) ON the query of the Court as to which were the relevant rules which debar even typographical errors to be corrected, it has been pointed out by learned counsel for the MAHE that the rules as has been appended as contained in Annexure -B was the relevant provisions which debar the same. This Court has examined Annexure -B. The same prescribes how the proforma regarding mark sheet is to be filled up though it stipulates that the correct roll number, name, marks should be entered thereunder and other relevant rules are also required to be followed. It also states that there is no provision to improve the internal assessment marks once submitted to the University.