LAWS(PAT)-2016-5-123

ROMA JHA Vs. B.N. MANDAL UNIVERSITY

Decided On May 10, 2016
Roma Jha Appellant
V/S
B.N. MANDAL UNIVERSITY Respondents

JUDGEMENT

(1.) The three petitioners have jointly moved the writ Court for a direction upon the University to grant them grace marks in terms of Regulation 11(c) and to declare them pass and award degree.

(2.) As per the petitioners, they are entitled to grant of 5 marks in a single subject automatically or three grace marks in two subjects. The petitioners are fortified in their demand by virtue of an order passed in CWJC No. 22167 of 2013 decided by a learned Single Judge on 18.07.2014.

(3.) The regulation and scheme for the B.Tech. examination has been annexed by the petitioners as Annexure-4 to the writ application. Regulation 11(c) is the bone of contention, therefore, they are reproduced herein below: