ROMA JHA, D/O SHIV KUMAR JHA, RESIDENT OF VILLAGE Vs. B.N. MANDAL UNIVERSITY, LALOO NAGAR, MADHEPURA THROUGH ITS VICE CHANCELLOR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 10th of May, 2016 in C.W.J.C. No. 15227 of 2015 whereby, the writ application filed by the appellant claiming grace marks in one carry over subject remained unsuccessful.

(3.) The facts have been given in detail by the learned Single Bench, it need not be repeated except to the extent that the appellant qualified 1st year B. Tech examination in all subjects. In the 2nd year B. Tech examination, she could not qualify in one subject i.e. Mechanics of Solid-I as she obtained 16 marks. She was permitted to appear in the 3rd year B. Tech examination. The appellant appeared in the carry over subject in the examination held in the year 2014 but she obtained 21 marks, the qualifying marks being 25. At that stage, the appellant claimed that she is entitled to 5 grace marks in terms of Regulation 11 (c) of the Regulation & Scheme for the B.Tech Examination which reads as under:-