ANJU SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) A perusal of the petition and the annexures appended thereto bring out the following facts:

(2.) THE above factors are not being disputed. What has led the petitioner to approach this court is that lateron the petitioner was declared 'failed even in the PSM -Optho ENT paper also. This was on the ground that even by giving 10 grace marks, the petitioner got less than 50% marks so far as the theory paper is concerned. The petitioner submits that the petitioner having been declared successful this benefit cannot be taken away subsequently.

(3.) THE case of the respondent/University is that the petitioner was wrongly declared pass in PSM -Optho ENT paper and as such the result given a fresh look. For this reliance is being placed on University Regulations. The relevant Regulation reads as under :