SHRAVANI SAREEN Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) The case projected by the petitioner is that the petitioner came to be selected to undergo MBBS Course in Session 2009-10 at Acharya Shri Chander College of Medical Sciences (ASCOM), Sidhra, Jammu being a candidate belonging to the Hindu Minority Community. The petitioner after having been admitted to the aforementioned course has passed her 1st year Professional Course. She 2 appeared in Session 2011-12 in 2nd Professional MBBS Course and had attempted all the papers with full satisfaction. However, on declaration of the result of the 2nd Professional Course by the University-respondent, petitioner was shown in the category of re-appear in Micro-Biology and Forensic Medicines. The detailed awards in the two papers mentioned hereinabove are shown as under:- <JUDIMG>1906400-1</JUDIMG>

(2.) It is contended that since the award in the aforementioned two Papers was not to the satisfaction of the petitioner, she applied for rechecking of the aforementioned two Papers by submitting and filling up the Re-checking form on the duly prescribed format of the respondent-3 University, however, the petitioner, vide Communication dated 29.11.2012, while intimating the result of rechecking, was informed that there is no change in the result. The petitioner, being unsatisfied with the original result as well as the result of rechecking, as intimated to her by the respondent-University approached to the University/ Authorities under Right to Information Act, thereby, seeking copies of the answer scripts of the above mentioned Papers, i.e., Microbiology and Forensic Medicines.

(3.) In response to the Application under the provisions of Right to Information Act, the respondents vide Communication dated 29.10.2012, supplied the copies of the answer scripts. Still the petitioner was not satisfied and had again represented to the respondent-University through its Controller of Examinations, seeking further re-checking/reevaluation of the Papers/Answer Scripts.