SHRAVANI SAREEN Vs. UNIVERSITY OF JAMMU AND ORS.

JUDGEMENT

(1.) THIS appeal is preferred challenging the order of the learned single Judge made in OWP. No. 210 of 2014 dated 29.11.2014, by which the learned single Judge dismissed the writ petition filed by the appellant seeking direction to quash the communication No. Re -Eval/134458 dated 3.12.2013 issued by the respondent University and for a further direction to issue formal certificate of marks/marks card of the appellant for second professional MBBS Course showing the marks awarded after allowing revaluation of two papers viz., Micro -Biology and Forensic Medicine and also to direct the respondents to show the appellant to have qualified the examination of second professional MBBS from Session 2012.

(2.) THE brief facts of the case put before the learned single Judge by the appellant was that the appellant was selected to undergo MBBS course for the academic Session 2009 -2010 at Acharya Sri Chandar College of Medical Sciences, Sidhra, Jammu, being a candidate belonging to Hindu Minority Community. After joining the course she has passed her first year professional course and appeared in Session 2011 -2012 in second professional MBBS course, April 2012. When the results were declared for April 2012 examinations, the appellant was shown in the category of re -appear in Micro Biology and Forensic Medicines papers. The following are the marks awarded to the appellant:

(3.) AS per the University Regulations the appellant is entitled to get one grace mark for the 4th paper as she has passed in other three papers. As stated above, in Forensic Medicine paper, appellant was lacking only one mark for getting pass mark for the Session 2011 -2012. The appellant also appeared in the supplementary examination for the above two papers and she was also declared as pass. By order dated 3.12.2013 the appellant was intimated by the University that the application seeking re -valuation is treated as closed with a direction to have the re -valuation fee refunded. The said order was challenged in the writ petition with consequential prayers.