APOORVA KOUL Vs. VICE CHANCELLOR

JUDGEMENT

(1.) Through the medium of this petition, the petitioner is seeking quashment of Notification No.17/Annual Examination/Part-II/2015 issued under endorsement No.Eval/ NP/2015/6911 -15 dated 28.09.2015, by Controller of Examinations, University of Jammu, qua petitioner, whereby her result for Part-II of Three Years BCA Degree (General) Course, Annual Examination, 2015 has been shown as reappear in MF and CF.

(2.) The facts-in-brief, as gathered from the writ record, are that the petitioner being a student of Three Years BCA Degree (General) Course, appeared in BCA-II annual examination, 2015 under Roll No.202340022 and was declared passed on 01.08.2015, having secured 292 marks out of 550. Being not satisfied, petitioner applied for re-evaluation for three subjects, i.e., English (papers A & B), MF-A and CF-A, result whereof was declared on 04.10.2015 and the petitioner was declared to have secured 295 marks out of 550 marks. In fact, in re-evaluation, three marks of petitioner got increased in General English Paper-B, whereas earlier she had secured nineteen marks in the said paper. The result of other two subjects, i.e., MF-A and CF-A remained unchanged. Thus, after declaration of result of re-evaluation, the petitioner, in whole, was awarded 295 marks out of 550 marks.

(3.) However, in the meantime, i.e., before declaring the result of re-evaluation, Controller of Examinations, University of Jammu issued Notification No.17/Annual Examination/Part-II/2015 dated 28.09.2015, whereby the result of certain candidates including the petitioner was amended, as a result whereof the petitioner was declared reappear in two subjects, i.e., MF and CF, besides it was also declared that instead of 33 marks in MF-A, it would be read as 23. It is averred that when said notification came to be issued, the petitioner had already been pursuing 3rd Year Course in Government College for Women at Parade, Jammu and all of a sudden she has been declared re-appear in two subjects of 2nd Year Course, when earlier she had been declared passed not only in the actual result, but also in the re-evaluation result, result whereof was declared on 04.10.2015. Further, it is averred that the father of petitioner made a representation to the concerned authorities, thereafter he also sent a reminder, but the respondents did not pay any heed to his representations. It is stated that the petitioner also served a legal notice upon the respondents, but of no result. Hence, the present writ petition.