MAHENDRA SINGH PAU Vs. JAI NARAIN VYAS UNIVERSITY

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner against the respondents on 14/1/2004 with the prayer that by an appropriate writ, order or direction, the impugned instructions contained in the Circular Annex.3 issued by the respondent-University providing reduction of marks pursuant to re-evaluation be declared illegal and set aside and consequently, awarding of the reduced marks to the petitioner in the mark sheet Annex.2 in the subject of Structural Engineering Design III (R.C.C.) be declared illegal and the original marks be ordered to be awarded to the petitioner.

(2.) The case of the petitioner as put forward by him in this writ petition is as follows :-

(3.) It may be stated here that as per the instructions contained in the University Circular (Annex.3), if on account of re-evluation, the marks of the candidate are reduced or decreased, that reduced or decreased marks would be taken as the marks obtained.