MIRZA SHOKAT BEG Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) These three writ petitions arise on facts which are closely parallel and also are based on identical grounds. They are, therefore, being disposed of by a common judgment,

(2.) The petitioners in all these writ petitions appeared in the examination of LL, M. Part I held in the year 1974, The petitioners Mirza Shokat Beg and Murarilal appeared as ex-students whereas petitioner Azeez Hasan Khan Majeedi appeared as a regular student in the said examination, There were four papers prescribed by the University for the LL. M, Part I examination. They were--

(3.) In the year 1974 LL, M. Part I examination the examinees were required to attempt four questions in each question-paper but later on choice was given to the examinees to attempt three questions. The examiners were instructed to give marks to the examinees for the three questions attempted by them and further to add 1/3 of the total marks obtained in three questions in respect of the fourth question which would be taken to be the aggregate marks secured by the examinee in that particular subject.