LAWS(RAJ)-2019-1-65

APURVA MISHRA Vs. REGISTRAR

Decided On January 02, 2019
Apurva Mishra Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) By way of this writ petition, the petitioner has questioned the provisional list issued by the respondent-Maharaja Ganga Singh University, Bikaner, for award of gold medal inter alia for B.Sc. Part III Examination for the year 2017. The petitioner has sought further directions to the respondents to issue revised list while including the name of the petitioner for award of Gold Medal for B.Sc. Part III Examination 2017, being highest scorer as per the revised mark-sheet issued to her.

(2.) The facts relevant are that the petitioner appeared in B.Sc. Part III Examination 2017, the result whereof was declared by the respondent University and the mark-sheet was issued to the petitioner, wherein she was shown to have scored 41 and 45 marks in Chemistry I and II papers respectively. However, in Chemistry III paper she was shown to have scored only 7 marks out of 50. The petitioner applied for retotalling as also for revaluation. After revaluation, revised mark sheet was issued to the petitioner wherein she was shown to have scored 31 marks in Chemistry III paper. The petitioner was not satisfied with the marks scored as shown in the revised mark sheet and therefore, she applied for certified copy of the evaluated answer sheets under the Right to Information Act. Instead of issuing the certified copy of the answer sheet applied for, the respondents vide communication dated 24.10.17 informed the petitioner that there exists difference in total of the marks obtained by the petitioner in the said subject and therefore, she may send back the original mark sheet issued by the University. The petitioner apprised the respondent University that the original mark sheet was deposited by her while applying for the revaluation of answer sheet and thus, the same is not available with her. Later the respondent University issued a revised mark sheet wherein the petitioner was shown to have scored 41 marks in Chemistry III paper. The petitioner secured 612 marks out of 675 marks in B.Sc. Part III Examination. The total marks obtained by the petitioner in B.Sc. Three Year Degree Course comes to 1779 out of 2025 marks.

(3.) Precisely, The grievance of the petitioner is that though she has secured highest marks, the name of one Shri Lavlita, who has secured 1772 marks, has been included in the provisional list of Gold Medalist of Examination 2017, for B.Sc. Three Year Degree Course.