RANBIR SINGH Vs. GURU NANAK DEV UNIVERSITY AMRITSAR

JUDGEMENT

(1.) Upon completion of his 10+2 examination, the petitioner took admission in Layalpur Khalsa College, Jalandhar to pursue his further studies in Bachelor of Science Course. The petitioner passed his B.A. Part-I by securing 379 marks out of 800 marks and took his B.Sc. Part-II examination in April, 2001. The petitioner received his result-cum-detailed marks card where he had been given 36 in theory paper and 51 marks in practical. The petitioner was expecting better marks. The petitioner was failing in one paper and after declaration of result on 29/06/2001, the petitioner applied for re-evaluation of his papers in accordance with the rules and deposited necessary fee. There are two papers of Physics A and B. On re-evaluation, the petitioner could hardly improve his marks. Still he applied or re-checking of marks again on 7th Sept. 2001.

(2.) Learned counsel for the petitioner, during the course of arguments, alleged that the petitioner had seen his original papers and the marks given by the different examiners and the respondent has wrongly calculated the marks of the petitioner. Thus, awarding or marks, which has resulted in failing of the petitioner, in the subject is illegal, arbitrary.

(3.) Upon notice, no reply was filed on behalf of the respondent-Guru Nanak Dev University but the learned counsel for the University produced the original record including the answer sheets of the petitioner in regard to papers A and B of the Physics. It was submitted that the marking of the papers has been done strictly in accordance with regulation 8 which is the only provision in the University Calendar for re-evaluation of the marks.