VIVEK KUMAR BHAGWAT Vs. STATE
LAWS(CAL)-2011-1-145
HIGH COURT OF CALCUTTA
Decided on January 21,2011

VIVEK KUMAR BHAGWAT Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Let the affidavit-of-service filed in Court today be kept with the records.
(2.) This writ application is filed by the petitioner for a direction upon the respondent University to exercise its discretion in accordance with the provision of sub-regulation (10) Regulation 13 of Graduate Medical Education Regulations, 2002 by awarding 5 grace marks to the petitioner in respect of his result of Anatomy (Theory) of M.B.B.S. First Provisional Supplementary Examination, 2010.
(3.) The petitioner was a student of M.B.B.S. course under the West Bengal University of Health Sciences. He appeared in M.B.B.S. First Provisional Examination, 2010 held in the month of June-July, 2010. He failed in 2 subjects out of 3, namely, Anatomy and Bio-Chemistry. He was allowed to appear in M.B.B.S. First Provisional Supplementary Examination, 2010 held in September-October, 2010 in the aforesaid two subjects. He failed in Anatomy (theory) paper.;


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