ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner seeking following directions: "(i) The respondent no.2 may kindly be directed to quash the marks awarded in M.Com. (Final) and reevaluation of Advanced Costing Problems. (ii) The respondent no.2 may kindly be directed to constitute a committee to re-check the answer copy of the petitioner of Advanced Costing Problems. (iii) The respondent no.2 may kindly be directed to issue the fresh mark sheet by awarding the appropriate marks as per the answers and solutions of the questions. (iv) Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioner."
(2.) The petitioner appeared in M.Com. (Final) examination, result whereof was declared in the month of July, 2013; feeling dissatisfied, the petitioner applied for re-evaluation in the subject 'Advanced Costing Problems', wherein, the petitioner secured 48 marks out of 100, after re-evaluation the marks were increased to 55. Still dissatisfied with the award of marks even on reevaluation, the petitioner sought copy of the answer sheet under Right to Information Act. Based on the copy of answer sheet supplied by the respondent, submission has been made that the petitioner had given answers, which are similar to the contents of books of famous authors and, therefore, the petitioner should have been awarded more marks and based on the said submission, the reliefs, as noticed hereinbefore, have been claimed.
(3.) It is submitted by learned counsel for the petitioner that a bare look at the answer sheet (Annex.4) would reveal that the petitioner had attempted five questions and was awarded low marks. With reference to various pages of the answer sheet, it was sought to be submitted that though the answer to a particular question runs into 3-4 pages, however, marks have been awarded on second page of the answer, which indicates that even the entire answer has not been gone through before awarding the marks and, therefore, the original marks and the marks on re-evaluation cannot be said to be justified.;