- (1.) The petitioner's case is that the respondent-University be directed to consider petitioner's 42 marks obtained at the examination 2016 in P.G. Diploma in Criminology and Criminal Administration (hereinafter 'DCL') in paper no.VI--Elements of Criminal Procedure and Proof in Criminal Trial for the purpose of his passing the DCL examination 2017 and consequently he be declared entitled to the P.G. Diploma in issue.
(2.) The facts of the case are that the petitioner appeared in the six papers in the P.G. DCL examination 2016 with Roll No.1285142. He passed five but failed in one Paper i.e. the IIIrd relating to Penology having obtained only 20 out of 100 marks as against the minimum 40 marks. Revaluation brought no luck. The petitioner thereafter re-appeared in all the six subjects/papers the P.G. DCL examination 2017 with Roll No.27251. Again he passed only in 5 of the 6 subjects, this time failing in Paper-VI-- Elements of Criminal Procedure and Proof in Criminal Trial. A shot at revaluation resulted in no improvement in the mark in the subject in issue. The result of fail in DCL, 2017 held.
(3.) The Ordinances of University of Rajasthan relevant to the P.G. DCL do not proscribe supplementary examination in back paper/s submitted the petitioner appearing in person. He submitted that having passed Paper-VI in the P.G. DCL examination of 2016, that credit be carried forward to the P.G. DCL examination of P.G. DCL 2017 and he be declared pass as the question of proficiency of the petitioner in the subject in issue cannot arise in the circumstances.;