V. RAJASEKAR Vs. REGISTRAR, THE TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed seeking for the issuance of Writ of Declaration, declaring the impugned decision of 45th meeting of the standing Academic Board of the respondent University dtd. 15/11/2012 in Agenda 45 (1) wherein it was resolved that the "average marks of the two valuation will be considered for processing the results" as null and void and direct the respondent University to select the higher of two marks in the double valuation system for processing the result of the students for the P.G. examination held in April 2016.

(2.) The case of the petitioner is that he had completed his M.B.B.S Course and working as a Assistant Surgeon in the Government of Tamil Nadu. In the year 2012, he joined M.D.Course in the "Community Medicine", which is three year Course, in Sri Mookambigai Institute of Medical Science. In the Part IICommunity Medicine Examination, consists of three parers, he obtained the following marks:

(3.) According to the petitioner, the petitioner is entitled for grace marks 5 as per the Regulation 13(10) of the MCI Regulations on Graduate Medical Education, 1997 (amended upto July 2017) and as per the decision taken by the Standing Academic Board of its 40th Meeting held on 22/12/2010. Therefore, by adding the grace marks 5 and by taking the highest marks of double valuation,the petitioner would have cleared the examination by obtaining minimum pass marks of 150, as shown below: