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Judgment
Prashant Kumar Mishra, J
Petitioner appeared in the M.Sc. Previous (Physics) Examination conducted in March-April 2016. She secured 33 out of 100 marks in the said
subject, therefore, she applied for revaluation, in which she secured 37 out of 100. However, the second valuer allowed her 33 out of 100 marks,
therefore, the change being less than 10% of the total marks, the petitioner was informed that there is no change in the marks obtained by her in view
of the Ordinance No.6 of the University.
Referring to the answer sheet (Annexure-P-4), it is argued that the same does not contain any allotment of marks against the questions attempted
by the petitioner, therefore, it appears, she has been allotted marks without valuation.
Having seen the answer sheet, I am satisfied that the answer sheet has been valuated, as just after the completion of the answer to each of the
attempted question, the answer has been pasted by using a sticker, which is the normal procedure when an answer sheet is sent for revaluation so that
the new valuer is not aware as to what marks were allotted by the previous valuer and the re-valuer applies his mind independently without being
influenced by the earlier allotment of marks.
The petitioner would now contend that she is entitled for grace marks so that one precious year of her career is saved. To this argument, Shri
Choubey, learned counsel for the University, would submit that under the rules of the University applicable to the subject exam, the grace mark is
permissible in the final year examination and not in the previous year examination of the Post Graduate Exam. Since the petitioner has appeared in
M.Sc. Previous (Physics), she is not entitled to be awarded any grace mark under the rules of the University.
It is settled law that writ Court should not ordinarily interfere with the decision taken by the academic institutions in the matter of conduct of
examination and valuation of answer sheets. If the petitioner is not entitled for any grace mark under the rules of the University, such marks cannot be
allowed by the writ Court on pure sympathy.
The writ petition has no substance. It fails and is hereby dismissed.