AI Structured Summary
Not yet generated for this judgment
Judgment
Prabha Sridevan, J.—This writ petition has been filed for a mandamus to reassess the answer sheet with regard to the forensic medicine.
Mr. T.R. Rajagopalan, learned Senior Counsel appearing for the petitioner submitted that this is a case where injustice has been done to the
student who was first through out his academic career and in all the internal examinations too and he failed only in the forensic medicine theory. The
petitioner was shocked since according to him he could not have secured fail marks in forensic medicine theory paper especially when his
academic performance has been consistently excellent throughout his career. He applied for re-totaling. According to the petitioner, the Vice
Chancellor asked him to come on 24-04-2006 and he met the Vice Chancellor along with the parents. For three short notes his marks were given
as incorrect though the answers were correct. It is his case that when the short notes were read out to him by the Vice Chancellor the answers
were correct and they ought to have been given full marks, and even for the other short notes the examiner had given him grace marks in the range
of one or two out of five for each short notes. It is stated in the affidavit that the Vice Chancellor told the petitioner that even though his questions
have been brilliantly answered he had not been given marks because he was unlucky and it happens once in a while. The petitioner feels that he is
penalised and victimised for no fault of his.
The Vice Chancellor has filed a counter and he has denied the case of the petitioner with regard to what happened on 24-04-2006 though it is
admitted that there was a meeting between the Vice Chancellor and the petitioner and his parents on the said date. A counter has also been filed
by the second respondent. The case of the second respondent is that when the Second M.B.B.S. Course Revised Regulations do not provide for
revaluation and allows only for re-totaling, the prayer in the writ petition cannot be granted. Mr. AR.L. Sundaresan, learned Senior Counsel for the
respondents submitted that what is produced before this Court is the Regulations applicable for all the years and all the semesters.
The learned Senior Counsel appearing for the petitioner would submit that when the meeting on 24-04-2006 is admitted by the Vice Chancellor
then it follows that the case of the petitioner that the Vice Chancellor had said that the petitioner is unlucky and it happens once in a while must also
be accepted. The authorities do not want to admit to a mistake having been committed by their examiners and that is why in the counter there is a
denial. The learned Senior Counsel also submitted that if marks are given for the three short note questions for which there was no valuation, then
the petitioner will definitely atleast pass, though according to the petitioner if the answer to the short note questions had been properly valued he
would get much more than 55.
I am making a slight detour. One with regard to the effect of these marks on our students and the other a suggestion to the Authorities
concerned as regards assessing short notes. It is really heartrending when one sees young children who are just stepping into adulthood knocking
at the doors of this Court to have their marks retotalled or re-valued all because they feel that their world will come to an end if they do not join the
particular course of their choice. There can be no doubt that this will cause acute mental pain to those tender minds and sometimes they even
choose to end their lives, not because they have failed but because even though they have passed they have lost by a few decimal points or a few
marks.
Though the result does not change, there is one suggestion that is made for consideration by the authorities concerned. In theory papers, where
it is an essay type of answer the examiners may assess the valuation on the basis of various criteria which may include clarity of thought, reasoning
etc. But as far as short notes, this is where students hope to score. For instance, if the word to be explained in short notes is ''good faith''. Good
Faith is defined as,
Nothing is said to be done or believed in ""good faith"" which is done or believed without due care and attention
If the answer is to the effect that ''good faith'' would mean something that is done with due care and attention then though the definition is not strictly
in accordance with the definition in Section 52 of the Indian Penal Code, atleast three out of four key words are present. The students should be
given definitely more than 50% of the mark that is allotted for that question and not just one or two on the ground that it does not repeat verbatim
the words of the Section. The suggestion is given only because this Court is of the opinion it is only in short notes that the students hope to score.
With the time constraint, if they are able to include only the key words that they remember then they deserve more marks than what has been given
in the present case. Of course, these observations cannot benefit the petitioner herein since as submitted by the learned Senior Counsel appearing
for the respondent that would given an unfair advantage over the others who have all been marked in a similar fashion.
The Rules are clear in so far as revaluation is concerned. They do not permit it. But if as alleged even one question had not been corrected by
the examiner then the petitioner is entitled to the marks that the answer deserves. It is only for this reason that the respondents were directed to
produce the answer sheet of the petitioner in a sealed cover. The sealed covers were opened and the answers were seen. All the questions have
been given marks and there is no mistake in the total. We cannot go into the question whether the assessment made by the examiner was too strict
with regard the answers given for the short notes, since I am satisfied that the marks assigned to each question has been totaled and there is no
error in the totaling and since the Regulations do not provide for revaluation no relief can be given to the petitioner.
The writ petition is therefore, dismissed. However there will be no order as to costs. Consequently, the connected miscellaneous petition is
closed.
A copy of this order shall be communicated to the learned Advocate General who may communicate the same to the Vice Chancellor of the
various Universities so that they can take a decision regarding the above suggestion for assessing short note questions.