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Judgment
This writ petition is filed seeking the following prayers:
“(A) To issue a Writ of Mandamus or Order directing the respondents to issue mark list of the petitioner in her supplementary examination held on
May 2017 after adding the grace mark allotted to the disabled students as per Exhibit P8 order on the basis of Exhibit P7 disability certificate produced
along with Exhibit P9 application as early as possible in order to take admission for higher studies.
(B) To declare that the petitioner is entitled to get the grace mark allowed as per Exhibit P8 order of the respondent university.
(C) To issue a Writ of Mandamus or Order directing the respondents to issue mark list of the petitioner in her supplementary examination held on May
2017 which is issued to other 101 students as per Exhibit P3.â€
Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
A statement has been placed on record by the respondents stating that the case of the petitioner with regard to grant of syndicate moderation will
also be considered in accordance with the directions contained in the judgments in W.P.(C).No.32960/2019, W.P. (C).No.35551/2019 and W.P.
(C).No.28410/2020.
In the above view of the matter, there will be a direction to the respondents to consider the claim of the petitioner also for further moderation, taking
note of the judgments referred above. Orders shall be passed within a period of one month from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.