Madras High Court
Bhavna.V vs The Registrar on 20 March, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :20.03.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.4998 of 2018 and W.M.P.No.6181 of 2018 Bhavna.V ..Petitioner vs 1.The Registrar, Anna University, Chennai 600 025. 2.Controller of Examinations, Anna University, Chennai 600 025. .. Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the Respondents herein to permit the petitioner to apply for Review/Challenge in respect of the Petitioners answers script pertaining to a)Design of Structure II(AR 6501) b)Theory of Design(AR 6003) c)History of Architecture and Culture VI(AR 6502) pertaining to the 5th Semester bearing Registration No.311315251030 on payment of the necessary cost. For Petitioner :Mr.K.Sridhar For Respondents :Mr.M.Vijayakumar O R D E R
This writ petition has been filed for a Mandamus, directing the Respondents herein to permit the petitioner to apply for Review/Challenge in respect of the Petitioner's answer scripts relating to
(a)Design of Structure II(AR 6501)
(b)Theory of Design(AR 6003)
(c)History of Architecture and Culture VI(AR 6502) in respect of the 5th Semester, bearing Registration No.311315251030 on payment of the necessary fees.
2.The learned counsel for the petitioner submitted that the petitioner is pursuing B.Arch course in MEASI Academy of Architecture, Chennai. As she did not satisfy with the revaluation of the answer scripts for the three subjects as referred to above, she tried to make an application for review/challenge of the same through on-line, to the University authorities, however, her attempt failed, due to closure of website by the time. Even the representation dated 02.03.2018 submitted by the petitioner in this regard, did not find any response. Hence, this writ petition.
3.Today, when the matter came up for hearing, the learned standing counsel for the respondents produced a written communication dated 08.03.2018 sent by the second respondent to him, wherein, it has been stated as follows:
I invite your kind attention to your letter in the reference cited, wherein one student Ms.Bhavna. V has filed a case in the Honourable High Court of Madras seeking permission to apply for Review.
In this connection, I wish to inform you that the petitioner student has cited various reasons for not applying for Review in time in her affidavit which have been examined in detail and decided to provide a chance to the petitioner student for applying Review, notwithstanding the date for applying Review was over.
If the petitioner student is remitted the requisite fee for Review, the Review of answer scripts(3 papers) would be allowed as a special case.
I request you to kindly place the above facts before the Honourable Court.
4.Taking note of the difficulties experienced by the petitioner in submission of the on-line application and in view of the statement made by the second respondent in the above said communication that the request of the petitioner would be considered as a special case, the petitioner is directed to submit an application along with necessary fees, for review of the answer scripts of the subjects in question, to MEASI Academy of Architecture, Chennai within a period of three days from the date of receipt of a copy of this order. On such submission, the Officer concerned attached to MEASI Academy of Architecture, Chennai shall present the same to the respondents within a period of three days thereafter. On receipt, the respondents shall consider the same and pass appropriate orders, on merits and in accordance with law.
5.At this juncture, the learned counsel for the petitioner submitted that some of the similarly placed students numbering 7, also sought for review/challenge of their revaluation results and hence, their applications may also be directed to be considered by the respondents, within the time stipulated in this writ petition.
6.Though such a relief cannot be granted, without any formal petition, considering the plight of the students, while making the application through on-line, this Court is inclined to direct the respondents to consider the applications of those students also.
7.Accordingly, this writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.
20.03.2018 kak/rk Index:Yes/No Note:Issue Order Copy on 20.03.2018 To
1.The Registrar, Anna University, Chennai 600 025.
2.Controller of Examinations, Anna University, Chennai 600 025.
R.MAHADEVAN, J.
kak/rk W.P.No.4998 of 2018 20.03.2018