Karnataka High Court
Dr. Menaka Mohan vs The Registrar (Evaluation) on 21 December, 2018
Equivalent citations: AIRONLINE 2019 KAR 38
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU R
DATED THIS THE 21ST DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
W.P. Nos.48194-48198/2018 & 48669-673/2018(EDN-RES)
C/W
W.P. Nos. 29500/2018(EDN-RES), 32633/2018(EDN-RES),
32632/2018(EDN-RES), 32642/2018(EDN-RES),
32645/2018(EDN-RES), 32646/2018(EDN-RES),
33417/2018(EDN-RES), 43944/2018(EDN-RES),
44834/2018(EDN-RES), 43974/2018(EDN-RES),
47248/2018(EDN-RES), 44832/2018(EDN-RES),
50452/2018(EDN-RES), 47578/2018(EDN-RES),
49847/2018(EDN-RES) , 43409/2018(EDN-RES),
43792/2018(EDN-RES), 43794/2018(EDN-RES),
43942/2018(EDN-RES), 43975/2018(EDN-RES),
44035/2018(EDN-RES), 45856/2018(EDN-RES),
45860/2018(EDN-RES), 43407/2018(EDN-RES),
43410/2018(EDN-EX), 43793/2018(EDN-EX),
43806/2018(EDN-RES), 43943/2018(EDN-RES),
43993/2018(EDN-RES), 45853/2018(EDN-RES),
45861/2018(EDN-RES), 45885/2018(EDN-EX),
44566/2018(EDN-EX), 46158/2018(EDN-RES),
50179/2018(EDN-RES), 52559/2018(EDN-RES),
46159/2018(EDN-RES), 45859/2018(EDN-EX),
45854/2018(EDN-EX), 45857/2018(EDN-RES),
45858/2018(EDN-RES), 45855/2018(EDN-RES),
49423/2018(EDN-RES), 53147/2018(EDN-EX),
51580/2018(EDN-EX), 52075/2018(EDN-RES),
50718/2018(EDN-RES), 51633/2018(EDN-RES),
40796/2018(EDN-EX), 50720/2018(EDN-RES),
50451/2018(EDN-RES), 50708/2018(EDN-RES),
50709/2018(EDN-RES), 50710/2018(EDN-RES),
50712/2018(EDN-RES), 50713/2018(EDN-RES),
50719/2018(EDN-RES), 50722/2018(EDN-EX),
50723/2018(EDN-RES), 52033/2018(EDN-EX),
52034/2018(EDN-RES), 52035/2018(EDN-RES),
52037/2018(EDN-EX), 52038/2018(EDN-EX),
52061/2018(EDN-RES), 52062/2018(EDN-EX),
52063/2018(EDN-EX), 52064/2018(EDN-RES),
52076/2018(EDN-RES), 52078/2018(EDN-RES),
52079/2018(EDN-RES), 52080/2018(EDN-RES),
52602/2018(EDN-RES), 52604/2018(EDN-EX),
49526/2018(EDN-RES), 52196/2018(EDN-RES),
52342/2018(EDN-RES), 52204/2018(EDN-RES),
2
50097/2018(EDN-RES), 53612/2018(EDN-EX),
52197/2018(EDN-RES), 47225/2018(EDN-RES),
55180/2018(EDN-EX)
IN W.P. Nos. 48194-48198/2018 &
48669-673/2018:
BETWEEN:
1. DR. MENAKA MOHAN
D/O DR G MOHAN
AGED ABOUT 26 YEARS
STUDYING M D DERMATOLOGY
VYDHEI INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
WHITE FIELD, BANGALORE - 560066
RESIDING AT NO 425,
23RD CROSS, 7TH SECTOR
H S R LAYOUT, BANGALORE - 560102
2. DR GOGINENI SRI HARSHA
S/O GOGINENI SUDHAR RAO
AGED ABOUT 28 YEARS
STUDENT OF RESIDING AT HOUSE
NO 10-5-5MAMILLAGUDEM
KHAMMAM DISTRICT
TELANGANA - 507001
3. DR SREEERAMAIAH
S/O RAMAIAH H K
AGED ABOUT 42 YEARS
R/AT GUNDANJANEYA
SWAMY TEMPLE ROAD,
KORATAGERE - 572129
TUMKUR DISTRICT
4. DR H N VEENA
D/O NARAYANASWAMY
AGED ABOUT 45 YEARS
NO 965 CHOWDESHWARI NILAYA,
1ST B MAIN, 2ND STAGE,
9TH BLOCK, NAGARABHAVI
BENGALURU - 560072
5. DR DYANESHWAR NIRGUDE
S/O NARASING RAO NIRGUDE
AGED ABOUT 46 YEARS
WARWATTI POST- 585328
BHALKI TALUK BIDAR DISTRICT
3
6. DR ARAVINDA V
S/O KARUNAKAR
AGED ABOUT 43 YEARS
R/O KARKADA VILLAGE
AND POST - 576225
SALILGRAMA UDUPI TALUK
UDUPI DISTRICT
7. DR SRINIVAS M DEODURG
S/O MARIYAPPA DEODURG
AGED ABOUT 41 YEARS
HOUSE NO 1-9-23/A,
KHUBA PLOT
KALABURGI - 585102
8. DR MALLESHI H
S/O KENCHAPPA
AGED ABOUT 46 YEARS
VENIVEERAPURA POST,
BELLARY TALUK,
BELLARY DISTRICT
PINCODE: 583115
9. DR KUPPUSAMY R
AGED ABOUT 44 YEARS
S/O RANGASWAMY M
NO 53, RAJIV GANDHI NAGAR,
POLICE QUARTERS ROAD,
GANAPATHY POST COIMBATORE - 641006
PRESENTLY M D PAEDIATRICS
COMMAND HOSPITAL
AIRFORCE, BENGALURU - 560032
10. DR ARAVIND D R
AGED ABOUT 32 YEARS
S/O N RAMACHANDRA
NO 414/1 NEAR NAGARAKUNTE
KATARI PALYA KOLAR - 5631010
... PETITIONERS
(BY SRI LAKSHMINARAYANA, SENIOR ADVOCATE FOR
SMT.ANUSHA L, ADVOCATE)
AND:
1. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560041
4
2. BANGALORE MEDICAL COLLEGE
AND RESEARCH CENTRE
FORT K R ROAD, BENGALURU - 560002
REPRESENTED BY ITS DEAN
3. JAYA JAGADGURU
MURUGHARAJENDRA MEDICAL
COLLEGE DAVANAGERE
DAVANAGERE - 577001
REPRESENTED BY ITS PRINCIPAL
4. M R MEDICAL COLLEGE
GULBARGA - 585105
REPRESENTED BY ITS DEAN
5. VYDHEI INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE
NO 82/83, E P I P AREA,
NALLURAHALI, WHITEFIELD,
BANGALORE - 560066
REPRESENTED BY ITS PRINCIPAL
6. COMMAND HOSPITAL
AIR FORCE,
BENGALURU - 560032
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI VIJAYSHANKAR, SENIOR ADVOCATE FOR
SRI.N K RAMESH, ADVOCATE FOR R1, R5 SERVED)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE RESOLUTION PASSED ON SUBJECT NO.11
DATED 04.08.2018 AS PER ANNEXURE-A AND A FURTHER
DIRECTION TO THE UNIVERSITY TO IMPLEMENT THE
ORDINANCE DATED 28.05.2016 AS PER ANENXURE-C WITH
EFFECT FROM THE DATE SPECIFIED IN THE ORDINANCE IN
TERMS OF SECTION 35(4) OF THE RAJIV GANDHI
UNIVERSITY OF HEALTH SCIENCES ACT, 1994 AND PROVIDE
THE MODEL KEY ANSWERS AND EVALUATE THE ANSWER
PAPERS OF EACH OF THE WRIT PETITIONER; FULLY
DESCRIBED IN THE SCHEDULE AND ETC.,
5
IN W.P. NO. 29500/2018:
BETWEEN::
DR MENAKAA MOHAN
D/O DR G MOHAN
AGED ABOUT 26 YEARS
STUDYING M D DERMATOLOGY,
VYDHEI INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE WHITE FIELD
BANGALORE - 560066
RESIDING AT NO 425, 23RD CROSS,
7TH SECTOR, H S R LAYOUT,
BANGALORE - 560102
... PETITIONER
(BY SRI. V LAXMINARAYANA, SENIOR COUNSEL FOR
SMT. ANUSHA L, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCES FOR KARNATAKA
REPRESENTED BY ITS VICE CHENCELLOR,
4TH BLOCK, JAYANAGAR
BENGALURU - 560041
2. RAJIV GNADHI UNVIERSITY OF
HEALTH SCIENCES FOR KARNATAKA
REPRESENTED BY ITS REGISTRAR
EVALUATION 4TH BLOCK,
JAYANAGAR, BENGALURU - 560041
3. VYDEHI INSTITUTE OF MEDICAL
SCIENCES AND RESEARCH
CENTRE NO 82/83 EPIP AREA
NALLURAHALLI WHITE FIELD
BANGALORE - 560066
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. VIJAY KUMAR S, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2;
R3 SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO IMPLEMENT THE
RESOLUTION DATED 28.5.2016 AS PER ANNEXURE-F TO ALL
THE EXAMINATIONS CONDUCTED FROM APRIL-MAY 2015
AND ETC.,
6
IN W.P. NO. 32633/2018:
BETWEEN:
DR SREERAMAIAH
AGED ABOUT 43 YEARS,
S/O. RAMAIAH H K,
WORKING AT GDMO,
DEPT OF HEALTH & FAMILY WELFARE,
NOW ON IN SERVICE P G STUDY LEAVE
R/AT SRI. GUNDANAJANEYA TEMPLE ROAD,
KORATAGERE TALUK,
TUMKUR DISTRICT 572129
... PETITIONER
(BY SMT.AKKAMAHADEVI HIREMATH, ADVOCATE)
AND:
1. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE,
4TH -T-BLOCK, JAYANAGAR,
BANGALORE 560041
2. JAYAGAGADGURU MURUGHARAJENDRA
MEDICAL COLLEGE
DAVANAGERE 577 004.
REP BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
TO CONDUCT REVALUATION OF THEORY PAPER-3 (TP-1) AND
(TP-4) AND ETC.,
IN W.P. NO. 32632/2018:
BETWEEN:
DR DYANESHWAR
AGED ABOUT 46 YEARS,
S/O NARASINGRAO NIRAGUDE,
WORKING AT GDMO,
DEP OF HEALTH AND FAMILY WELFARE,
NOW ON IN-SERVICE PG STUDY LEAVE
RESIDING AT WARWATTI (B), BHALKI TALUK,
BIDAR DISTRICT-585328
... PETITIONER
(BY SMT.AKKAMAHADEVI HIREMATH, ADVOCATE)
7
AND:
1. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE,
4TH T BLOCK, JAYANAGAR,
BANGALORE-560041
2. BANGALORE MEDICAL COLLEGE AND
RESEARCH INSTITUTE
BANGALORE
REP BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
TO CONDUCT REVALUATION OF THEORY PAPER-3[TP-1] AND
4[TP4] AND ETC.,
IN W.P. NO. 32642/2018:
BETWEEN:
DR SRINIVAS M DEODURG
AGED ABOUT 41 YEARS,
S/O MARIYAPPA
WORKING AT GDMO,
DEPT OF HEALTH & FAMILY WELFARE
NOW ON IN-SERVICE PG STUDY LEAVE
RESIDING AT NO.1-9-23/A, KHUBA POST,
KALBURGI 585102
... PETITIONER
(BY SMT. AKKAMAHADEVI HIREMATH, ADVOCATE)
AND:
1. THE REGISTRAR(EVALUATION)
RAJIV GANDHI UNIVERSITY OF HELATH
SCIENCE, 4TH T BLOCK
JAYANAGAR, BANGALORE 560041
2. MAHADEVAPPA REVAMAGI MEDICAL COLLEGE
KALBURGI
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
TO CONDUCT REVALUATION OF THEORY PAPER-3 (TP-1) AND
4(TP4) AND ETC.,
8
IN W.P. NO. 32645/2018:
BETWEEN:
DR KUPPUSAMY R
AGED ABOUT 44 YEARS,
S/O M RANGASAMY
WORKING AT GDMO, COMMAND HOSPITAL ,
AIR FORCE
NOW ON IN-SERVICE PG STUDY LEAVE
RESIDING AT #53, RAJIV GANDHI NAGAR
POLICE QTRS ROAD, GANGAPATHY (PO)
COIMBATORE, TAMIL NADU 641006
... PETITIONER
(BY SMT.AKKAMAHADEVI HIREMATH, ADVOCATE)
AND:
1. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCE , 4TH T BLOCK, JAYANAGAR
BANGALORE 560041
2. COMMAND HOSPITAL AIR FORCE COLLEGE
CAMBRIDGE ROAD, CAMBRIDGE LAYOUT,
JOGUPALYA, BANGALORE - 560 007
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
TO PREPARE AND ISSUE THE KEY ANSWERS OR ANSWER
MODULES IN RESPECT OF THE ANSWER SCRIPTS OF THE
PETITIONERS TO THE FOUR EVALUATORS AS PER THE
RGUHS REGULATIONS, AND DIRECT THE R-1 TO EVALUATE
THE ANSWER SCRIPTS OF THE THEORY PAPER-1 AND 2
THROUGH THE SAID EXAMINERS BASED ON THE SAID KEY
ANSWERS OR ANSWERS MODULES, AND DECLARE THE
RESULTS AND ETC.,
IN W.P. NO. 32646/2018:
BETWEEN:
DR MALLESHI H
AGED ABOUT 46 YEARS,
S/O KENCHAPPA
WORKING AS GDMO,
DEPT OF HEALTH & FAMILY WELFARE
NOW ON IN-SERVICE PG STUDY LEAVE
9
RESIDING AT VANIVEERAPURA POST,
BELLARY DT-583115 ... PETITIONER
(BY SMT.AKKAMAHADEVI HIREMATH, ADVOCATE)
AND:
1. THE REGISTRAR(EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCE , 4TH T BLOCK, JAYANAGAR
BANGALORE-560041
2. BANGALORE MEDICAL COLLEGE &
RESEARCH INSTITUTE
BANGALORE
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 TO
CONDUCT REVALUATION OF THEORY PAPER-2 (TP-2) AND
3(TP3) AND ETC.,
IN W.P. NO. 33417/2018:
BETWEEN:
DR ARAVIND D R
AGED ABOUT 32 YEARS,
WORKING AS GDMO
DEPT OF HEALTH & FAMILY WELFARE,
NOW PURSUING PG,
R/AT NO.414/1, NEAR NAGARAKUNTE,
KATARPALYA, KOLAR-563 101
... PETITIONER
(BY SMT.AKKAMAHADEVI HIREMATH, ADVOCATE)
AND:
1. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCE, 4TH T BLOCK,
JAYANAGAR,
BANGALORE-560 041.
2. JAYA JAGADGURU MURUGHARAJENDRA
MEDICAL COLLEGE
DAVANAGERE
REP BY ITS PRINCIPAL.
... RESPONDENTS
10
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
TO CONDUCT REVALUATION OF THEORY PAPER-2(TP-2) AND
3(TP3) AND DIRECT THE R-1 TO CONSIDER BEST MARKS
AWARDED FOR EACH QUESTION WHILE ARRIVING AT THE
TOTAL MARKS AS THE AWARDING OF MARKS IS
SUBJECTIVE AND HAS HUGE DIFFERENCE.
IN W.P. NO. 43944/2018:
BETWEEN:
DR KHUSHBU KUMARI
W/O DR.RAJAT KUMAR,
AGED:34 YEARS,
REG.NO.16DP476,
R/O TCS-20, BINA PROJECT COLONY,
AT P.O.BINA, SONEBHADRA DISTRICT,
UTTAR PRADESH-231220.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITD VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCES FOR KARNATAKA,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR(EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE DIRECTION QUASHING OF THE IMPUGNED
NOTIFICATION DATED 17.10.2017 ISSUED BY THE R-2 VIDE
ANNEXURE-D; AND DIRECT THE R-1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
DIPLOMA IN CLINICAL PATHOLOGY SUBJECT OF THE
EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
11
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 44834/2018:
BETWEEN:
DIVYA L P
D/O L PARAMESHA
AGED ABOUT 23 YEARS,
LADIES HOSTEL VIMS
BELLARY, NEAR OPD 18TH BLOCK
BELLARY-583101 ... PETITIONER
(BY SRI.D R RAVISHANKAR, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU-560 041
REPRESENTED BY ITS REGISTRAR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH 'T' BLOCK, JAYANAGAR,
BENGALURU - 560 041
REPRESENTED BY ITS REGISTRAR EVALUATION
... RESPONDENTS
(BY SRI S VIJAYKUMAR SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO REFERE ANNEXURES-A, B AND C FOR
REVALUATION (3RD EVALUATION) IN ACCORDANCE WITH
THE ORDERS ORDINANCE GOVERNING MULTIPLE
VALUATION DATED 15.6.2012.
IN W.P. NO. 43974/2018:
BETWEEN:
DR VALLURIMEHABOOB SUSHMA
D/O DR.VALLURI RAMBABU,
AGED: 28 YEARS,
REG.NO.16DG403,
R/O H.NO.1-814/1, SANJEEVANI NURSING HOME,
SUNDARAIAH NAGAR, WYRA ROAD,
12
MADHIRA,
KHAMMAM, TELANGANA-507203
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA
4TH T BLOCK, JAYANAGAR,
BENGALURU-560 041
REP BY ITS VICE CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
4TH T BLOCK, JAYANAGAR,
BENGALURU-560 070
REP BY ITS REGISTRAR (EVALAUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE DIRECTION QUASHING OF THE IMPUGNED
NOTIFICATION DATED 17.10.2017 ISSUED BY THE R-2 VIDE
ANNEXURE-C AND DIRECT THE R-1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
DIPLOMA DGO-OBST. & GYNECOLOGY SUBJECT OF THE
EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
IN W.P. NO. 47248/2018:
BETWEEN:
MISS SRINIDHI U SHETTY
D/O DR UDAY KUMAR SHETTY
AGED ABOUT 19 YEARS
REG NO 17M2942
R/O SAHARUDHYA, ARB COLONY
ASHOK NAGAR, 2ND CROSS,
SHIMOGGA - 577227 ... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
13
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. SRINIVASA INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE
SRINIVAS NAGAR
MUKKA SURATHKAL - 575021
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF ANATOMY, PHYSIOLOGY
AND BIOCHEMISTRY SUBJECTS OF THE I MBBS COURSE
EXAMINATIONS OF SEPTEMBER 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 44832/2018:
BETWEEN:
PRANEETHDIVI
S/O RAVINDRANATHDIVI
AGED ABOUT 22 YEARS,
B 304, ITC GARDEN ENCLAVE,
JAKKUR PLANTATIONS,
YELAHANKA,
BENGALURU - 560064
... PETITIONER
(BY SRI.CHANDRAKANTH PATIL K, ADVOCATE)
14
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE,
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REPRESENTED BY ITS REGISTRAR
2. M S RAMAIAH MEDICAL COLLEGE
AND TEACHING HOSPITALS,
MSR NAGR, MSRIT POST,
BANGALORE - 560054
REPRESENTED BY THE PRINCIPAL
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI N.K.RAMESH, ADVOCATE FOR R1 AND R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO REVALUATE THE PETITIONER'S
PATHOLOGY ANSWER PAPER BY REFERRING THE SAME
[THE PETITIONER'S ANSWER PAPERS OF PATHOLOGY
PAPER-1 AND 2] TO THIRD EVALUATION.
IN W.P. NO. 50452/2018:
BETWEEN:
MR AMAN R RAI
S/O MR. B RAVINDRANATH RAI
AGE 20 YEARS,
REG NO.17M2858
R/O LAXMI NIVAS, 3RD CROSS
KODIYAL GUTHU EAST, KODIALBIAL POST
MANGALURU - 575 003.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560 041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560 070
REP BY ITS REGISTRAR (EVALUATION)
15
3. SRINIVASA INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
SRINIVAS NAGAR, MUKKA, SURATHKAL - 575 021.
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI VIJAYKUMAR S, SENIOR COUNSEL FOR
SRI N.K.RAMESH, ADVOCATE FOR R1 AND R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF PHYSIOLOGY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 47578/2018:
BETWEEN:
RESHMA M MANDOLKAR
D/O MANOHAR,
AGED ABOUT 26 YEARS,
ASHIRWAD HOME
PLOT 15.YALAKKI SETTER COLONY,
LAKMANAHALLI, P B ROAD,
DHARWAD-4 ... PETITIONER
(BY SRI.D R RAVISHANKAR, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU-560 041
REPT.BY ITS REGISTRAR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK,JAYANAGAR
BENGALURU-560 041
REPT.BY ITS REGISTRAR EVALUATION
... RESPONDENTS
(BY SRI S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
16
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE RULE 4
(iii) OF THE ORDINANCE GOVERNING MULTIPLE VALUATIONS
DATED 15.06.2012 VIDE ANNX-H, IS ABSURD, ARBITRARY
AND INCOMPLETE AND DIRECT THE R-1 UNIVERSITY TO
CARRY OUT THE 3RD EVALUATION WHEREEVER THERE IS A
DIFFERENCE OF 15% AND NOT 15 MARKS IN THE MARKS
AWARDED BETWEEN TWO EVALUATIONS; AND ETC., .
IN W.P. NO. 49847/2018:
BETWEEN:
SRI. SRIKARA G KAMATH
S/O. GANESH KAMATH,
AGED ABOUT 20 YEARS,
R/AT RUKMINI MARTAPPA,
MAIN ROAD, KOTESHWARA,
KUNDAPURA - 576222. ... PETITIONER
(BY SMT. ANUSHA L, ADVOCATE)
AND:
1. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH -T-BLOCK,
JAYANAGAR,
BENGALURU 560041
2. THE PRINCIPAL
AJ INSITUTE OF MEDICAL SCIENCES,
NH 66, KUNTIKAN,
MANGALURU - 575004
... RESPONDENTS
(BY SRI VIJAYKUMAR S, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE RESOLUTION PASSED ON SUBJECT NO.11
DATED 4.8.2018, 4.8.2018 AS PER ANNEXURE-A ISSUED BY
R-1 AND A FURTHER DIRCTION TO THE RAJIV GANDHI
UNIVERSITY TO IMPLEMENT THE ORDINANCE DATED
28.5.2016 AS PER ANNEXURE-B WITH EFFECT FROM THE
DATE SPECIFIED IN THE ORDINANCE IN TERMS OF SECTION
35[4] OF THE RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCE ACT, 1994 AS PER ANNEXURE-C AND PROVIDE THE
MODEL KEY ANSWERS AND EVALUATE THE ANSWER
PAPERS OF THE WRIT PETITIONER; AND ETC.,
17
IN W.P. NO. 43409/2018:
BETWEEN:
DR SWET RANJAN
S/O MR S N SHARMA
AGED:31 YEARS
REG.NO.15YT201
R/O G-4, MANGALACHANDRA SOCIETY
2ND MAIN, 5TH CROSS
CHINNANNA LAYOUT
KAVALBYRASANDRA
BENGALURU-560 032
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
4TH T BLOCK, JAYANAGAR
BENGALURU-560 041
REP. BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
4TH T BLOCK, JAYANAGAR
BENGALURU-560 070
REP. BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH OF THE IMPUGNED NOTIFICATION DATED
17.10.2017 ISSUED BY THE R-2 VIDE ANNEXURE-D; AND
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF M.S. INORTHOPEDICS
SUBJECT OF THE EXAMINATIONS OF MAY-JUNE 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY; AND ETC.,
IN W.P. NO. 43792/2018:
BETWEEN:
DR SANKAR PAVAN REDDY NUNE
S/O MR VENKAT REDDY NUNE,
AGED: 30 YEARS ,
18
REG NO 15MG404,
R/O H NO 1541 VIDYANAGAR,
3RD LINE, KOTHAPETA VINUKUNDA,
GUNTUR DISTRICT ANDHRA PRADESH - 522647
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA, 4TH T BLOCK, JAYANAGAR,
BENGALURU - 560070 REP BY ITS (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 17.10.2017
ISSUED BY THE R-2 VIDE ANNEXURE-D; AND DIRECT THE R-
1 AND 2 TO CONDUCT FRESH VALUATION IN RESPECT OF
ANSWER SCRIPTS OF M.D. IN GENERAL MEDICINE SUBJECT
OF THE EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN
BY THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 43794/2018:
BETWEEN:
DR CHANDRASHEKHARA B
S/O MR BALAKRISHNA,
AGED 43 YEARS,
REG NO 14MM 951,
R/O FLAT NO 305,
CROWN LAKE APARTMENTS,
HORAMAVU, JAYATHINAGAR
BENGALURU - 560043
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
19
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCE FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA, 4TH T BLOCK,
JAYANAGAR, BENGALURU - 560070
REP BY ITS (EVALUATION)
... RESPONDENTS
(BY SRI VIJAYKUMAR S, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT QUASH OF THE IMPUGNED NOTIFICATION DATED
17.10.2017 ISSUED BY THE R-2 VIDE ANNEXURE-D AND
ETC.,
IN W.P. NO. 43942/2018:
BETWEEN:
DR ARTI C R
W/O MR NAGARAJ S D
AGED: 41 YEARS,
REG.NO.15EP726,
R/O NO.15,CHITRA LAYOUT,
YELAHANKA,
BENGALURU-560 018
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
4TH "T" BLOCK,JAYANAGAR,
BENGALURU-560 041
REP BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
4TH "T" BLOCK,JAYANAGAR,
BENGALURU-560 070
REP BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
20
(BY SRI VIJAYKUMAR S, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT QUASHING OF THE IMPUGNED NOTIFICATION
DATED 17.10.2017 ISSUED BY R-2 VIDE ANNEX-C; AND ETC.,
IN W.P. NO. 43975/2018:
BETWEEN:
DR TEJASWINI N
D/O MR. B.C.NAGESH,
AGED: 29 YEARS,
REG. NO. 15MG956,
R/O NO.80, 4TH MAIN ROAD,
NGEF ALYOUT, NAGARABHAVI,
BEGNALURU-560072.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560070
REP. BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 17.10.2017
ISSUED BY THE RESPONDENT NO.2 VIDE ANNEXURE-D; AND
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
M.D. IN GENERAL MEDICINE SUBJECT OF THE
EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
21
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
IN W.P. NO. 44035/2018:
BETWEEN:
DR. ANIRUDH A MALLAPUR
S/O. DR. ASHOK MALLAPUR,
REG NO. 15MD477,
R/O. MAARUTHI SADAN,
OPP. OLD I.B. EXTENSION AREA,
BAGALKOT 587101
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA,
4TH -T-BLOCK, JAYANAGAR,
BENGALURU 560041,
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA, 4TH -T-BLOCK, JAYANAGAR,
BENGALURU 560070,
REP BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT QUASH OF THE IMPUGNED NOTIFICATION DATED
17.10.2017 ISSUED BY THE R-2 VIDE ANNEXURE-D AND
ETC.,
IN W.P. NO. 45856/2018:
BETWEEN:
MR. ABHIJEET
S/O INDRAJEET KUMAR,
AGED ABOUT: 26 YEARS,
REG.NO.12MI752,
R/O NO.115/1, ANUGRAHA, 1ST MAIN,
NEW SHAMPURA EXTENSION,
22
ARABIC COLLEGE POST,
BENGALURU-560045.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. DR B R AMBEDKAR MEDICAL COLLEGE
GANDHINAGAR, K.G.HALLI,
BENGALURU-560045.
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF OBSTETRICS AND
GYNECOLOGY SUBJECT OF THE PHASE-I MBBS COURSE
EXAMINATIONS OF JULY 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 45860/2018:
BETWEEN:
MISS NIDHI S SHETTY
D/O MR SANTOSH KUMAR SHETTY
AGED ABOUT: 18 YEARS,
REG NO.17D1827
R/O SANNIBHA, 422, 12TH MAIN
1ST BLOCK, 3RD STAGE
MANJUNATHANAGAR
WOC ROAD
BANGALORE-560010
23
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560070
REP BY ITS REGISTRAR(EVALUATION)
3. D A PANDU MEMORIAL R V DENTAL COLLEGE
CA-37, 24TH MAIN, J P NAGAR
ITI LAYOUT, 1ST PHASE
BENGALURU
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF PHYSIOLOGY &
BIOCHEMISTRY AND ANATOMY SUBJECTS OF THE 1ST YEAR
BDS COURSE EXAMINATIONS OF JULY 2018 UNDERTAKEN
BY THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
IN W.P. NO. 43407/2018:
BETWEEN:
DR VISHNU K
S/O K.BHASKAR REDDY,
AGED:28 YEARS,
REG.NO:15MZ008,
R/O.NO.225, SURYA RESIDENCY F1,
6TH MAIN, 4TH BLOCK,
JAYANAGAR,
BENGALURU-560011.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
24
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 17.10.2017
ISSUED BY THE R-2 VIDE ANNEX-D; AND DIRECT R-1 AND 2
TO CONDUCT FRESH VALUATION IN RESPECT OF ANSWER
SCRIPTS OF M.D. PHARMACOLOGY SUBJECT OF THE
EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AS PER THE MCI REGULATIONS; AND ETC.,
IN W.P. NO. 43410/2018:
BETWEEN:
DR SHOAIB MOHAMMED
S/O. AKMAL PASHA,
AGED: 26 YEARS,
REG NO. 16DO201,
R/O. 38, GROUND FLOOR,
INDRAJET LAYOUT,
SHAMPUR MAIN ROAD,
KODANGANAHALLI,
BENGLAURU 560045
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
25
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCE FOR KARNATAKA,
4TH -T-BLOCK,
JAYANAGAR,
BENGLAURU 560041.
REP BY ITS VICE CHANCELLOR,
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA, 4TH-T-BLOCK,
JAYANAGAR,
BENGLAURU 560070
REP BY ITS REGISTRAR (EVALUTION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 17.10.2017
ISSUED BY THE R-2 VIDE ANNEXURE-D AND DIRECT THE
R-1 AND 2 TO CONDUCT FRESH VALUATION IN RESPECT OF
ANSWER SCRIPTS IN DIPLOMA IN ORTHOPEDICS SUBJECT
OF THE EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN
BY THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 43793/2018:
BETWEEN:
DR RIFAT ARA FAROOQI
D/O GULAM MOHD. FAROOQI,
AGED: 46 YEARS,
REG NO.14MM377,
R/O 202/C, SILICON CITY WHITEFIELD,
BOREWELL ROAD, NEAR LITTLE ELLE SCHOOL,
BENGALURU-560066.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
26
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT QUASH OF THE IMPUGNED NOTIFICATION DATED:
17.10.2017 ISSUED BY THE R-2 VIDE ANNEXURE-D AND
ETC.,
IN W.P. NO. 43806/2018:
BETWEEN:
DR VEDANT BANSAL
S/O MR SANJIV NARAYAN BANSAL,
REG.NO.16DO377,
R/O G-3,ADHUNIK ALPINE,
CHURCH STREET ROAD,
WHITEFIELD,
BENGALURU-560 066
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCES FOR KARNATAKA,
4TH "T" BLOCK, JAYANAGAR
BENGALURU-560 041
REP.BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 070
REP BY ITS REGISTAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE DIRECTION QUASHING OF THE IMPUGNED
27
NOTIFICATION DATED 17.10.2017 ISSUED BY THE
RESPONDENT NO.2 VIDE ANNEXURE-D; AND ETC.,
IN W.P. NO. 43943/2018:
BETWEEN:
DR SEEMA K S
W/O H.T.VENKATESH MURTHY,
AGED: 45 YEARS,
REG.NO.15MC731,
R/O NO.56/1, 4TH MAIN ROAD,
CHAMARAJ PET, BENGALURU-560 018.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560 041
REP BY ITS VICE CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560 070
REP BY ITS REGISTRAR (EVALUATION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED NOTIFICATION DATED 17.10.2017
ISSUED BY THE RESPONDENT NO.2 VIDE ANNEXURE-D; AND
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
M.D. IN COMMUNITY MEDICINE SUBJECT OF THE
EXAMINATIONS OF MAY-JUNE 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
28
IN W.P. NO. 43993/2018:
BETWEEN:
DR VAISHNAVI PERUMAREDDY
D/O P.SAI MOHAN REDDY,
AGED: 26 YEARS,
REG.NO.15MX380,
R/O W.5/168, EAST STREET, GUDUR,
NELLORE DISTRICT, ANDHRA PRADESH-524101.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
FOR KARNATAKA,
4TH T BLOCK JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560070
REP. BY ITS REGISTRAR (EVALAUTION)
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT QUASH OF THE IMPUGNED NOTIFICATION DATED
17.10.2017 ISSUED BY THE R-2 VIDE ANNEXURE-D AND
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF M.D. IN RADIO THERAPY
SUBJECT OF THE EXAMINATIONS OF MAY-JUNE 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY; AND ETC.,
IN W.P. NO. 45853/2018:
BETWEEN:
MISS ASIYATH SAIFA MURSHIDA
D/O MR.N.A.ABDUL SYED,
AGED ABOUT 23 YEARS,
REG.NO.13M7543,
R/O DREAM HOUSE, KHZILANE,
29
THALANGARA P.O., KASARGOD,
KERALA-671122
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. A J INSTITUTE OF MEDICAL
SCIENCES AND RESEARCH CENTRE,
NH-66, KUNTIKANA,
MANGALORE-575004.
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF PHARMACOLOGY
SUBJECTS OF THE II MBBS COURSE EXAMINATIONS OF
JULY 2018 UNDERTAKEN BY THE PETITIONER BY
SUBJECTING THE EVALUATION OF ANSWERS BY NOTIFIED
EVLUATORS AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY; AND DIRECT R-1 AND 2
TO ISSUE A 'MODEL ANSWERS' TO THE EXAMINERS, TO BE
FOLLOWED BY THE EVALUATORS / EXAMINERS BEFORE
EVALUATING THE ANSWER SCRIPTS OF THE PETITIONER;
AND ETC.,
IN W.P. NO. 45861/2018:
BETWEEN:
MR. RAMYAR ALIZADEH AZAR
S/O MR.HOSSEIN,
AGED ABOUT: 23 YEARS,
REG. NO.13M0393,
R/O NO.111, 4TH MAIN,
30
KGE LAYOUT, NEW BEL ROAD,
BENGALURU-560054.
... PETITIONER
(BY SRI.ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. M.S. RAMAIAH MEDICAL COLLEGE
M.S.RAMAIAH NAGAR, MATHIKERE,
BENGALURU-560054.
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI.N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-1 AND 2 TO CONDUCT FRESH VALUATION
RESPECT OF ANSWER SCRIPTS OF 'MEDICINE' AND
'PEDIATRICS' SUBJECTS OF THE 4TH YEAR MBBS COURSE
EXAMINATIONS OF JULY 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVLUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 45885/2018:
BETWEEN:
MR. VINITH NETHKAL. S
S/O DR SUNDERESH N L
AGED ABOUT: 20 YEARS,
REG NO.17D1320
R/O NEAR JEEVAN JYOTHI
DEAF AND DUMB SCHOOL
31
GOWRI KOPPALU
HASSAN-573202
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REP BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HELATH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560070
REP BY ITS REGISTRAR (EVALUATION)
3. SRI HASANAMBA DENTAL COLLEGE AND HOSPITAL
VIDYANAGAR, HASSAN-573201
REPRESENTED BY IS PRINCIPAL
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI N K RAMESH, ADVOCATE FOR R1 & R2;
R3 DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PHYSIOLOGY AND BIOCHEMISTRY AND ANATOMY SUBJECTS
OF THE 1ST YEAR BDS COURSE EXAMINATIONS OF JULY
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 44566/2018:
BETWEEN:
DR DEVIKA SENGUPTA
AGED 26 YEARS,
D/O DR.PRIYADARSHAN SENGUPTA,
SENGUPTA CLINIC,
NEAR GHANTANAGAR,
SATNA ROAD,
32
PO MAIHAR DISTRICT-SATNA,
MADHYA PRADESH-485 771
... PETITIONER
(BY SRI. ARUN M I, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
REP BY THE REGISTRAR
4TH T BLOCK, JAYANAGAR,
BANGALORE-560 041
KARNATAKA
2. M.R.MEDICAL COLLEGE,
REP BY THE DEAN AND PRINCIPAL,
MAHADEVAPPA RAMPAURE MARG,
SEDAM ROAD,
KALABURAGI-585 105
... RESPONDENTS
(BY SRI VIJAYKUMAR S, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO CONSIDER THE REPRESENTATION OF
THE PETITIONER AND RE-EVALUATE HER PAPER TP1 AND
TP2 OR IN THE ALTERNATIVE, CONSIDER THE HIGHEST
MARKS OBTAINED IN TP1 AND TP2 AT ANNEX-C FOR ALL
THE QUESTIONS AND DECLARE THE PETITIONER AS
PASSED;
IN W.P. NO. 46158/2018:
BETWEEN:
MISS SHREYA S CHOUGALE
D/O. MR. SURESH CHOUGALE,
AGED ABOUT: 20 YEARS,
REG NO. 16D3260,
R/O. UGAR ROAD,
SHIRAGUPPI, BELGAUM- 591242
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
33
AND:
1. RAJIV GANDHI UNVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560041.
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR, BENGALURU 560041.
REP BY ITS REGISTRAR (EVALUATION)
3. SRI. DHARMASTHALA MANJUNATHESHWARA COLLEGE
OF DENTAL SCIENCE AND HOSPITAL,
SATTUR, DHARWAD 580009,
REP BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF GENERAL AND DENTAL
PHARMACOLOGY SUBJECT OF THE 2ND YEAR BDS COURSE
EXAMINATIONS OF JULY 2018 UNDERTAKEN BY THE
PETITION BY SUBJECTING THE EVALUATION OF ANSWERS
BY NOTIFIED EVALUATORS AT THE UNIVERSITY PREMISES
UNDER DIRECT SUPERVISION OF THE UNIVERSITY; AND
ETC.,
IN W.P. NO. 50179/2018:
BETWEEN:
MISS Z SENORIA
D/O MR.IQBAL AHMED,
AGED ABOUT 21 YEARS,
REG.NO.15D7856,
A.J.INSTITUTE OF DENTAL SCIENCE,
N.H.-66, NEAR KUNTIKANA ROAD,
KUNTIKANA, MANGALORE-575004.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
34
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION).
3. A J INSTITUTE OF DENTAL SCIENCE
N.H.-66, NEAR KUNTIKANA ROAD,
KUNTIKANA, MANGALORE-575004,
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI VIJAYKUMAR S, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF 'GENERAL MEDICINE' &
'GENERAL SURGERY' SUBJECTS OF THE 3RD YEAR BDS
COURSE EXAMINATIONS OF JULY 2018 UNDERTAKEN BY
THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
IN W.P. NO. 52559/2018:
BETWEEN:
ASHISH S
S/O SUNILKUMAR D
AGED ABOUT 19 YEARS,
RESIDING AT NO.40, SHANTHI SUDHE
1ST CROSS, 1ST STAGE
RMV EXTENSION , NTI LAYOUT
BHUPSANDRA, SANJAYANAGAR
BENGALURU-560094
... PETITIONER
(BY SRI. MADHUSUDHAN M N, ADVOCATE)
AND:
1. THE VICE CHANCELLOR
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE,
4TH T-BLOCK, JAYANAGAR
BANGALORE-560041
2. REGISTRAR EVALUATION
EXAMINATION BRANCH
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE,
35
4TH T-BLOCK, JAYANAGAR
BANGALORE-560041
3. THE PRINCIPAL
SAPTHAGIRI INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE NO.15,
CHIKKASANDRA, HESARAGHATTA MAIN ROAD,
BANGALORE-560090
... RESPONDENTS
(BY SRI S VIJAYKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT AGAINST THE RESPONDENTS TO MAKE
ARRANGEMENTS FOR THE REVALUATION OF THE
EXAMINATION HELD IN SEPTEMBER 2018 FOR PAPER I & II
OF THE ANATOMY AND BIOCHEMISTRY RESPECTIVELY.
IN W.P. NO. 46159/2018;
BETWEEN:
MR SHIVARAJ NINGANAGOUD PATIL
S/O. MR. NINGANAGOUD RUDRAGOUD PATIL,
AGED ABOUT: 23 YEARS,
REG NO. 15A0345,
R/O. OPP. ITI COLLEGE,
CHLKNAGAR WEST,
SHOLAPUR ROAD, VIJIYAPUR 568001
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560041.
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560041.
REP BY ITS REGISTRAR (EVALUATION)
3. BLDE'S AVS AYURVEDA MAHAVIDYALAYA
VIDYANAGAR, BAGALKOT ROAD,
BIJAPUR 586109.
REP BY ITS PRINCIPAL
... RESPONDENTS
36
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF MOULIKA SIDDANTA
EVAM SHTRANGA HRIDAY SUBJECT OF THE 1 YEAR BAMS
COURSE EXAMIANTIONS OF FEBRUARY 2018 UNDERTAKEN
BY THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 45859/2018:
BETWEEN:
MISS SINDHU M
D/O MR.MANJUNATH K,
AGED ABOUT 26 YEARS,
REG.NO.12D1053,
R/O NO.182, 1ST MAIN, 8TH CROSS,
M.S.NAGAR, BENGALURU-560054.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES,
4TH "T" BLOCK,
JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK,
JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. V S DENTAL COLLEGE & HOSPITAL
K.R.ROAD, NEXT TO KIMS HOSPITAL,
VISWESWARAPURAM, BENGALURU-560004.
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
37
RESPECT OF ANSWER SCRIPTS OF GENERAL PATHOLOGY &
MICROBIOLOGY SUBJECT OF THE 2ND YEAR BDS COURSE
EXAMINATIONS OF JULY 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
IN W.P. NO. 45854/2018:
BETWEEN:
MISS ANU AUSTINE
D/O MR AUSTINE EAPEN,
AGED ABOUT: 23 YEARS,
REG.NO.13M3264,
R/O A3, P002, D.L.F. WESTEND HEIGHTS ,
D.L.F NEW TOWN, AKSHAYNAGAR,
BENGALURU-560076.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. M.V.J. MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA, 3TH KM MILESTONE,
N.H.NO.4, KOLATHUR P.O - 560110,
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
OBSTETRICS & GYNECOLOGY SUBJECTS OF THE PHASE I
MBBS COURSE EXAMINATIONS OF JULY 2018 UNDERTAKEN
BY THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
38
IN W.P. NO. 45857/2018:
BETWEEN:
MISS. BHUVANESHWARI N R
D/O MR.N.RAJANNA,
AGED ABOUT 21 YEARS,
REG.NO.13M3273,
R/O M.V.J.MEDICAL COLLEGE HOSTEL,
DANDUPALYA, 30TH KM MILESTONE,
N.H.NO.4, KOLATHUR P.O.
HOSKOTE 562114.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. M.V.J. MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA, 3TH KM MILESTONE,
N.H.NO.4, KOLATHUR P.O.,
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PATHOLOGY & PHARMACOLOGY SUBJECTS OF THE II MBBS
COURSE EXAMINATIONS OF JULY 2018 UNDERTAKEN BY
THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
39
IN W.P. NO. 45858/2018:
BETWEEN:
MR. PRATYUSH RANJAN
S/O DR.VISHWANATH PRASAD,
AGED ABOUT 29 YEARS,
REG.NO.08M0265,
R/O NO.702, B-BLOCK,
ORCHID WOODS APARTMENT,
GUBBI CROSS, KOTHNUR,
BENGALURU-560077.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH T BLOCK, JAYANGAR,
BENGALURU 560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANGAR,
BENGALURU-560070,
REP. BY ITS REGISTRAR (EVALUATION)
3. DR B R AMBEDKAR MEDICAL COLLEGE
GANDHINAGAR, K.G.HALLI,
BENGALURU-560045.
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
MEDICINE & SURGERY SUBJECTS OF THE 4TH YEAR MBBS
COURSE EXAMINATIONS OF JULY 2018 UNDERTAKEN BY
THE PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND ETC.,
40
IN W.P. NO. 45855/2018:
BETWEEN:
MR. NARESH VISHWANATH IYER M
S/O M.N.KRISHNAN IYER,
REG.NO.13M1828,
R/O NO.68, 6TH CROSS,
RAJASHREE LAYOUT, MUNNEKOLALA,
MARATHAHALLI, BENGALURU-560037.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. DR B R AMBEDKAR MEDICAL COLLEGE
GANDHINAGAR, K.G.HALLI,
BENGALURU-560045.
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PEDIATRICS SUBJECT OF THE 4TH YEAR MBBS COURSE
EXAMINATIONS OF JULY 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY; AND
41
IN W.P. NO. 49423/2018;
BETWEEN:
SRI MADAN K S
S/O.D.K.SWAMY GOWDA,
AGED ABOUT 25 YEARS
PURSUING BACHELOR OF MEDICINE
AT SAPATHAGIRI INSTITUTE OF
MEDICAL SCIENCE AND RESEARCH CENTRE,
NO.15, CHIKKASANDRA, HESARAGHATTA
MAIN ROAD,BENGALURU-560090.
... PETITIONER
(BY SRI. V R SARATHY, ADVOCATE)
AND:
1. THE RAJIV GANGHI UNIVERSITY OF HEALTH SCIENCES
REP. BY ITS REGISTRAR,
JAYANAGAR, 4TH BLOCK,
BENGALURU-560
2. THE REGISTRAR OF EVALUATION
THE RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES,
JAYANAGAR, 4TH BLOCK,
BENGALURU-560
3. SAPATHAGIRI INSTITUTE OF MEDICAL
SCIENCE AND RESEARCH CENTRE,
REP. BY ITS PRINCIPAL,
NO.15, CHIKKASANDRA,
HESARAGHATTA MAIN ROAD,
BENGALURU-560090
... RESPONDENTS
(BY SRI. VIJAYAKUMAR S, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 &2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 REGISTRAR OF EVALUATION TO UNDER
TAKE EXCISE OF REVALUATION OF QUESTION NO.6 OF Q.P.
CODE/SUBJECT 1091/OPHTHALMOLOGY,PAPER 1RS2 AND
RS3 CONTAINED IN ANSWER BOOKLET NO.7379147105
BELONGS TO THE PETITIONER VIDE ANNEXURE-B AND
ETC.,
42
IN W.P. NO. 53147/2018:
BETWEEN:
MISS BRUNDA G M
D/O MARAPPA G B
AGED ABOUT 20 YEARS,
PURSUING BACHELOR OF MEDICINE
AT DR. AMBEDKAR MEDICAL COLLEGE,
KADUGONDANAHALIL
BENGALURU
R/AT NO. 463, 4TH CROSS,
HEMAVATHI BLOCK, TUMKUR
TUMKUR DISTRICT - 572 107.
... PETITIONER
(BY SRI. VIJAYA KUMAR, ADVOCATE)
AND:
1. THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
REPRESENTED BY ITS REGISTRAR,
JAYANAGAR, 4TH BLOCK, BENGALURU - 560 041.
2. THE REGISTRAR OF EVALUATION
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
JAYANAGAR, 4TH BLOCK,
BENGALURU - 560 041.
3. DR AMBEDKAR MEDICAL COLLEGE
REPRESENTED BY ITS PRINCIPAL
KADUGONDANAHALLI
BENGALURU - 560 045.
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 REGISTRAR OF EVALUATION TO
UNDERTAKE EXERCISE OF RE-EVALUATION OF BIO-
CHEMISTRY PAPER I BEARING NO.QP CODE/SUBJECT
1079/BIOCHEMISTRY-I AND BIO-CHEMISTRY PAPER II
BEARING NO.Q[CODE/SUBJECT 1080/BIOCHEMISTRY-II
PAPER PHASE-I, MBBS [RS3] CONTAINED IN ANSWER
BOOKLET NO.8121133782 AND 6557125240 [BIOCHEMISTRY
PAPER I AND II] BELONGING TO THE PETITIONER AND ETC.,
43
IN W.P. NO. 51580/2018:
BETWEEN:
ASHIF ALI A
S/O A ABDUL VAHAB,
AGED ABOUT 19 YEARS,
R/AT ASHIF HOUSE,
NITYAPRABHU NAGAR-129
ULIYAKOVIL,
KOLLAM KERALA-691019
... PETITIONER
(BY SRI.VIVEK A R, ADVOCATE)
AND:
1. THE REGISTRAR EVALUATION
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE,
4TH T BLOCK, JAYANAGAR,
BENGALURU-560041
2. THE STATE OF KARNATAKA
REP BY ITS SECRETARY
DEPARTMENT OF MEDICAL EDUCATION
MULTI STORIES BUILDING,
5/AB, DR AMBEDKAR VEEDHI,
BENGALURU KARNATAKA-560001
3. SAPTHAGIRI INSTITUTE OF MEDICAL SCIENCES
REP BY ITS PRINCIPAL,
15, HESARAGHATTA MAIN RD.,
NAVY LAYOUT, CHIKKASANDRA,
BENGALURU, KARNATAKA-560090
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1;
SMT. PRAMODHINI KISHAN, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 UNIVERSITY TO REEVALUATE THE ANSWER
SCRIPTS PERTAINING TO THE FOLLOWING SUBJECTS:
ANATOMY, PHYSIOLOGY AND BIOCHEMISTRY.
44
IN W.P. NO. 52075/2018:
BETWEEN:
MR SANJAY KUMAR SURAM
S/O SURAM CHANDRA SEKHAR
AGE 21 YEARS REG NO.17M 2986
R/O NO.30-1599 1/A CHANDRAGIRI COLONY
SAFILGUDA HYDERABAD
TELANGAN-500 056
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU-560 070
REP BY ITS REGISTRAR VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU-560 070
REP BY ITS REGISTRAR (EVALUATION)
3. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE
SRINIVAS NAGAR MUKKA
SURATHKAL KARNATAKA-575021
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF PHYSIOLOGY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY.
IN W.P. NO. 50718/2018:
BETWEEN:
MISS ASHWINI SHETTY
D/O DRI DAYANAND SHETTY,
45
AGE: 19 YEARS, REG NO 17M2865,
R/O NO 63,
GARDEN MANOR APARTMENTS,
URWA MARKET ROAD,
LADY HILL MANGALORE - 575006
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR, BENGALURU - 560041
REP BY ITS REGISTRAR (EVALUATION)
3. SRINIVAS INSTIUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
SRINIVAS NAGAR, MUKKA,
SURATHKAL - 575021
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF BIOCHEMISTRY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY.
IN W.P. NO. 51633/2018:
BETWEEN:
MS GANGA SANTOSH
AGED ABOUT 20 YEARS,
D/O MR SANTOSH KUMAR,
RESIDING AT V R N C 12/2 SREESAILAM
SRI CHATAMBI SWAMY ROAD,
POOJAPURA, THIRUVANATHAPURAM - 695001
... PETITIONER
(BY SRI. BALARAM M L, ADVOCATE)
46
AND:
1. RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES (RGUHS)
ESTABLISH UNDER THE RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES,
KARNATAKA ACT 1994
4TH T BLOCK, PATTABHIRAMA NAGAR
JAYANAGAR, BENGALURU - 560041
REPRESENTED BY ITS REGISTRAR EVALUATION
2. BASAVESHWARA MEDICAL COLLEGE
AFFILIATED TO RGUHS BANGALORE
SJM CAMPUS, N H 4, BYPASS,
CHITRADURGA - 577502
REPRESENTED BY ITS
EXECUTIVE DIRECTOR (ACADEMIC)
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1;
VIDE ORDER DATED 28.11.2018,
NOTICE TO R2 DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE RESOLUTION PASSED IN SUBJECT NO.11 DT.
AUGUST 4, 2018 (ANNEXURE-G) WITH A DIRECTION TO THE
R-1 TO ENFORCE AND IMPLEMENT THE ORDINANCE DT.
MAY 28, 2016 (ANNEXURE-F) OF THE R-1;
IN W.P. NO. 40796/2018:
BETWEEN:
NISCHAL K
S/O KANTHARAJU R V
AGED ABOUT 24 YEARS,
NO.232 2ND CROSS 3RD MAIN
MAHALAKSHMI LAYOUT
BANGALORE-560086 ... PETITIONER
(BY SRI. SANATH KUMARA K M, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF
MEDICAL SCIENCES FOR KARNATAKA
REPRESENTED BY ITS VICE CHANCELLOR
4TH T BLOCK JAYANAGAR
BANGALORE-560041
47
2. RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES FOR KARNATAKA
REPRESENTED BY ITS REGISTRAR (EVALUATION)
4TH T BLOCK JAYANAGAR
BANGALORE-560041
3. SAPTHAGIRI INSTITUTE OF MEDICAL
SCIENCE AND RESEARCH CENTRE
NO.15 CHIKKASANDRA
HESARGHATTA MAIN
BANGALORE-90
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2;
R3 SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NO.2 TO CONDUCT RE-
VALUATION OF "GENERAL MEDICINE" PAPER AS FAR AS THE
PETITIONER IS CONCERNED BY CONSIDERING THE
REPRESENTATION MADE BY THE PETITIONER AT
ANNEXURE-F.
IN W.P. NO. 50720/2018:
BETWEEN:
MS. EBEESHMA. E. I.
D/O. R. EBENAZER,
AGED ABOUT 20 YEARS,
REG. NO. 16M6284,
R/O. PEACE COTTAGE, THANIMOODU,
MANJALUMOODU (PO),
KANYAKUMARI DISTRICT-629 151.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 041,
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
48
BENGALURU-560 070,
REP. BY ITS REGISTRAR (EVALUATION)
3. AKASH INSTITUTE OF MEDICAL
SCIENCES AND RESEARCH CENTRE,
PRASANNAHALLI ROAD,
DEVANAHALLI, BENGALURU-560 110,
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI. VIJAYAKUMAR S, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANATOMY & PHYSIOLOGY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 50451/2018:
BETWEEN:
MR K SAI CHARAN
S/O K.SIVA SANKAR JUDGE-AP
AGE 19 YEARS, REG NO. 17M3140
R/O JUDGE QUARTERS TANUKU
ELURU, WEST GODAVARI DISTRICT,
ANDHRA PRADESH - 534 101. ... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560 041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560 070
REP BY ITS REGISTRAR (EVALUATION)
3. S.S. INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
49
JNANASHANKARA, NH-4, BYPASS ROAD,
DAVANAGERE - 577 005
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF ANATOMY SUBJECT OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY.
IN W.P. NO. 50708/2018:
BETWEEN:
MR STHIMITH P SHETTY
S/O.G.P.SHETTY,
AGE:23 YEARS, REG.NO.13M3378,
R/O NO.78, 3RD MAIN ROAD,
M.L.A. LAYOUT,
R.T.NAGAR, BANGALORE-560032.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU-560041.
REP. BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU-560070.
REP. BY ITS REGISTRAR (EVALUATION)
3. M V J MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA, KOLATHUR (PO),
HOSKOTE, BANGALORE-562114.
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
50
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
BIOCHEMISTRY SUBJECTS OF THE I MBBS COURSE
EXAMINATIONS OF SEPTEMBER 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 50709/2018:
BETWEEN:
MS V POOJITHA REDDY
D/O. V PATTABHI RAMI REDDY,
AGE: 20 YEARS, REG NO. 16M6360,
R/O. SURYA MANSION,
DUBAI GATE, OLD BOWENPALLY,
FLAT NO. 507, 8-5-210,
45 TO 54, HYDERABAD,
TELANGANA 500011
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T-BLOCK, JAYANAGAR,
BENGALURU 560070,
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560070,
REP BY ITS REGISTRAR (EVALUATION)
3. AKASH INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
PRASANNAHALLI ROAD,
DEVANAHALLI,
BENGALURU 560 110,
REP BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYAKUMAR, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
51
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF ANATOMY SUBJECT OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY.
IN W.P. NO. 50710/2018:
BETWEEN:
MR JASWANTH
S/O SASHA SHIVAPPA K B
AGE: 21 YEARS, REG NO 17M4681,
R/O NO 17, LAKSHMI SADANA,
2ND CROSS, 1ST MAIN ROAD,
RAJIV NAGAR, KASTURI NAGAR,
BANGALORE - 560043
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR, BENGALURU - 560041
REP BY ITS REGISTRAR (EVALUATION)
3. AKASH INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE
PRASANNAHALLI ROAD,
DEVANAHALLI, BENGALURU - 560110
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYAKUMARA, SENIOR COUNSEL FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF ANATOMY SUBJECT OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
52
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 50712/2018:
BETWEEN:
MR AVINASH KUMAR
S/O ASHOK KUMAR
AGED ABOUT 21 YEARS
REG NO. 17M4766
R/O BRIGADE ORCHARDS, SPINAL ROAD
BANYAN BLOCK(B703)
DEVANAHALLI
BANGALORE-562110.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR, BENGALURU - 560041
REP BY ITS REGISTRAR (EVALUATION)
3. AKASH INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
PRASANNAHALLI ROAD,
DEVANAHALLI, BENGALURU - 560110
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF PHYSIOLOGY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY.
53
IN W.P. NO. 50713/2018:
BETWEEN:
MISS. AYESHA ANSAR
D/O. ANSAR ABBUBAKKER,
AGED ABOUT 18 YEARS,
REG. NO. 17M6174,
R/O. FLAT NO. 610,
"A" BLOCK, MAURISHKA PARK,
KODIALBAIL,
MANGALORE-575 003.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 041,
REP. BY ITS VICE-CHANCELLOR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 070,
REP. BY ITS REGISTRAR (EVALUATION)
3. A. J. INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE,
KUNTIKANA,
NH-66, MANGALORE-575 004,
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
BIOCHEMISTRY SUBJECT OF THE 1 MBBS COURSE
EXAMINATIONS OF SEPTEMBER 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
54
IN W.P. NO. 50719/2018:
BETWEEN:
MS VAISHNAVI SAXENA
D/O BHUPESH SAXENA
AGE:19 YEARS, REG NO.17M2991
R/O GIRLS HOSTEL, SRINIVAS INSTITUTE
OF MEDICAL SCIENCES AND RESEARCH CENTRE
SRINIVAS NAGAR, MUKKA
SURATHKAL-575021
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560 041
REP. BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560 070
REP.BY ITS REGISTRAR (EVALUATION)
3. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE
SRINIVAS NAGAR, MUKKA
SURATHKAL-575021
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF ANATOMY SUBJECT OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY.
55
IN W.P. NO. 50722/2018:
BETWEEN:
MR SAMARJITH V SHETTY
S/O. VITTAL S SHETTY,
AGE: 19 YEARS
REG NO. 17M2924,
R/O. KAVERI COMPUND,
SHALEBAGILU,
UPPUNDA KUNDAPUR TALUK,
UDUPI DISTRICT - 576232 ... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR,
BENGLAURU 560041,
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH-T-BLOCK, JAYANAGAR, BENGLAURU 560041,
REP BY ITS REGISTRAR (EVALUATION)
3. SRINIVASA INSTITUTE OF MEDICAL SCIENCES AND
RESEARCH CENTER, SRINIVAS NAGAR, MUKKA,
SURATHKAL 575021,
REP BY ITS PRINCIPAL ... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF ANATOMY SUBJECT OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY.
IN W.P. NO. 50723/2018:
BETWEEN:
MS ANWESHA DASS
D/O MR DEEPAK DASS,
AGE : 22 YEARS,
56
REG NO 16M2814,
R/O GIRLS HOSTEL - M .V . J MEDICAL COLLEGE
AND RESEARCH HOSPITAL,
DANDUPALYA,
KOLATHUR (PO) HOSKOTE
BANGALORE - 562114
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REP BY ITS REGISTRAR (EVALUATION)
3. M V J MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA, KOLATHUR (PO)
HOSKOTE BANGALORE- 562114
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANATOMY AND BIOCHEMISTRY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52033/2018:
BETWEEN:
MS SAISHA S HEGDE
D/O MR. SANTHOSH HEGDE,
AGED ABOUT 21 YEARS,
REG NO.16M3228
R/AT NO.4, SOWPARMIKA BLOCK,
TAPNI CAMPUS, BADGABETTU,
MANIPAL-576104
57
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELOOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. VYDEHI INSTITUTE OF MEDICAL SCIENCES AND
RESEARCH CENTRE,
NO.82, NALLURAHALLI,
WHITEFIELD, BANGALORE-66
REP BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PHYSIOLOGY AND BIOCHEMISTRY SUBJECTS OF THE I
MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52034/2018:
BETWEEN:
MR. SUSHANTH T
S/O MR. THIMMAPPA N
AGE: 18 YEARS, REG NO.17M3902
R/AT NO.490, 1ST BLOCK, 2ND CROSS,
BASAVESHWARANAGAR
NEAR WATER TANK BUS STOP,
BANGALORE-560079
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
58
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELOOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. B.G.S. GLOBAL INSTITUTE OF MEDICAL SCIENCES
NO.67, BGS HEALTH AND EDUCATION CITY,
UTTARAHALLI ROAD, KENGERI,
BANGALORE-560 060
REP BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANATOMY AND BIOCHEMISTRY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52035/2018:
BETWEEN:
MS. NIHARIKA SHETTY
D/O DRI ROSHAN SHETTY
AGE: 19 YEARS, REG NO.17M2905,
R/O JAYANAGARA, SANTHEKATTI,
KALLIANPUR, UDUPI - 576105
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
59
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
SRINIVAS NAGAR, MUKKA,
SURATHKAL - 575021
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANATOMY, PHYSIOLOGY & BIOCHEMISTRY SUBJECT OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52037/2018:
BETWEEN:
MR ANKITH S
S/O MR SRINVIASA GOWDA
AGE: 20 YEARS, REG NO 16M2810
R/O NO B5, SFS 117,
12TH B MAIN ROAD, B SECTOR,
NEW TOWN, YELAHANKA
BANGALORE - 560064
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560070
60
REP BY ITS REGISTRAR (EVALUATION)
3. M V J MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA,
30TH K M MILESTONE, NATIONAL HIGHWAY 4,
KOLATHUR P O, HOSKOTE - 562114
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANOTOMY, PHYSIOLOGY & BIOCHEMISTRY SUBJECTS OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52038/2018:
BETWEEN:
MR NAGABUSHAN P L
S/O MR PARAMESHWARAPPA K
AGE : 21 YEARS, REG NO 16M2933,
R/O MANJUNATHA EXTENSION,
SHIVANILAYA
DEVASANDRA MAIN ROAD,
2ND A CROSS, K R PURAM
BANGALORE - 560036
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. M V J MEDICAL COLLEGE AND RESEARCH HOSPITAL
61
DANDUPALYA,
30TH K M MILESTONE NATIONAL HIGHWAY 4
KOLATHUR P O, HOSKOTE- 562114
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PHYSIOLOGY & BIOCHEMISTRY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52061/2018:
BETWEEN:
MS VARSHA SHUKLA
D/O DR SARVESH KUMAR SHUKLA
AGE 20 YEARS, REG NO. 17M4794
R/O GIRLS HOSTEL AKASH INSTITUTE
OF MEDICAL SCIENCES AND RESEARCH CENTRE
PRASANNAHALLI ROAD, DEVANAHALLI
BENGALURU - 560 110. ... PETITIONER
(BY SRI. ABHISHEK MALIPATIL,ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560 041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH ' T' BLOCK, JAYANAGAR,
BENGALURU - 560 070
REP BY ITS REGISTRAR (EVALUTION)
3. AKASH INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE
PRASANNAHALLI ROAD, DEVANAHALLI
62
BENGALURU - 560 110
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANATOMY AND PHYSIOLOGY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52062/2018:
BETWEEN:
MR SOLOMON RAJ J
S/O MR JOHN DHARMARAJ
AGE:20 YEARS, REG NO.17M5630
R/O BISHOP COTTON BOYS SCHOOL
ST.MARK ROAD
BANGALORE-560 001
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR, BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. M V J MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA, 30TH KM MILESTONE
NATIONAL HIGHWAY 4, KOLATHUR P.O
HOSKOTE-562114
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
63
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 TO 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF BIOCHEMISTRY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY.
IN W.P. NO. 52063/2018:
BETWEEN:
MISS BHOOMIKA HEGDE H
D/O H SHANKAR HEGDE
AGE:19 YEARS, REG.NO.17M2870
R/O NO.PRUTHVI HOUSE
JANNADY, HARDALLI MANDALLI
KUNDAPUR TQ
UDUPI DIST-576 201
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU - 560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR BENGALURU - 560070
REP BY ITS REGISTRAR (EVALUATION)
3. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
SRINIVAS NAGAR, MUKKA, SURATHKAL
KARNATAKA-575021
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
64
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PHYSIOLOGY SUBJECTS OF THE I MBBS COURSE
EXAMINATIONS OF SEPTEMBER 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
IN W.P. NO. 52064/2018:
BETWEEN:
MR GERARD STEPHEN
S/O MR STEPHEN ANTHONY,
REG.NO.17M5531,
R/O NO.81 ITI LAYOUT BENSON TOWN,
POST BANGALORE-560 046
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK,JAYANAGAR,
BENGALURU-560 041
REP.BY ITS VICE-CHANCELLOR
2. RAJIV GANDHI UNIVERSTIY OF
HEALTH SCIENCES,
4TH "T" BLOCK,JAYANAGAR, BENGALURU-560 070
REP BY ITS REGISTRAR (EVALUATION)
3. M.V.J.MEDICAL COLLEGE AND RESEARCH HOSPITAL
DANDUPALYA,30TH KM MILESTONE,
NATIONAL HIGHWAY 4,
KOLATHUR P.O, HOSKOTE-562 114
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF ,
PHYSIOLOGY & BIOCHEMISTRY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
65
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
IN W.P. NO. 52076/2018:
BETWEEN:
MR NISHANTH H B
S/O. MR. MALLIKARJUNA H B,
AGE: 19 YEARS, REG: 17M3134,
R/AT NO. 48, 3RD MAIN, ADITYA NAGARA,
KOTHANUR ROAD, ANJANAPURA POST,
BANGALORE 500062
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560041.
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560 070.
REP BY ITS REGISTRAR (EVALUATION)
3. S S INSTISTUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
JNANASHANKARA,
NH4, BYPASS ROAD,
DAVANAGERE 577 005.
REP BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANOTOMY, PHYSIOLOGY & BIOCHEMISTRY SUBJECTS OF
THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
66
IN W.P. NO. 52078/2018:
BETWEEN:
MR NAVANEETH RAMDAS
S/O RAMDAS K
AGE 22 YEARS, REG NO.14M7579
R/O FLAT NO.206, BINARY APARTMENTS
POLICE HEADQUARTERS ROAD
MANGALORE-575006
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REP BY ITS REGISTRAR (EVALUATION)
3. A J INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE,
KUNTIKANA, NH-66, MANGALURU-575004
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF BIOCHEMISTRY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNIVERSITY.
67
IN W.P. NO. 52079/2018:
BETWEEN:
MR SALMAN KHAN
S/O. ZAKIR HUSSAIN,
AGE 19 YEARS, REG. NO. 16M6332,
R/O. NAYAKANAHALLI,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT 577 522
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH-T-BLOCK,JAYANAGAR,
BENGALURU 560041.
REP BY ITS VICE CHANCELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH-T-BLOCK, JAYANAGAR,
BENGALURU 560041.
REP BY ITS REGISTRAR (EVALUATION)
3. AKASH INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE,
PRASANNAHALLI MAIN ROAD,
DEVANAHALLI, BANGALORE 562110
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
ANATOMY AND BIOCHEMISTRY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
68
IN W.P. NO. 52080/2018:
BETWEEN:
MR ABHINAV REDDY BASARAHALLI
S/O MR MADHU MOHAN REDDY B
AGE: 19 YEARS, REG NO.17M3116
R/O FLAT:102, 3RT/275
SANTHOSH RESIDENCY
S R NAGAR, HYDERABAD-50038
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REP BY ITS VICE CHANELLOR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560070
REP BY ITS REGISTRAR(EVALUATION)
3. S S INSTITUTE OF MEDICAL SCIENCES & RESEARCH
CENTRE, JNANASHANKARA
NH4, BYPASS ROAD
DAVANAGERE-577005
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
PHYSIOLOGY & BIOCHEMISTRY SUBJECTS OF THE I MBBS
COURSE EXAMINATIONS OF SEPTEMBER 2018
UNDERTAKEN BY THE PETITIONER BY SUBJECTING THE
EVALUATION OF ANSWERS BY NOTIFIED EVALUATORS AT
THE UNIVERSITY PREMISES UNDER DIRECT SUPERVISION
OF THE UNIVERSITY AND ETC.,
69
IN W.P. NO. 52602/2018:
BETWEEN:
MS. SIDDABATTULA ANUSHA
D/O. SIDDABATTULA DAMODARAM,
AGED ABOUT 18 YEARS,
REG. NO. 17M2998,
R/O. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
GIRLS HOSTEL,
SRINIVAS NAGAR, MUKKA,
SURATHKAL, KARNATAKA-575 021.
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 041,
REP. BY ITS VICE-CHANCELLOR.
2. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 070.
3. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE,
SRINIVAS NAGAR, MUKKA,
SURATHKAL, KARNATAKA-575 021,
REPRESENTED BY ITS PRINCIPAL.
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND 2 TO CONDUCT FRESH VALUATION IN
RESPECT OF ANSWER SCRIPTS OF BIOCHEMISTRY SUBJECT
OF THE I MBBS COURSE EXAMINATIONS OF SEPTEMBER
2018 UNDERTAKEN BY THE PETITIONER BY SUBJECTING
THE EVALUTION OF ANSWERS BY NOTIFIED EVALUATORS
AT THE UNIVERSITY PREMISES UNDER DIRECT
SUPERVISION OF THE UNVIERSITY.
70
IN W.P. NO. 52604/2018:
BETWEEN:
MR MANNE ROHITH KUMAR REDDY
S/O MANNE PEDDA NAGI REDDY
AGE:20 YEARS, REG NO.17M2975
R/O SRINIVAS INSTITUTE OF MEDICAL SCIENCES
BOYS HOSTEL, SRINIVAS NAGAR
MUKKA, SURATHKAL
KARNATAKA-575021
... PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560 041
REP. BY ITS VICE-CHANCELLOR
2. THE REGISTRAR (EVALUATION)
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560 070
3. SRINIVAS INSTITUTE OF MEDICAL SCIENCES
& RESEARCH CENTRE
SRINIVAS NAGAR, MUKKA
SURATHKAL, KARNATAKA-575021
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS NO.1 AND 2 TO CONDUCT
FRESH VALUATION IN RESPECT OF ANSWER SCRIPTS OF
BIOCHEMISTRY SUBJECT OF THE I MBBS COURSE
EXAMINATIONS OF SEPTEMBER 2018 UNDERTAKEN BY THE
PETITIONER BY SUBJECTING THE EVALUATION OF
ANSWERS BY NOTIFIED EVALUATORS AT THE UNIVERSITY
PREMISES UNDER DIRECT SUPERVISION OF THE
UNIVERSITY AND ETC.,
71
IN W.P. NO. 49526/2018:
BETWEEN:
JAISIV. J. P.
S/O. K. C. PONNUSWAMY,
AGED ABOUT 20 YEARS,
NO.2/291E, POONDI RING ROAD,
CHETTIPALAYAM PIRIVU,
ANGERI PALYAM, TIRPUR,
COIMBATORE-641 603.
... PETITIONER
(BY SRI. D R RAVISHANKAR, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 041,
REPT. BY ITS REGISTRAR.
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560 041,
REPT. BY ITS REGISTRAR EVALUATION.
3. RAJARAJESHWARI MEDICAL COLLEGE & HOSPITAL,
KAMBIPURA, MYSORE ROAD,
BANGALORE-560 074.
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE RULE
4(iii) OF THE ORDINANCE GOVERNING MULTIPLE
VALUATIONS NOTIFICATION ISSUED BY THE R-1 DATED
15.06.2012 ANNEXURE-F IS ABSURD, ARBITRARY AND
INCOMPLETE AND ETC.,
IN W.P. NO. 52196/2018:
BETWEEN:
ARAGULA VIJAYA LAXMI
D/O SRINIVASA RAO
AGED ABOUT 21 YEARS
72
R/A: AKASH INSTITUTE OF MEDICAL SCIENCE
& RESEARCH CENTRE,
BENGALURU RURAL DISTRICT,
BENGALURU 562110.
... PETITIONER
(BY SRI. D R RAVISHANKAR, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU 560041
REPRESENTED BY ITS REGISTRAR
2. REGISTRAR EVALUATION
RAJIV GANDHI UNIERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANGAR,
BENGALURU 560 041.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO REFER ANSWER SCRIPTS OF
PHYSIOLOGY, ANATOMY, BIO CHEMISTRY OF THE
PETITIONER AS PER ANNEXURES-B TO G, AND FOR
REVALUATION (3RD EVALUATION) IN ACCORDANCE WITH THE
ORDERS ORDINANCE GOVERNING MULTIPLE VALUATION,
DATED 15.06.2012 (ANNEXURE-H) DATED 15.6.2012.
IN W.P. NO. 52342/2018:
BETWEEN:
BOMMIDENI SAI TEJA
S/O SURENDER
AGED ABOUT 20 YEARS
R/A AKASH INSTITUTE OF MEDICAL
SCIENCE & RESEARCH CENTRE
DEVANAHALLI
BENGALURU RURAL DISTRICT
BENGALURU-562110
... PETITIONER
(BY SRI. D R RAVISHANKAR, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REPRESENTED BY ITS REGISTRAR
73
2. REGISTRAR EVALUATION
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO REFER ANSWER SCRIPTS OF THE
PETITIONER AS PER ANNEXURE-B AND C FOR REVALUATION
[3RD EVALUATION] IN ACCORDANCE WITH THE ORDERS
ORDINANCE GOVERING MULTIPLE VALUATION VIDE
NO.AUTH/III AND V VALUATION/208/2012-13 DATED
15.6.2018 [ANNEXURE-D]
IN W.P. NO. 52204/2018:
BETWEEN:
MR. VINAYAK PATIL
S/O MR RUDRAGOUDA PATIL
AGED ABOUT 22 YEARS,
R/AT MICHIGAN COMPOUND
MAIN ROAD,
SAPTAPUR DHARWAD
KARNATAKA-580 001
... PETITIONER
(BY SRI. K N SUBBA REDDY, SENIOR ADVOCATE FOR
SRI. MUDIT KUNDLIA, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
KARNATAKA
REPRESENTED BY ITS VICE-CHANCELLOR
4TH T BLOCK JAYANAGAR
BENGALURU-560 041
2. RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES KARNATAKA
REPRESENTED BY ITS REGISTRAR (EVALUATION)
4TH T BLOCK JAYANAGAR
BENGALURU-560 041
3. SRI B V V SANGHAS S
NIJALINGAPPA MEDICAL COLLEGE
REPRESENED BY ITS PRINCIPAL
74
BAGALKOT NAVANAGAR
KARNATAKA-587 102
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE RULE 4[i] OF THE NOTIFICATION DATED
15.6.2012 ISSUED BY THE RESPONDENT UNIVERSITY VIDE
ANNEXURE-D AND ETC.,
IN W.P. NO. 50097/2018:
BETWEEN:
MR KOLUSU VENKATA RAKESH
S/O MR. KOLUSU SMV KRISHNA RAO,
AGED ABOUT 19 YEARS
R/AT NO.5-63, YADAVA PALEM,
BHATTIPROLU, GUNTUR,
ANDHRA PRADESH-522 256
... PETITIONER
(BY SRI. K N SUBBA REDDY, SENIOR ADVOCATE FOR
SRI. MUDIT KUNDLIAN, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES, KARNATAKA,
REP BY ITS VICE CHANCELLOR,
4TH T BLOCK, JAYANAGAR,
BENGALURU-41
2. RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES, KARNATAKA,
REP BY ITS REGISTRAR (EVALUATION)
4TH T BLOCK, JAYANAGAR,
BENGALURU-41
3. JJM MEDICAL COLLEGE
MEDICAL COLLEGE ROAD,
MCC B BLOCK, KUVEMPU NAGAR,
DAVANAGERE, KARNATAKA-577004
REPRESENTED BY ITS PRINCIPAL
... RESPONDENTS
(BY SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
75
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE RULE 4(i) OF THE NOTIFICATION DATED
15.06.2012 ISSUED BY THE RESPONDENT UNIVERSITY VIDE
ANNX-D.
IN W.P. NO. 53612/2018:
BETWEEN:
MS SINDHU CHANDRA S
D/O SOMA SUNDARAM
AGEDA BOUT 22 YEARS
PRESENTLY STUDYING OXFORD MEDICAL COLLEGE
HOSPITAL AND RESEARCH CENTRE
YADAVANAHALLI, ATHIBELE HOBLI
ANEKAL, BANGALORE-562 107
... PETITIONER
(BY SRI. PALANIMUTHU K, ADVOCATE)
AND:
RAJIV GANDHI UNIVERSITY OF HELATH SCIENCES
REP. BY ITS REGISTRAR
4TH T BLOCK, JAYANAGAR
BANGALORE-560 041
... RESPONDENT
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO CONSIDER THE
REPRESENTATION GIVEN BY THE PETITIONER DATED
15.11.2018 VIDE ANNEX-C AND DIRECTED TO RESPONDENT
REVALUE THE ANNEX-A BE VALUED BY R-3 AS THE CASE
MAY BE.
IN W.P. NO. 52197/2018:
BETWEEN:
PADAMATI RITHIN
S/O MUNIREDDY P
AGED ABOUT 21 YEARS,
R/AT AKASH INSTITUTE
76
OF MEDICAL SCIENCES & RESEARCH HOSTEL
DEVANAHALLI-562110
... PETITIONER
(BY SRI. D R RAVISHANKAR, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU-560 041
REPRESENTED BY ITS REGISTRAR
2. REGISTRAR EVALUATION
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
BENGALURU-560 041
... RESPONDENTS
(BY SRI. S VIJAYASHANKAR, SENIOR ADVOCATE FOR
SRI. N K RAMESH, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO REFER ANSWER SCRIPTS OF THE
PETITIONER AS PER ANNEXURE-A, B, C FOR REVALUATION
[3RD EVALUATION] IN ACCORDANCE WITH THE ORDERS
ORDINANCE GOVERNING MULTIPLE VALUATION
VIDE.NO.AUTH/III AND V VALUATION/208/2012-13 DATED
15.6.2012 [ANNEXURE-D]
IN W.P. NO. 47225/2018:
BETWEEN:
DR. B NIVEDITHA
D/O B BORAIAH
AGED ABOUT 30 YEARS
R/A NO.103, 6TH MAIN ROAD
2ND PHASE, 4TH BLOCK
BANASHANKARI 3RD STAGE
BEGALURU - 560085.
... PETITIONER
(BY SRI. C N VENUGOPAL, ADVOCATE)
AND;
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK JAYANAGAR
77
BENGALURU-560 041
REPRESENTED BY ITS REGISTRAR
2. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR
BENGALURU - 560 041.
REPRESENTED BY
(REGISTRAR) EVALUATION
... RESPONDENTS
(BY SRI. N K RAMESH, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE
CLAUSE 4(3) OF ORDINANCE GOVERING MULTIPLE
VALUATION IS INCOMPLETE ARBITRARY AND REDUNANT.
IN WP NO.55180/2018:
BETWEEN:
ABHISHEK KUMAR ANAND
S/O DR. UMESH PRASAD SINGH
AGED ABOUT 29 YEARS
R/A: J.S.S. MEDICAL COLLEGE
HOSTEL B.M. ROAD, S.S. NAGAR,
MYSORE 560015. ... PETITIONER
(BY SRI C N VENUGOPALA, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU 560 041
REPSRESENTED BY ITS REGISTRAR
2. REGISTRAR EVALUATION
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BENGALURU 560 041. ... RESPONDENTS
(BY SRI N.K.RAMESH ADVOCATE)
THIS WRIT PETITION FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO REFERE ANSWER SCRIPTS OF THE
PETITIONER AS PER ANNEXURES-A, B & C FOR
78
REVALUATION (3RD EVALUATION) IN ACCORDANCE WITH
THE ORDERS ORDINANCE GOVERNING MULTIPLE
VALUATION DATED 15.06.2012 (ANNEXURE-E).
THESE PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDER, THIS DAY, THE COURT
PRONOUNCED THE FOLLOWING:
ORDER
In all these cases, there are four categories of failed students viz., (i) medical students of P.G. course (May- June 2018), (ii) medical students of U.G course (June-July 2018), (iii) the students of Dental P.G. course (May-June 2018), and (iv) the students of Dental U.G. course (June- July 2018).
2. The first grievance of the petitioners relates to the refusal of the respondent-University (RGUHS) to send their answer papers for re-valuation on the ground that the differential of marks awarded by two evaluators in the case of students of U.G. course and the differential of marks awarded by four evaluators in the case of students of P.G. course are less than 15% of the maximum marks prescribed for the concerned papers in the respective examinations.
79
3. The other grievance of the petitioners broadly stated, relates to certain alleged discrepancies and the pit falls that plague the Digital Valuation System of the answer papers; they have objection to the digital theory paper evaluation, the way it is being accomplished for the present. They grieve that in the absence of Model Key Answers, the students would be subjected to vagaries of valuations and evaluators and therefore the respondent- University should implement Subject 94 of the Syndicate Special Meeting held on 28.05.2016 for introducing Key/Model Answers to questions for all examinations.
4. Since common questions of facts and law are involved and almost similar reliefs have been sought for on that basis, all these petitions are clubbed together and taken up for consideration, as suggested by the learned counsel appearing on either side.
5. The respondent University (RGUHS) having entered appearance through its Senior Panel Counsel Shri N.K.Ramesh has filed a Statement of Objections in W.P.No.48194-198/2018 (EDN), and with leave of the court, has adopted the same in rest of the matters too. Later, it has filed an Additional Statement of Objections 80 with a request to adopt the same in all other connected matters. In almost all these matters, deeper consideration of issues having been warranted, the petitioners were permitted to attend to the classes of the next level, subject of course to the rider that no equity would flow therefrom.
6. Learned Senior Advocate Shri V.Lakshminarayana and other learned counsel appearing for the petitioners submitted that the Syndicate of the respondent-University has promulgated the "Ordinance Governing Multiple Valuation" (hereafter called 2012 Ordinance) vide Notification dated 15.06.2012 in exercise of power under section 35 (1) of the Rajiv Gandhi University of Health Sciences Act, 1994 (hereafter called 'Act'); the provisions of this Ordinance provide for reference of U.G. Answer Papers to a third examiner and the P.G. Answer Papers to a fifth examiner, respectively, if the difference in award of marks between these two examiners or the four examiners as the case may be, is 15% or more; in all these cases, the margin of difference being more than 15%, the University is not justified in not sending these answer papers to the third or fifth examiner, as the case may be, for revaluation.
81
7. The learned Senior Advocate Shri.Vijay Shankar and the Senior Panel Counsel Shri.N.K. Ramesh per contra, submitted that 15% difference prescribed in the 2012 Ordinance is qua the maximum marks prescribed for the said answer papers and not as between the set of two or four examiners, as the case may be, inter se; this is how the University has been undertaking the revaluation exercise, all through; there is no reason or rhyme to deviate from this consistent past practice; in interpreting the delegated legislation like the Ordinances in question, how the delegator understood and operated with the same, have its own relevance.
8. The respondent-University in its Additional Statement of Objections filed on 06.12.2018, has taken up a new contention that the Syndicate in its 124th Meeting held on 06.01.2017, has promulgated two separate Ordinances, one vide Notification dated 09.01.2017 for the U.G. students, which specifically provides for revaluation by the third examiner, if the difference between two evaluators is 15% or more of the "maximum marks stipulated for the paper". However, the Ordinance published by Notification dated 13.01.2017 having not provided for fifth valuation/re-valuation at all, the 82 Syndicate promulgated 17.10.2017 Ordinance providing for fifth valuation/revaluation if the difference between four evaluations is 15% or more inter se, subject to corrigendum dated 28.12.2017; thus the prayer in the writ petitions so far as they relate to revaluation even when the percentage difference is less than 15% of the maximum marks prescribed for the papers, are liable to be declined.
9. Learned counsel appearing for the petitioners stoutly opposed the above submission contending that the aforesaid 09.01.2017 Ordinance was never published as to make it a binding rule of conduct and that without publication, the same cannot be enforced against the petitioners; this Ordinance having been made with retrospective effect for covering the examinations that were conducted anterior to their promulgation, is no Ordinance in the eye of law at all, inasmuch as either Section 35 or any other provision of the Act does not provide for making of the Ordinance with retrospective effect; the language of 17.10.2017 Notification itself being much different from that of 09.01.2017 Ordinance, the stand of the University as to its understanding of 15% difference of marks is fraught with the apparent infirmity.
83
10. However, learned counsel appearing for the University trying to draw much milk from the expression 'may, from time to time' employed in section 35 (1) of the Act submitted that the Ordinances can be made with retrospective effect vide STATE OF RAJASTHAN vs. BASANT AGROTECH (INDIA) LTD., (2013) 15 SCC 1; the 2017 Ordinances having been made under section 35 (1) do not require publication unlike in the case of Statutes/Rules promulgated under section 34/36, clause (3) whereof requires publication in the Official Gazette.
11. The learned counsel for the petitioners vehemently submitted that the contemporary Digital Valuation System is fraught with several infirmities and therefore the Syndicate of the University vide Resolution dated 28.05.2016 had taken a policy decision to go for a substitute system and also for the Model Key Answers that would minimize the vagaries of multiple valuations and evaluators; there is absolutely no justification for not implementing the said policy. They also refer to a cognate case in W.P.No.58414/2017, wherein certain observations are made in relation to Model Key Answers and that pursuant to judgment dated 06.06.2018 made therein, Model Key Answers were provided and revaluation was 84 done. The counsel banked upon a judgment of the Apex Court in the case of KANPUR UNIVERSITY vs. SAMEER GUPTA & OTHERS, (1983) 4 SCC 309 paragraph 15 in support of their contentions.
12. Per contra, the learned counsel appearing for the respondent-University submitted that the examination, valuation and revaluation of Answer Papers fall exclusively within the domain of the University and that ordinarily, Court should not interfere in academic matters; the judgment dated 06.06.2018 in W.P.No.58414/2017 did not directly relate to Key Answer Papers at all; the Syndicate Resolution dated 28.05.2016 did not direct adoption of the Model/Key Answers for valuation of the papers; only as a Pilot Project it was adopted in Nursing Courses that too by way of experiment; the later Syndicate Resolution vide Subject No.11 dated 04.08.2018 decided to give up Model Key Answers even here too; the Kanpur University Case related to Combined Pre-medical Test for admission to Medical Colleges and it did not relate to medical students as such; the prayers in the writ petitions in this connection are unworthy of consideration. 85
13. On the request of the Court, the learned Registrar (Evaluation), namely, Dr.Ramesh having appeared personally submitted that, the Digital Valuation System of Theory Papers is a productive and proven method in several Universities in the country; in fact other Universities are borrowing the modalities of this system from the respondent-University; although no system is fool-proof, there could be some marginal errors, which can be addressed on individual-case-basis, if any; the petitioners are welcome to make suggestions for improving the system; in this progressive Digital Era, the University cannot go for manually operated system; if concrete systemic errors are pointed out and remedial measures are suggested, there is no impediment for the University to ponder over the same.
14. I have heard learned Senior Advocate Shri V.Lakshminarayana and other learned counsel for the petitioners; I have also heard learned Senior Advocate Shri S.Vijay Shankar and the learned Senior Panel Counsel Shri N.K.Ramesh for the respondent-University. I have perused the case papers.
86
15. AS TO RE-VALUATION ORDINANCES IN RGUHS: The Syndicate of RGUHS has promulgated Ordinances from time to time, under section 35 (1) of the Act, inter alia providing for valuation and revaluation of the answer papers of students of Under Graduate and Post Graduate Medical, Dental and Superspecialty courses. From time to time, some change has been brought out inter alia in the percentage difference, which can be noticed herein below:
(A) Para 3 (ii) of Rajiv Gandhi University of Health Sciences (Provision for double valuation) Ordinances, 1999 reads as under:
"DOUBLE VALUATION"
"ii. All answer papers wherein the difference in award of marks between the first and second value is 20% or more of the maximum marks prescribed for that paper, shall be referred to a third examiner appointed by the Vice-Chancellor chosen from the approved panel. The average marks of any two valuations close to each other shall be the final marks to be awarded for declaration of result. If the difference between any of the two valuations out of the three is same, then the award for declaration of result shall be chosen to the best advantage of the candidate. In all other cases, the average of the marks awarded by the first and second valuers shall be taken as final."
(B) 2010 Ordinance Governing Revaluation:
The 2010 "Ordinance Governing Revaluation", promulgated vide Notification dated 23.03.2010 introduced the revaluation system by the 3rd and 5th examiners for 87 U.G. and P.G. examinations respectively. Paragraph 4 of the said Ordinance reads as under:
"PROCEDURE FOR REVALUATION:
(i) All the answer papers wherein the difference in award of marks between two valuers and four valuers as the case may be in the general valuation is 15% or more of the maximum marks prescribed for the paper, shall be referred to a 3rd or 5th examiner as the case may be for valuation appointed by the Vice-Chancellor chosen from an approved panel.
(ii) The average of the marks awarded by the 3rd examiner and the marks close to it in the two general valuations shall be considered for final computation of the results.
(iii) The average of marks awarded by the 5th examiner and the other three marks close to it amongst the four general valuation marks shall be considered for the final computation of the results.
The marks awarded and the results declared after revaluation shall be final and under no circumstances further valuation shall be entertained."
(C) Paragraph 4 of 2012 "Ordinance Governing Multiple valuation", published vide Notification dated 15.06.2012 reads as under:
"4. PROCEDURE FOR MULTIPLE VALUATION:
(i) All the answer-papers which are subjected for double valuation, wherein the difference in award of marks between TWO valuations is ≥ 15%, shall be referred to THIRD examiner appointed by Vice-Chancellor chosen from an approved panel.
(ii) All the answer-papers which are subjected for four valuations, wherein the difference in 88 award of marks between FOUR valuations is ≥ 15%, shall be referred to FIFTH examiner appointed by Vice-Chancellor chosen from an approved panel.
(iii) The average of BEST OF TWO OUT OF THREE VALUATION marks or the average of BEST OF FOUR OUT OF FIVE VALUATION MARKS as the case may be shall be considered for the final computation of the results.
(iv) The marks awarded and the results declared after considering this notification shall be final and under no circumstances further valuation shall be entertained."
(D) 2017 Ordinance promulgated vide Notification dated 09.01.2017 for U.G. examination has been extracted hereunder:
"Each paper shall be subjected for double valuation. The deviation report shall be generated based on the actual marks scored by the candidate if the difference of marks between valuations is > 15 % of the maximum marks stipulated for the paper without rounding up the marks to the next higher whole digit.
Average of best of two valuation marks shall be considered for final computation of results after rounding up the fractional mark, if nay, to the next higher whole digit."
(E) 2017 Ordinance promulgated vide Notification dated 17.10.2017 for the examinations of P.G. Degree and Diploma Courses, paragraph (b) whereof, reads as under:
"b) In the answer paper, if the difference in the marks awarded between four evaluators is equal to or more than 15%, such answer papers shall be referred to 5th valuation."89
16. The Ordinance of 1999 provided for third valuation if the difference in award of marks by the two evaluators was 20% or more of the maximum marks prescribed for the said paper. However, in the Ordinance of 2010, this difference came to be reduced to 15%. In addition, this Ordinance provided for regular valuation, by two evaluators for the U.G. Course and by four evaluators for the P.G. course. In 2010 Ordinance, again the expression '15% or more of the maximum marks prescribed for the paper' is employed. Thus the percentage difference in these two Ordinances was with reference to the maximum marks prescribed for the paper.
17. The language of 2012 Ordinance is in a marked difference to the aforesaid 1999 and 2010 Ordinances inasmuch as the expression '15% or more of the maximum marks prescribed for the paper' is conspicuously left out; further, the expressions 'the difference in award of marks between two valuations is 15%', and 'the difference in award of marks between four valuations is 15%' are consciously employed in this Ordinance. Therefore, the percentage difference is not as against the maximum marks prescribed for the paper unlike in 1999 and 2010 Ordinances, but it is only the 90 percentage difference of the two evaluations/four evaluations, as the case may be, inter se. However, in 09.01.2017 Ordinance, this concept of inter se, percentage difference was given up and that the concept of 'percentage difference of maximum marks stipulated for the paper' was re-enacted as in 2010 Ordinance; strangely, in the Ordinance of October 2017 again the Syndicate reverted to inter se, percentage difference as in 2012 Ordinance, so far as the P.G. courses are concerned.
18. The learned counsel for the petitioners are justified in submitting that the 2012 Ordinance governs the valuations of papers in all the concerned courses involved in these writ petitions, all Ordinances of 2017 having not been duly published. The Apex Court in the case of B.K.SRINIVASAN & OTHERS vs. STATE OF KARNATAKA & OTHERS, (1987) 1 SCC 658 at paragraph 15 has observed as under:
"15. There can be no doubt about the proposition that where a law, whether Parliamentary or subordinate, demands compliance, those that are governed must be notified directly and reliably of the law and all changes and additions made to it by various processes. Whether law is viewed from the stand- point of the 'conscientious good man' seeking to abide by the law or from the standpoint of Justice Holmes's 'Unconscientious bad man' seeking to avoid 91 the law, law must be known, that is to say, it must be so made that it can be known. We know that delegated or subordinate legislation is all pervasive and that there is hardly any field of activity where governance by delegated or subordinate legislative powers is not as important if not more important, than governance by Parliamentary legislation. But unlike Parliamentary Legislation which is publicly made, delegated or subordinate legislation is often made, unobtrusively in the chambers of a Minister, a Secretary to the Government or other official dignitary. It is, therefore, necessary that subordinate legislation, in order to take effect, must be published or promulgated in some suitable manner, whether such publication or promulgation is prescribed by the parent statute or not."
19. The contention of the respondent-University that the cases of the petitioners are governed by the Ordinances of 09.01.2017 and 13.01.2017, has to be rejected inasmuch as there is absolutely no material to prima facie show that these Ordinances were ever published to the section of the people concerned i.e., the community of the students if not to others as well.
20. The contention of the University to the contrary ie., the Ordinance need not be published, is thus not acceptable. The reliance by the University on the maxim 'expressio unius exclusio alterios' for contending that the absence of requirement of publication of the Ordinance in 92 Section 36 as against such requirement under Sections 34 & 35 of the Act in respect of Statutes and Rules, again is misplaced. As already stated, the difference emanating from the provisions of Sections 34, 35 and 36 is as to the mode of publication and not to the publication as such, which cannot be dispensed with.
21. The above apart, even otherwise this maxim does not contain an inviolable rule. Maxwell on The Interpretation of Statutes (12th Edition) at page 295 states:
"expressio unius, may not always provide the answer to problems of construction. "It is," said Lopes L.J., often a valuable servant, but a dangerous master to follow in the construction of statues or documents. The exclusion is often the result of inadvertence or accident, and the maxim ought not to be applied when its application, having regard to the subject- matter to which it is to be applied, leads to inconsistency or injustice. More recently, Russell J. refused to apply the rule where to have done so would have produced a wholly irrational situation."
22. There is yet another lacuna in the contention of the University in trying to make the January 2017 Ordinances enforceable with retrospective effect when the provisions of Section 35 do not empower the Syndicate to make the Ordinances with retrospective effect at all. It is a settled legal position that a delegate cannot promulgate a 93 delegated legislation with retrospective effect unless authorized by the parent legislation. The Apex Court in the case of STATE OF RAJASTHAN vs. BASANT AGROTECH (INDIA) LTD., (2013) 15 SCC 1, with a view to find out an answer to the question as to what meaning should be assigned to the words 'from time to time', has at paragraph 53 held as under:
"53. Thus, the conspectus of authorities and the meaning bestowed in the common parlance admit no rule of doubt that the words 'from time to time' have a futuristic tenor and they do not have the etymological potentiality to operate from a previous date. ..."
23. The contention advanced on behalf of the respondent-University that all through, the percentage of difference be it 20% or 15% has been understood as against the maximum marks prescribed for the paper, does not merit acceptance when the text of the aforesaid Ordinances is as clear as can be. The plea that all through, the same being the practice, should be permitted to continue, is repugnant to the age old doctrine that there is no estoppel against statute, the Ordinance being a piece of delegated legislation is a statute. This view gains support from the very stand of the Syndicate in having the text of the statutes varied from time to time as to the 94 percentage difference of 15 i.e., at one time it is the evaluators inter se and at other it is maximum marks stipulated for the paper.
24. There is another pitfall in the argument advanced on behalf of the respondent-University, which claims to have understood the aforesaid Ordinances as requiring 15% difference qua the 'maximum marks prescribed for the paper' in question. If that were to be so, there was no reason for the Syndicate of the University to promulgate 2012 Ordinance giving up the expression "15% or more of the maximum marks prescribed for that paper." This view is further strengthened by the subsequent two Ordinances of 2017 i.e., 09.01.2017 and 17.10.2017 in which the said expression is re-enacted. The obvious difference and its significance would be diluted if the stand of the University is countenanced and thus it spurns at judicial reason and at legal logic.
25. The algebraic formula for the purpose of third valuation applicable under the 2012 Ordinance would be as follows: If the marks awarded by the first valuator is x, and that awarded by the second evaluator is y, and the maximum marks prescribed is Z, then, answer paper goes 95 for the third valuation if |x -y|> 0.15 X Z. For example, if the maximum marks are 150, the first evaluator awards 54, and the second evaluator awards 28, then going by the abovementioned formula, the paper will be sent to the third valuator as (54-28) > (0.15 X 150), i.e., 26 > 22.5.
26. In the 2012 Ordinance, fifth valuation is provided in the case of P.G. courses if the percentage difference in award of marks between the 'four' evaluators inter se, is 15% or more as contradistinguished from the 15% of the 'maximum marks prescribed for the paper'. For U.G. Courses as already mentioned above, if the marks awarded by the first valuator is 'a', and that awarded by the second is 'b', then, answer paper goes for the third valuation if |x-y|/0.5 X (x+y) > 0.15. Similarly for P. G. Courses, if the marks (assumptively) awarded by first, second, third, and fourth evaluators are a, b, c, d, respectively, then answer paper goes for the fifth valuation if percentage difference between any two of the four evaluations, i.e., a, b, c, and d, is > 0.15, with the percentage difference calculated by the same formula |x- y|/0.5 X (x+y), where 'x' and 'y' are any two valuations, the paper goes for the fifth evaluation.
96
27. The above can be elucidated by an instance: if the marks awarded by the first, second, third, and fourth evaluators are 15, 16, 17, and 20 respectively, the paper will be sent to the fifth evaluator because the percentage difference between the marks awarded by the first and fourth evaluators is greater than 15%, going by the formula above. Thus, (20-15)/0.5 X (20+15) is 5/17.5 and therefore it is 0.285, which in percentage value becomes 28.5%. These assumptive marks, namely 15 and 20 are taken to the exclusion of 16 and 17 keeping in view Paragraph 4 (iii) of 2012 Ordinance which reads: "The average of BEST OF TWO OUT OF THREE VALUATION marks or the average of BEST OF FOUR OUT OF FIVE VALUATION MARKS as the case may be shall be considered for the final computation of the results".
28. As to Digital Valuation of Answer Papers and Model Key Answers.
(a) Some of the petitioners have raised objection as to the level of efficacy and transparency in the matter of Digital Valuation. They also pressed for introduction of the concept of Model Key Answers on the ground that would reduce the vagaries of valuation and evaluators by providing some yardstick. They also banked upon some 97 resolution of the Syndicate made in its meeting held on 26.05.2016 in support of their contention. A great deal of argument was advanced in this connection.
(b) The learned Senior Advocate Shri Vijay Shankar countered the above submissions stating that the matters relating to examination, valuation of papers and modalities of valuation do fall within the exclusive domain of the campus and ordinarily this Court does not take up a roving enquiry and more so when they relate to fastly advancing Medical Science & Technology. He also submits that the Court should show due deference to the policy and academic decisions of the University bodies. The learned Registrar (Evaluation) Dr. Ramesh personally explained the difficulties in immediately implementing the system of Model Key Answers. However, he welcomed the expert views from the community of the students for improving the system as such.
(c) The contention of the petitioners that the respondent-University should be directed to adopt the system of Model Key Answers in all the examinations of all the courses, is difficult to accede to. As rightly pointed out by Shri Vijay Shankar, learned Senior Advocate, in 98 examining the academic policies, this Court exercises self restraint regard being had to its inherent limitations. The Writ Court cannot run the race of opinions with the Universities as to what is good and what is bad in academic matters, especially when certain measures are adopted on the basis of lessons drawn from experience in the field. After all, as Justice O.W. Holmes, Jr., of U.S. Supreme Court puts it, 'the life of law is not logic, but experience'.
(d) The reliance of the petitioners on the decision of the Apex Court in the case of KANPUR UNIVERSITY & OTHERS vs. SAMIR GUPTA & OTHERS, (1983) 4 SCC 309 in support of their contention that the University should go for Model Key Answers may not be of much help to them, inasmuch as it was a case relating to Combined Pre- medical Test i.e., admission to Medical Courses, wherein the question and answers are in the nature of Multiple Choice Objective Type Test. The examinations in the Medical Courses as such will involve different and deeper considerations.
(e) It is heartening to note that the learned Registrar (Evaluation) having appeared before the Court thoroughly 99 explained how the Digital Valuation System works and that 'there being scope for improvement even in heaven', he would look into the individual grievances of the candidates, if any, because of systemic pit falls. This fair gesture coming from the respondent-University is appreciated with the fond hope that it would stand tall and take pro-active steps to address the maladies after taking suggestions from the student community, consistent with the policies of the University.
In the above circumstances, these writ petitions succeed in part; a Writ of Mandamus issues to the respondent-University to send such of the Answer Papers of the petitioners only, wherein the percentage difference amongst the valuations (two in the case of U.G. course and four in the case of P.G. course, as the case may be) in terms of 15.06.2012 Ordinance as worked out in paragraphs 25 and 26 (supra) for third or fifth valuation as the case may be, forthwith.
It is needless to mention that the University would look into individual grievances of the petitioners in relation to pit falls in the Digital Valuation System and also examine their request for considering adoption of Model 100 Key Answer System or any other desirable measure for making the present examination system more transparent and efficient.
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JUDGE Snb/