Madhya Pradesh High Court
Ku. Vrinda Sarkar vs Barkatullah University Judgement ... on 22 August, 2013
W.P.No.11921/13
22-08-2013
Shri Aditya Sanghi learned counsel for the petitioner.
Shri Mahendra Pateriya, learned counsel for the
respondent/University.
In pursuance to the order passed on the last date, the answer sheet of the petitioner was sent to the Head of the Department, Pediatrics, N.S.C.B. Medical College, Jabalpur and a report has been received from one Dr.V.K.Bhardwaj, Professor & Head of Department of Pediatrics, N.S.C.B. Medical College, Jabalpur and the report submitted by said Doctor V.K.Bhardwaj, reads as under:
" Sub: Valuation of question paper No.MM-284-285 and re-valuation of answer book of candidate.
Ref: No.Q/W P No.11921/2013/jbp. dt. 13/8/2013. Report of valuation of question paper and answer book is as follows:
1). Q.No.3 of Section A has 5 sub-questions out of which 4 are to be answered. Q.3(b) reads "Physiology of location" instead of "Physiology of location". The candidate has attempted the question and has correctly described the "Physiology of location".
2). Q.No.2 of Section B has 4 questions. Q. 2(b) reads "Causes of Neonatal sergures" instead of "Causes of Neonatal seizures". Candidate reportedly understood the question to be "Causes of Neonatal surgeries" and gave the answer accordingly. Giving benefit of doubt to the candidate, the answer to the question is evaluated as per her impression of the question.
3). On revaluation of the answer book, candidate has secured 11 ½ (Eleven and half) marks in Section A and 8(Eight) marks in Section B."
From the aforesaid report and the marks awarded to the petitioner, it is clear that on re-valuation of the answer sheet, the petitioner has received 11 ½ (Eleven and half ) marks in Section A and 8 (Eight) marks in Section B in comparison to 9 marks and 8 marks respectively given in the initiate valuation. It is therefore, clear that on re-valuation, the marks received by the petitioner in both sections have been increased.
Keeping in view the aforesaid, the respondents are directed to issue fresh mark sheet awarding marks to the petitioner as are indicated by the re-valuer in his report as reproduced hereinabove and the amended result of the petitioner be published, a amended mark sheet showing marks awarded to the petitioner by re-valuer as indicated hereinabove be now issued within a period of 2 weeks from the date of receipt of the certified copy of this order.
Now as the petitioner has passed the examination in view of the revaluation of the result, the petitioner be permitted to appear in the classes regularly, if she is otherwise eligible.
The original answer sheet alongwith the re-valuation report be returned back to Shri Mahendra Pateriya, Advocate in a sealed cover.
Photocopy of the report received from Dr.V.K.Bhardwarj, Prof. & Head of Department,Paediatrics, N.S.C.B. Medical Colege, Jabalpur be also given to Shri Mahendra Pateriya, Advocate in a sealed cover for proceedings further in the matter.
With the aforesaid, the petition stands disposed of.
(RAJENDRA MENON) (SMT.VIMLA JAIN)
JUDGE JUDGE
hsp.