Kerala High Court
Seby C Antony vs Mahatma Gandhi University on 25 March, 2025
Author: T.R. Ravi
Bench: T.R.Ravi
2025:KER:25094
WP(C) NO. 31953 OF 2024
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 25TH DAY OF MARCH 2025 / 4TH CHAITHRA, 1947
WP(C) NO. 31953 OF 2024
PETITIONER:
SEBY C ANTONY
AGED 58 YEARS
ARUKATTIL HOUSE, POOMKAVU, PATHIRAPALLY PO
ALAPPUZHA, KERALA, PIN - 688521
BY ADV SRI SEBY C ANTONY(PARTY-IN-PERSON)
RESPONDENTS:
1 MAHATMA GANDHI UNIVERSITY
(REPRESENTED BY THE REGISTRAR MG UNIVERSITY)
PRIYADARSHINI HILLS KOTTAYAM, PIN - 686001
2 THE VICE CHANCELLOR
MAHATMA GANDHI UNIVERSITY PRIYADARSHINI HILLS
KOTTAYAM, PIN - 686001
3 THE CONTROLLER OF EXAMINATIONS
MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS
KOTTAYAM, PIN - 686001
ADDL.R4 IMPLEADED
ADDL. R4 UNIVERSITY GRANTS COMMISSION
REPRESENTED BY ITS SECRETARY, BAHADUR SHAH
SAFAR MARG, NEW DELHI, 110002 [ADDL . R4 IS
IMPLEADED AS PER ORDER DATED 16.1.2025 IN I.A.
4/2024 IN WP(C) 31953/2024]
2025:KER:25094
WP(C) NO. 31953 OF 2024
2
ADDL.R5 IMPLEADED
ADDL.R5 BAR COUNCIL OF INDIA
REPRESENTED BY ITS SECRETARY 21,
ROUSE AVENUE , BAL BHAVAN NEW DELHI 110002
[ADDL. R5 IS IMPLEADED AS PER ORDER DATED
25.3.2025 IN I.A.2/2025 IN WP(C) 31953/2024]
BY ADVS.
SRI SURIN GEORGE IPE (SC, MG UNIVERSITY)
S.KRISHNAMOORTHY, SC, UNIVERSITY GRANTS
COMMISSION - UGC
SRI RAJITH ( SC - BAR COUNCIL OF INDIA)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.03.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:25094
WP(C) NO. 31953 OF 2024
3
T.R. RAVI, J.
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W.P(C). No. 31953 of 2024
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Dated this the 25th day of March, 2025
JUDGMENT
The writ petition has been filed by a party in person. The grievance of the petitioner is that he is not awarded the grace marks of 25% for the theory papers for all the semesters, to which he claims entitled, being a differently abled person. It is submitted that if he is awarded grace marks, he will secure the required 75% marks in his B.Com. LLB (Hons.) Course, which would in turn enable him to get admission to the Ph.D. programme under the University.
2. The questions to be decided are;
(i) whether a person who has undergone the Undergraduation course of B.Com LLB (Hons.) is entitled to aspire for admission to Ph.D. course and if so,
(ii) whether the petitioner has the required 2025:KER:25094 WP(C) NO. 31953 OF 2024 4 minimum marks for getting admission to the course ?
3. Regarding the question whether persons who have completed Undergraduate course are entitled for admission to Ph.D. course, reliance is placed on Regulation 3 of the University Grants Commission (Minimum Standards and Procedures for Award of Ph.D. Degree) Regulations, 2022 dealing with the eligibility criteria for admission to the Ph.D. programme. Regulation 3 reads thus:
"(1) Candidates who have completed:
i. A 1-year/2-semester master's degree programme after a 4-year/8-semester bachelor's degree programme or a 2-year/4-semester master's degree programme after a 3-year bachelor's degree programme or qualifications declared equivalent to the master's degree by the corresponding statutory regulatory body, with at least 55% marks in aggregate or its equivalent grade in a point scale wherever grading system is followed Or equivalent qualification from a foreign educational institution accredited by an assessment and accreditation agency which is approved, 2025:KER:25094 WP(C) NO. 31953 OF 2024 5 recognized or authorized by an authority, established or incorporated under a law in its home country or any other statutory authority in that country to assess, accredit or assure quality and standards of the educational institution. A relaxation of 5% marks or its equivalent grade may be allowed for those belonging to SC/ST/OBC(non-creamy layer)/Differently-Abled, Economically Weaker Section (EWS) and other categories of candidates as per the decision of the Commission from time to time.
Provided that a candidate seeking admission after a 4-year/8-semester bachelor's degree programme should have a minimum of 75% marks in aggregate or its equivalent grade on a point scale wherever the grading system is followed. A relaxation of 5% marks or its equivalent grade may be allowed for those belonging to SC/ST/OBC(non-creamy layer)/ Differently-Abled, Economically Weaker Section (EWS) and other categories of candidates as per the decision of the Commission from time to time. (2) Candidates who have completed the M.Phil.
programme with at least 55% marks in aggregate or its equivalent grade in a point scale wherever grading system is followed or equivalent qualification from a foreign educational institution accredited by an assessment and accreditation 2025:KER:25094 WP(C) NO. 31953 OF 2024 6 agency which is approved, recognized or authorized by an authority, established or incorporated under a law in its home country or any other statutory authority in that country to assess, accredit or assure quality and standards of educational institutions, shall be eligible for admission to the Ph.D. programme. A relaxation of 5% marks or its equivalent grade may be allowed for those belonging to SC/ST/OBC (non- creamy layer)/Differently-Abled, Economically Weaker Section (EWS) and other categories of candidates as per the decision of the Commission from time to time."
4. The main part of Regulation 3 says that the minimum requirement is a Post Graduate Degree. It can be seen from the proviso to Regulation 3 (1) that a candidate seeking admission after a 4-year/8-semester bachelor's degree programme should have a minimum of 75% marks in aggregate or its equivalent grade on a point scale wherever grading system is followed. The proviso also says that there will be a relaxation of 5% marks or its equivalent grade for persons belonging to the SC/ST/OBC (non-creamy layer)/Differently-Abled, economically Weaker Section (EWS) 2025:KER:25094 WP(C) NO. 31953 OF 2024 7 and other categories of candidates as per the decision of the Commission from time to time. There is a lack of clarity since the first part of the Regulation does not specifically recognise a 4-year/8-semester Bachelors Degree Programme as an eligibility. Such an eligibility will have to be read into the Regulation by virtue of the proviso. To that extent, the Regulation is not happily worded. The contention of the petitioner is that he is required to obtain only 70% marks after giving credit to the relaxation of 5% in his Undergraduate degree which is a five year course in LLB and the petitioner is also entitled to grace marks from the University to add up to the 70% marks.
5. The 1st respondent University has filed a counter affidavit. According to the counter affidavit, the University has granted grace marks to the petitioner from the 5 th to 10th semesters for his Undergraduate course. It is stated that the petitioner is not entitled to grace marks for semesters 1 to 4. The counter affidavit says that as per the University Order 2205/01/AcAVIII/2016 dated 16.04.2016 regarding the 2025:KER:25094 WP(C) NO. 31953 OF 2024 8 distribution of grace marks to the students of professional courses, the performing year/academic year is to be taken from 1st June to 31st May and the 2018 admission students will complete their 5th and 6th semesters during the period 01.06.2020 to 31.05.2021 as per the said order. It is stated that the petitioner was in the 5th semester on the 1st day of June, 2020 and hence he has been awarded the marks from the 5th semester. Ext.P2 is the order dated 11.07.2022 by which concessions were extended to persons with disabilities. It is not disputed that the petitioner is a person with multiple disabilities. Where a person has multiple disabilities of 40% and above, he will be entitled to 25% grace mark as per Ext.P2. Ext.P2 order was followed by Ext.P3 order. The counter affidavit further says that the minimum qualification for a Ph.D. programme is a Masters Degree or a Professional Degree declared as equivalent to a Masters Degree by the Mahatma Gandhi University with at least 55% marks in the aggregate. Another submission is that the four year Undergraduate programme cannot be equated to the five year 2025:KER:25094 WP(C) NO. 31953 OF 2024 9 LLB Course and the UGC Regulations does not speak about the five year LLB Course when it speaks about the eligibility for Ph.D. programme. Another contention taken is that the five year Integrated B.Com. LLB (Hons.) Course is a dual Degree Course and does not have the status of a Post Graduate Masters Degree.
6. The petitioner has filed a reply to the counter affidavit stating that grace marks have been granted for several other courses. The Standing Counsel for the University has produced an order dated 14.02.2025 along with a memo. The said order has been issued after hearing the petitioner regarding the question of grace marks. As per the order dated 19.05.2023, students who were admitted in 2018, were to be granted grace marks only from the academic year 2020. It is contended that the petitioner is eligible only for grace marks in the semesters 5 to 10. The petitioner has a case that the examinations for the semesters 1 to 4 were also held after the academic year 2020 and hence he is entitled to the benefit of grace marks for all the 2025:KER:25094 WP(C) NO. 31953 OF 2024 10 semesters since what is relevant is the date of conduct of the examination and not the notional date during which the petitioner should have completed the semesters.
7. Heard the petitioner in person, Sri Surin George Ipe, Standing Counsel for the 1st respondent University, Sri Rejith, Standing Counsel for the Bar Council of India and Sri S.Krishnamoorthy Standing Counsel for the UGC .
8. The prayer in the writ petition is worded as follows;
"It is humbly prayed that, unless MG University declares that the Grace Marks for Disabled students are not intended for the whole semesters of a course, this court be pleased to issue an order/Direction to MG University, to strictly follow the direction of order No 3965/El 37/2024 MGU dated 13.05.2024 and provide me grace marks of 25% for the theory papers for all my semesters as mandated and envisaged in the master Order."
9. The order dated 13.05.2024 that is referred to in the prayer is Ext.P5 in the writ petition. Ext.P5 is an order passed on a request made by the petitioner and all that is stated is that considering Exts.P2 and P3 orders issued by the 2025:KER:25094 WP(C) NO. 31953 OF 2024 11 University, it was decided to grant 25% grace mark in theory papers for the University Examinations subsequent to the academic year 2020. The stand of the University is that the said benefit has already been given. A reading of Ext.P5 would show that the above direction is issued on the basis of Ext.P3 order. Ext.P3 order is a modification of Ext.P2 order which is issued earlier regarding the award of grace marks. In Ext.P3, what is ordered is that the benefits of Ext.P2 order dated 11.07.2022 can be extended to differently abled candidates who were admitted from 2018, on their request, from the academic year 2020. It is thus evident that the candidate who has joined in the year 2018 cannot get the benefit of the grace mark for the years 2018-19 and 2019-20. Merely for the reason that the examinations got delayed, the effect of Ext.P3 order cannot be diluted. It is particularly so since what is provided is a grace mark for which there is no right for a student. This is all the more so for the reason that going by the UGC Regulations, a PwD candidate will be entitled to only 5% relaxation from the marks which are to be 2025:KER:25094 WP(C) NO. 31953 OF 2024 12 the minimum as far as the other students are concerned. The effect of Ext.P3 cannot be extended in order to create a situation where the relaxation would result in prescription of a mark much below the eligible mark for admission. Going by the UGC Regulations, a student who has undergone a four year undergraduate course needs 75% marks for getting direct admission to a Ph.D. Course. The high percentage of 75% has been prescribed since in the usual course a person with the Post Graduate Degree alone would be entitled to aspire to undergo the Ph.D. Course. A benefit is thus granted to a person who is undergoing a four year graduation course, if he secures high percentage of marks, to undergo the Ph.D. Course even without a Post Graduation. If the contention of the petitioner is admitted, it would result in a relaxation of 30% marks from the required 75% and a candidate who has secured 45% in an undergraduate course would become eligible for undergoing a Ph.D. Course. The very purpose of the Regulation issued by the UGC is to ensure minimum standards and procedures for award of a Ph.D. Degree. A 2025:KER:25094 WP(C) NO. 31953 OF 2024 13 further relaxation from the minimum standards prescribed and that too resulting in a bare minimum percentage, which is even less than 50%, can never be the intent and purpose of the notification issued by the UGC. Moreover, Regulation 3 does not stipulate grant of any grace marks. It is highly doubtful whether a candidate who is already entitled to relaxation of 5% as per Regulation 3 can claim further relaxation of 25% as per an order issued by the University. It is settled law that the University can prescribe higher standards than what is prescribed by the UGC. However, the extent of autonomy of the University cannot result in a total reduction of the standards fixed by the UGC.
10. It is also highly doubtful whether the purpose of Exts.P2 and P3 orders is to extend the benefit of the grace mark for the purpose of attaining the minimum required marks for higher education. A reading of Exts.P2 and P3 would suggest that the grace marks are granted in examinations to facilitate students who are differently abled to successfully complete the course with the help of the grace 2025:KER:25094 WP(C) NO. 31953 OF 2024 14 marks. Even going by Exts.P2 and P3, it is clear that grace marks can be granted only if a student has got at least 5% marks and a distribution of the marks is also facilitated. It can thus be seen that a student who has 5% marks, with relaxation may be able to take it to 30%, At that same time, it will be ridiculous to suggest that a person who has got 75% marks can add the 25% and say that he has secured 100%. Grant of grace marks is not for such purposes.
11. In the case on hand, the petitioner will be able to secure 75% marks only by adding 25% marks for all the semesters and an additional 5% marks which is the relaxation granted under the UGC Regulation. As already observed, even if Exts.P2 and P3 were to be applied, I am of the opinion that the petitioner will be able to get the grace marks only for the examinations relating to the academic years 2020 onwards. The delay in conduct of the first four semester examinations will not give any added benefit. If such a benefit is granted, it would result in a clear arbitrariness since a benefit which would not have been available if the 2025:KER:25094 WP(C) NO. 31953 OF 2024 15 examinations were conducted in time, would be allowed to the petitioner. The petitioner is hence not entitled to the reliefs prayed for.
The writ petition fails and is dismissed.
Sd/-
T.R.RAVI JUDGE LEK/dsn 2025:KER:25094 WP(C) NO. 31953 OF 2024 16 APPENDIX OF WP(C) 31953/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DISABILITY CERTIFICATE ISSUED TO THE PETITIONER BY GOVT OF INDIA DATED 01.11.2023 Exhibit P2 TRUE COPY OF THE MG UNIVERSITY ORDER 7396/AC A1 /2022 DATED 11 -07-2022 Exhibit P3 TRUE COPY OF THE MG UNIVERSITY ORDER 5575/AC A3/2023MGU DATED DATED 19-05- 2023 Exhibit P4 TRUE COPY OF THE BCOM LLB ( HONOURS ) EXAMINATION CONSOLIDATED MARK LIST AWARDED TO PETITIONER WITHOUT GRACE MARKS (3628/5900 MARKS) DATED 25-03- 2024 Exhibit P5 TRUE COPY OF THE UNIVERSITY ORDER 3965/E137/2024 MGU , ALLOWING 25% GRACE MARKS FOR ALL EXAMINATIONS FROM THE ACADEMIC YEAR 2020 DATED 13.05.2024 Exhibit P6 TRUE COPY OF THE BCOM LLB ( HONOURS ) EXAMINATION CONSOLIDATED MARK LIST AWARDED TO PETITIONER WITH GRACE MARKS (4123/5900 MARKS) DATED 25-03-2024 Exhibit P7 TRUE COPY OF THE OPTION LIST DATED 4 SEPTEMBER 2018 SHOWING , PETITIONER WAS NOT A STUDENT OF MG UNIVERSITY ON 04- 09- 2018 Exhibit P8 TRUE COPY OF THE LAST RANK POSITION, PRIOR TO COMMENCEMENT OF COURSE DATED 19 SEPTEMBER 2018 SHOWING PETITIONER WAS NOT A STUDENT OF MG UNIVERSITY ON 19-09-2018 2025:KER:25094 WP(C) NO. 31953 OF 2024 17 Exhibit P9 TRUE COPY OF THE EMAIL FROM PETITIONER TO MG UNIVERSITY DATED 13-07-2024 Exhibit P10 TRUE COPY OF THE UNIVERSITY ORDER NO 24744/EL-37-2/2024/E137 REJECTING THE REQUEST OF PETITIONER, FOR MODIFICATION OF GRACE MARKS DATED 17-08-2024 Exhibit P11 TRUE COPY OF COPY OF THE UGC NET ADMIT CARD ISSUED T PETITIONER DATED 30.08.2024 Exhibit P12 TRUE COPY OF THE MGU LETTER NO 107624/LEGAL SECTION -2/2024 DATED 5- 10-2024 INVITING PETITIONER TO ATTEND THE MEETING Exhibit P13 TRUE COPY OF THE MOM DATED 10-10-2024 GIVEN TO THE PETITIONER AFTER THE MEETING Exhibit P14 TRUE COPY OF THE UGC NET RESULT Exhibit P15 TRUE COPY OF THE DRAFT LETTER DRAFT #3, OF THE FILE107624/LEGALSECTION -2/2024 LEGAL APPROVED BY REGISTRAR ON 13-11- 2024 Exhibit P16 TRUE COPY OF THE APPLICATION GIVEN TO PUBLIC INFORMATION OFFICER , MGU IS MARKED AND ATTACHED HERE AND THE FEE & POSTAL RECEIPT Exhibit P17 TRUE COPY OF THE KERALA UNIVERSITY ORDER, TITLED 'GRANT OF GRACE MARKS TO THE ELIGIBLE DIFFERENTLY ABLED CANDIDATES - DATE OF IMPLEMENTATION- MODIFIED-SANCTIONED ORDERS ISSUED , ORDER NO EA/1/1000/2018 DATED 17-12- 2018 IN THE MATTER Exhibit P18 TRUE COPY OF THE UGC PUBLIC NOTICE 2025:KER:25094 WP(C) NO. 31953 OF 2024 18 Exhibit P19 TRUE COPY OF THE MGU ORDER NO 10653 /AC A19/2024/MGU DATED 25-11-2024 Exhibit P20 TRUE COPY OF THE LETTER SUBMITTED TO THE CHIEF JUSTICE, KERALA HIGH COURT DATED 18.12.2024 ALONG WITH THE COPY OF RECEIPT Exhibit P21 NEWS PAPER ARTICLE IN THE HINDU DATED 6 FEBRUARY 2025 Exhibit P22 MGU LETTER DATED 12 FEBRUARY 2025 UNDER RTI ACT 2005 Exhibit P23 E MAIL FROM MG UNIVERSITY DATED 13 FEB 2025)