Bombay High Court
Rohini Dattatraya Tare And Etc. vs Nagpur University, Nagpur on 29 September, 1983
Equivalent citations: AIR1984BOM115, AIR 1984 BOMBAY 115
JUDGMENT Shah, J.
1. These three ewrrilt petitions under Art. 226 of the Constitution can be conveniently diiiiiiiisposed of by common judgment since the points involved are the same. In all these petitions. The petitioners have pravedd for a declaration that the result of the revaluation of their papers in the examination held in summer 1982 is null and void and also for quashing certain resolutions of the AcademicCouncil and the Executive Council as being illegal land ultra vires S. 64. Nagpur University Act. 1974.
2. The facts are few and not in dispute. The three petitioners appeared for the examinations held in or about April 1982. The petitioner in Write Petition No. 498 of 1983. Miss Part-I examination in sanskrit. She was placed First Class First as she secured the highest number of marks in aggregate. In one of the papepers namely. Paper I on Vedic Linguistics Etymology. She was declared to have secured only 36 marks. As she was not satisfieid with theassessment of her performance in the said subject. She applied to the University for revaluation of the said paper in accordance with the rules prescribed by the University. In due course she was informed that on revaluation she was found to have secured only 16 marks in the said paper. Reduction of marks in the said paper. Though even with this reduction of marks shecontinued to top the list of successful candidates.
3. The petitioner in Write Petitiono No. 502 of 1983. Miss Hema Deshpande appeared for M.Sc. Part-I examination. As in First Class. In two of the papers namely. Papers II on Environmental Micro Biology. She had dsecured only 45 and 42 out of 75 marks. As she was not satisfied about valuation of marks from the University which showed that after the revaluation she was found to have receilved 32 and 29 marks respectively in the said papers. This resulting in a fall of 13 marks in both the papers.
4. The third petitioner inWrite Petition No. 1267 of 1983. J.T. Gilda had appeared in LL.B. Part-II examination and was declared to have fetched 409 marks out os total 700 marks. In four of the papers. For which he appeared. Namely, Paper II on Hindu Law. Paper III Mahomedan and Partnership Law. Paper III Mahomedan and Patnership Law.Paper IV on Equity and Property Law and paper VI on Tendency Law. He had secured 67. 65. 51 and 48 marks out of 100 marks respectively. As the petition felt that the marks ilnl these 4 Papers were lesas than what Universitiy for revaluation of marks as per the University Rules.
5. Thereafter the petitioner was furnished wilth the revised statement of marks. It shoown that as a result of revaluation in the two papers on Equity and Property Law the marks were ilncreased from 51 to 63. While the marks in the paper on Tenancey Law were maintained at 48 and the marks in paper on Hindu Law were reduced from 67 to 61 and in Mahomedan and Partnership Law reduced from 65 to 59.
6. It is the contention of the petitioners that the procedure divised by the University for appointments of examiners for revaluation of all the papers iln invalid because the appointment of examiners wan in total violaltion of the statutory provision of S. 64. Nagpur Universitiy Act. 1974 (hereiafter referred ro as the Act) as also Ordilnance No. 159 which specifically provides fore appointment of examinennrs by following the procedure prepscribed ilni S. 64. In order to appeareciate the contenntions urged before us. It would be necessary lto refer to the relevant provisions of the Act.
7. Section 4 of the Acrt deals with the powers of the University. Theses powers are subject to such conditionos as may be prescribed by or under the provisions of the Act. Sub-sec. (14) (a) refers to the powers of the Universitiy lto hold examinations and confer degrees. Section 24 deals with the powers and dutiesi of the ExecutiveCouncil. The powers and duties mentioned therein are to be exercised by the ExecutiveCouncil subject or under the Act sub-sec. (1) cl. (xxxii)inter alila confers powers on the Executive council to appoint examiners and publication of the results of the Univiersity examinations. Powers and duties of the Academic Council are incorporated in S. 26. As sub-sec. (2) thereof lays down these powers are to be exercised subject to such conditions as are prescribed by or under the Act. StaTutes sec. (2) vests the Academic Council with the power to make regulations for the U iversity and the conditions on which thestudents sjhall be admiteed to such examinations. Similarlly sub-claluse (x) of sub-sec. (2) inter aia empoweros the Academic Council to supervise the conduct of the Unioversity. As stated above. These powers are subject to sucukh conditions as are prescribed by or under the Act.
8. The Executive Council is also invesred with the powoer to make Ordinances. The provisions in that behalf are found in S. 39: but as the section clearly provides the powers to make Ordinances in the matters mentioned in S. 39 can be exercised by it only subject to the conditions prescribed by or under the Act. Clauses (v) of S. 39 shsow that thke Executive Council is empowered to make ordinances as regards the coditions governing the appointment and duties of examiners as well as the conduct of examinations and other tests. And the manner in which the candidates may be assessed or examined by the examiners. Section 40 prescribes the procedure and the manner in which the Executive Council can make. Amend oor repeal Ordinances. Sub-section (2) of cerning the matters referred to incls. (I) to (vi) and (ix) of S. 39 or any other matter connected with the maintenance of the standards of teaching and examinations in the University shall be made by the Executive Council unless a draft thereof has been proposed by the Academic Council. Then under sub-sec. (3) it is provided that the Executive Council under sub-sec. (2) but may reject or return it to the Academic Council for reconsideration. In part or in whole. Together with any amendaments which the Executive Council may suggest. Under sub-sec (4) Ordinances made by the Executive Council shall have effect from such date as it may direct. But every Ordinance so made shall be submitted to the Chancellor within two weeks and the Chancellor has the power to direct the Executive Council within four weeks of the receipt of the Ordinance to suspend its operation. And he has as soon as possible to inform the Executive Council the Chancellor is given the power either to withdraw the order suspepnding the Ordinance or disallow the Ordinance and his decision is stated to be final.
9. The procedure for appointment of examiners is provided in S. 64 Sisnce this provision has a direct relevance to the question raised before us. It would be proper to reproduce the provisions of S. 64 in extenso. Section 64 runs thus:"64 (1) A committee shall be constituted every year for each faculty for the purpose of preparing lists of persons for appointment as Universirty Examiners and the Committee shall consilst of the Vice-Chancellor-ex-officio Chairman.
10. The Dean of the Facu;ty concecrned:
Two memebers nominated by the Executive Council:
Two memebere nominated by tbe Academic Councuil: and The Chairman of the Board of Stidies in the particular subject.
(2) The committee shall prepare the lists from amongst persons inclulded in panels to be prepared by the Board of Studies. And shall subsmit them for approval to the Executive Council which shall then appoint the examiners:
Provided that no change iin the lissssts shall be suggested or made by the Executive Council except by passing a resolution stating the specific ground on which each change suggested or made is based.
If for any reason any examiner is fresh appointment cannot be made untime by the Executive Council. The Vice Chancellor shall appoint another examiner and report such appointment to the Executive Council.
10. No member of the Executive Council or of the Committee shall be appointed as examiner except by a resolution of the Executive council passed by two thirds of the memebers present.
11. The sscheme for appointment of examiners. Therefore, in the first ilnlstance is that the Board of Studies has to prepare panels for appointment as University examiners. This Board of studies is constituted under S. 29 of the Act. Which inter alia provides that there shall be a Board of Studies for every subject or group of subject as prescribed by the Statutes. Section 29 (2) says that the Board shall have as its members (1) the Head of the University Department concerned. (2) not more than ten Heads of Departments in Colleges and recognised Institutions teaching the subjects at the special Princicple or major level. Too be elected from amongst themmselves as prescribed by the Statutes. (3) three persons to beco-opted by the Board who have specialised knowledge in the subjects and are not teachers in this University or in any college and (4) two persons to be co-opted by the Board from amongst the teachers who are not Heads of Departments. The panels of the examiners. The list of examiners so prepaared by the Executive has to be approved by the Executive Council. Which appoints the examiners.
12. Ordinaance No. 159 framed by the Executive Council prescribes rules for revaluation of answer books of examinees at the University Examinations. It is not necessary to refer to the elaborate procedure in the matter of revaluation of answer books. So far as the present case is concerned. R. 4 is the onbly relevant provision. Rule 4 illnter alia provides.
"4. (I) Appointment of examiners for revaluation shall ve made by the Executive. Council in accordance with the provisiond ddoown in S. 64 of the Act.
(ii) Answer bookd dhsll be revalued versity area (other othan the onoe who initially valued it) It was urged by Mr. Deshpande. Learned counsel appearing for the petitioners that the papers of the petitioners that the revaluation of the instant case was entrused to examiners not appointed under S. 64 aand consequently the revaluation of papeprs by examiners who were not apointed according to alw is invalid. In support of his contention. He relied on the University to make appointment of exxaminers as provided in S. 64 of the Act.
13. Now it is not diosputed by the respondent that the revaluation of papers was not disputed by the responodent that the revaluation of papers was not done by examiners appointed by following the proocedure prescribed under S. 64 What has been done in this case is that the Vice-Chancellor of the Nagpur Univiersity. He contacted the Vice-Chancellor of the Poona University to get the answer books revalued through the concerned teachers. Accordingly as per the directions of the Vice-Chancellor of the Poona University. The clerk who had carried the answer books contacted theooteachers iln the insitsutions situtated in Poona and it is these teachers who revaluled the papers in quiestion. It was said that the papers in question. It was said that the previous experience had shown that by following the procedure prescribed under S. 64 considerable delay of several months was being caused in the declaration of the final results and, therefore. Both the Academic Council as well as the Executive Council had authorised the Vice-Chancellor. Nagpur University to contact the Vice-Chancellor of othe other University. Namely, Poona University to get the revaluation done by concerned teachers of that University so as to expedite the matter. Now this new procedure is sought to be supported by certain resolution of the Academic Council and the Executive Council. It appepars that a Draft Ordinance called the Draft Ordinance No. 18 of 1981 for amending ordinance No. 159 was considered by the Academic Council in its resolution No. 89 dated 22/23-1-1981. While approving this draft Ordinance the Academic Council in the said resolution as under
"1. Answer books for re-valuation may be carried to the place of examiner either by the place of examiner or they can bedespatched through the registered and inisured post.
2. The vice-chancellor of this University may contact the Vice-Chancellor of another University in the State of Maharashtra for getting therevaluation done Universities so as to expedite the revaluation.
The answer books for revaluation can be referred even to the examiners of the neighbouring universities out of the State if it is deemed convenient.
14. In the Draft Ordinance, the limit of 14 days for submission of the application by the candidate for revaluation be extended to 30 days.
15. The resolution also recommended that the above suggestions in the Draft Ordinance No.18 of 1981 amending Ordinance 159 should be brought into force from summer of 1981 examinations.
16. The above mentioned Resolution of the Academic Council was considered by the Executive Council on April 25, 1981. The Executive Council resolved that the recommendation of the Academic Council be accepted and the Draft Amending Ordinance No. 18 of 1981 amending the Ordinance No. 18 of 1981 amending the Ordinance No. 159 should be brought into force with immediate effect with the suggestions of the Academic Council in its resolution.
17. It is not disputed that the Draft Ordinance No.18 of 1981 by itself did not touch Rule 4 (1) of Ordinance 159 in any manner. It is equally apparent that the resolution of the Academic Council, which has been endorsed by the Executive Council, in terms does not at all refer to R 4 (10 of Ordinance 159, nor does it suggest any procedure which is contrary to the one provided in the said R. 4 (1). Further in the return it is admitted that the suggestions recorded in the resolution of the Academic Council which were accepted by the Executive Council were not incorporated in Ordinance 159 because they are not in the form of amendment to Ordinance 18 of 1981 and were to be observed merely as administrative directions. That apart under sub-sec. (4) of S. 40 of the Act all the ordinance made by the Executive Council have to be submitted to the executive Council to suspend it so operation and also suggest amendments. He can even disallow the Ordinance. It is not disputed that the aforesaid suggestions made by the Academic Council and accepted by the Executive Council were not sent to the Chancellor as an amendment to the Ordinance. Though in fairness. It must be stated that it has been pointed out by Sanyal that the proceedings will the original Draft No.18, of 1981 were forwarded to the chancellor. . But the fact remains the suggestions were not at all intended to be nor were in fact made of Ordinance 169.
18. In this connection, it may be pointed out that even in the official publication brought out subsequently original Ordinance 159 containing R. 4 (1) continues as before and only a foot - note mentioning the aforesaid resolution of the Academic Council has been added. It is needless to state that this explanation by way of foot - note cannot and does not form part of the Ordinance as admitted in the return filed by the respondent.
19. Once we hold that notwithstanding the resolutions of the Academic Council and Executive Council R. 4. (1) of Ordinance 159 continuous to be in force, it is patently clear that the University was bound to follow the procedure laid down in R. 4 (1) for revaluation of the .... , Rule 4 (1) specifically provides for revaluation of papers by examiners (appointed) under S. 64. Which admittedly has not been done in this case. Even if the University were to amend Ordinance 159 which continued to be in the field was observed in breach in this case. Even if the University were to amend Ordinance 159 by deleting R. 4 (I) by following the prescribed procedure under S. 40, it would not have made any difference for the simple reason that Ordinance-making power is subject to the statutory provisions of the Act and so long as S. 64 is on the statute book, it would not be open to the University to devise a procedure which would violate the mandate of S. 64.
20. We may also observe that looking to the suggestions recorded in the resolutions of the Academic Council, it is even doubtful that the Academic Council even intended to achieve the result of giving a go-bye to the procedure prescribed in R.4 (I) of Ordinance 159 ... ... the physical despatch of answer books to the examiner concerned which may either be done by personally carrying the answer books by a representative of the University or sending the same by registered post. The second suggestion merely states that the Vice Chancellor of the University should contact the Vice - Chancellor of the other University for getting the revaluation done by the concerned teachers' of those Universities so as to accept the revaluation. It is quite possible that the expression 'concerned teachers' only refers to the examiners appointed under S. 64 and does not mean that any teacher of the choice of the Vice - Chancellor of the other University. If this was not the intention, the resolution could have specifically stated so. We are, therefore, unable to read into this resolution the intention to amend R.4 (I) or to change the procedure laid down under S. 64 by amending the Ordinance.
21. It was also urged that there is difference between the examination of papers and revaluation of papers and therefore, the provisions of S. 64 do not apply to revaluation of papers. There is no substance in this contention. Revaluation is a part of examination. The declaration of results would be incomplete without revaluation if and when demanded or applied for by the examinee. It would therefore, be futile to contend that the provisions regarding appointment of examiners under @. 64 will not apply to the appointment of examiners for the purposes of revaluation and that it would be open to the University to follow any procedure which it considers reasonable.
22. It was contended by Mr.Sanval that the new procedure was in the interest of the examinees and because of the new procedure evolved it was possible to get the papers revalued within a very short time. In the first place, it is not open to the University to devise a procedure which is contrary to law. Moreover, we fail to see how a delay is caused on account of getting papers examined by examiners appointed under S. 64. The panel of examiners can be prepared in good time and it is only a question of forwarding the answer books to the concerned examiners in the said panel.
23. The conclusion that emerge from the above discussion are summed up as Section 64 is a mandatory provision and examiners have to be appointed as provided therein. The aforesaid resolutions of the Academic Council and the Executive Council do not have the effect of amending Ordinance 159 so far as R. 4 (I) is concerned. Rule 4 (I) remains untouched by the said resolutions. Admittedly there was no intention of amending Ordinance 159 and therefore the administrative directions issued in accordance with the suggestions in the said resolutions cannot override R. 4 (I) of Ordinance 159. The suggestions them selves also do not seem to have the effect of amending R.4 (I) of the Ordinance. In the event, the Ordinance or administrative directions cannot be in derogation of the statutory provisions since the powers can be exercised only in accordance with the provisions of the Act.
24. In the result, the revaluation of the papers and the declaration of results based on such revaluation, are invalid and must be quashed. All the three petitions are allowed. The results of revaluation of the papers of the petitioners are quashed. Mr. Deshpande, however, states that in view of the time-lag and the process of revaluation being time consuming, the petitioners in Writ Petitions Nos. 498 and 502 of 1983, do not desire to press their applications for revaluation by competent examiners. In view of the peculiar circumstances, we direct that the results of the said two petitioners as declared prior to the applications for revaluation shall stand.
25. Shri Anev appearing for the petitioner in Writ Petition No. 1267 of 1983 stated that the petitioner still desires that his papers should be revalued by competent examiners. In view of the setting aside of the result of revaluation of papers of this petitioner, we direct that the University shall get his papers revalued by competent examiners appointed under S.64 of the Act. Having regard to the fact that considerable time has already elapsed. We direct that the revaluation of marks of this petitioner should be undertaken and results declared as expeditiously as possible. In the circumstances of the case, we direct that the parties shall bear their respective costs.
26. Petitions allowed.