Sneha Fulchand Hargude and Ors. v. Joint Director of Technical Education and Ors. - (High Court of Bombay) (01 Mar 2016)

University cannot cancel admission for its failure to reevaluate answer sheets

MANU/MH/0214/2016

Education

Having failed to release revaluation results of answer sheets, a university cannot then direct cancellation of the admission of students for failure to adduce the same, the Bombay High Court held. In the instant case, the Petitioners were preliminarily admitted to the university pending revaluation of their answer sheets. Due to a prolonged delay, the university prevented Petitioners from appearing for the first semester examinations, claiming the answer sheets to not have been submitted. The Court rejected submissions of the Respondents that the students had no right to seek revaluation, especially since upon reevaluation Petitioners had been granted higher scores. It also ridiculed claims that up to 140 days were required to complete the reevaluation process, finding such would mean leaving students in limbo till the next supplementary examination. The Court found ample callous delay in the actions of the university, for instance noting 16 of 45 days within which revaluation was to be completed were spent waiting for the requisition to the godown to supply the answer sheets.

Tags : UNIVERSITY ADMISSION REEVALUATION DELAY