AIR 2010 KERALA 175 ::(2010) 1 Ker LT 928

Kerala High Court

Hon'ble Judge(s): T. R. Ramachandran Nair , J

(A) Constitution of India , Art.226— Kerala University Act (17 of 1974) , S.5— Education - Revaluation of results - Principle of rounding off - Applicability - Petitioner wanted that second class should be awarded to her by applying principle of rounding off as her total percentage after revaluation result comes to 49.909 per cent. - No specific provision in guidelines framed under University Rules for such rounding off - Further if contention of petitioner was accepted then it amounts to again adding one or two marks for arriving at second class and same is impermissible as that will be in excess of marks obtained in revaluation. (Para 10) (B) Constitution of India , Art.226— Kerala University Act (17 of 1974) , S.40— Rule-making powers - Petition challenging validity of R.16(b) - No specific contention of petitioner that said rule is adopted exceeding powers conferred on University - As bye-laws, regulations and examination rules have been framed by respective bodies of University after assessing various aspects, High Court will be loathe to interfere with same. (Para 11) .....