2020 (1) AKR 201 ::AIROnline 2019 Kar 1953

Karnataka High Court

Hon'ble Judge(s): John Michael Cunha , J

Constitution of India , Art.226— Education - Re-valuation of marks - Contention of petitioner that Court has laid down formula for determining deviation of valuation and by applying formula, difference between marks awarded by first and second evaluator works out to 15% - Directions issued upon University to determine whether percentage difference of marks between two evaluations is 15% or more and if found more than 15% answer script of petitioners to be referred to third evaluator. (Para 6 7)