Anuj Kumar Verma vs State Of U.P.Thru. Addl. Chief ...
2022 Latest Caselaw 1197 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 977 of 2022
 

 
Petitioner :- Anuj Kumar Verma
 
Respondent :- State Of U.P.Thru. Addl. Chief Secy. Basic Edu. Dept. Civil Secrtt. And Others
 
Counsel for Petitioner :- Rajesh Verma,Ram Kailash
 
Counsel for Respondent :- C.S.C.,Prashant Arora,Ran Vijay Singh
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the parties.

The petitioner has mentioned marks obtained by him and total maximum marks(Purnank) as 7 & 10 respectively, whereas (Praptank) he should have converted the CGPA grade into marks by the formula given at the back of the marksheet, which is as under :-

SGPA= Sum of (Credits X Grade Points) obtained in VI sem.

Total Credit of Connected Semester

CGPA= Sum of (Credits X Grade Points) obtained in I,II,III,IV,V & VI Semesters

Total Credit of I to VI Semester

NOTE:-

The SGPA and CGPA shall be computed up to 2 place of decimals (truncated at the second place).

The conversion formula for converting CGPA to the corresponding percentage of marks will be as follows :-

X=10 Y-4.5

Where, X= Percentage of Marks.

Y=CGPA"

This is the reason that the petitioner was not offered appointment and was ousted from the zone of consideration during counselling itself.

The petitioner was required to mention the marks instead he mentioned CGPA Grade without converting the same into marks.

Had he converted the CGPA Grade into marks, the same would have been 66.5. Therefore, in view of this discrepancy, the opposite parties cannot be faulted for not having converted the same into marks.

Learned counsel for the petitioner has relied upon the Judgment and order dated 08-03-2022 rendered by this court in Special Appeal No. 69 of 2022, Secy. Basic Edu. Board, Prayagraj And Others Versus Jubeda Bano. In view of the above, the aforesaid Judgment relied upon by the learned counsel for the petitioner in the case of Secy. Basic Educ. Board, Prayagraj(Supra) is of no avail. The petition is accordingly dismissed.

The Board is however directed that in future when the vacancies are advertised, they shall ensure that a proper mechanism is put in place, so that the Grade obtained by a candidate on the basis of CGPA after being converted into marks can be mentioned upto the decimal also so that candidates are not prejudiced and this aspect shall be taken into consideration by the Board in its next meeting. If that is not possible, then within next two months. An appropriate decision shall be taken so that the candidates appearing in CBSE Examinations, who are given CGPA Grade, after converting the same into marks or percentage, as the case may be, they are able to fill up their marks correctly and are not prejudiced in such examinations.

Sri Ranvijay Singh, learned Additional Chief Standing Counsel shall communicate this order to the Board for compliance.

Order Date :- 12.4.2022

AKS