Lakshmi Mohan G. vs The Registrar, M.G. University and Another

P.N. Ravindran, J.—The Petitioner is a student undergoing the MCA Course in SCMS School of Engineering and Technology. She was provisionally admitted for the MCA course subject to production of the original mark lists of the qualifying examination and degree certificate. The last date for submission of mark list and degree certificate is 31.1.2011. The Petitioner has passed all the exams of the BCA Course except paper 5 of the fourth semester for which she had appeared in the examinations held in April-May 2010 as a supplementary candidate with Reg. No. 18431. The result of the said examination was published on 15.12.2010. The Petitioner again failed in the said examination. She has W.P.C. 38676 OF 2010 therefore applied for revaluation of her answer script by submitting Ext.P4 application dated 20th December, 2010. She has also applied for scrutiny of the answer script by submitting Ext.P5 application dated 20th December, 2010. It is stated that the prescribed fee has been paid, that she had done well in the examination and that if her answer script is revalued she is likely to secure a pass in the examination. She also submits that unless she produces the fourth semester mark list of the BCA course before the Principal of SCMS College of Engineering and Technology on or before 31.1.2011 her admission for the MCA course will be cancelled. On these grounds she seeks expeditious revaluation of her answer script.

Sri.T.A. Shaji, learned Standing Counsel for the Mahatma Gandhi University, submitted on instructions that applications for revaluation and scrutiny have been received from the Petitioner, that scrutiny will be arranged within two weeks from today and the answer script revalued and the result communicated to the Petitioner within eight weeks from today. In the light of the said submission I dispose of the writ petition with the following directions.

(1) The 2nd Respondent shall make arrangements for scrutiny of the answer script referred to in Ext.P5 application within two weeks from today.

(2) The competent authority among the Respondents shall take steps to have the Petitioner''s answer script described in Ext.P4 W.P.C. 38676 OF 2010 revalued and to communicate the result to her expeditiously and in any event within eight weeks from today.

(3) It will be open to the Petitioner to move the Principal, SCMS School of Engineering and Technology, Vidya Nagar, Pallissery along with a certified copy of the judgment seeking further time for the production of the mark lists.