CourtKutchehry.com
High CourtsSingle Bench(2010) 08 KL CK 0304

Meera N. Kumar "Gopika" and Others vs The Mahatma Gandhi University, The Registrar, Mahatma Gandhi University and The Controller of Examinations

High Court Of Kerala · Decided on 31 August 2010

HON’BLE JUDGES
Antony Dominic, J
CASE NUMBER
Writ Petition (C) No''s. 26938 (N) , 26947 (P) and 26960 (T) 2010
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

8 paragraphs · 341 words

Antony Dominic, J.—Petitioners in WP(C) No. 26938/2010 have completed their B.Tech decree course in Electrical & Electronics Engineering from Adi Sankara Institute of Engineering & Technology, Kalady. They having failed in some of the papers of their 8th semester examination, submitted Exts.P3 to P8 applications for revaluation of their answer papers.

2.

Insofar as the petitioners in WP(C) No. 26947/2010 are concerned, they have completed their B.Tech degree course in Computer Science and Engineering from Mar Athanasius College of Engineering, Kothamangalam. All the petitioners have failed in one paper each of the 8th semester examination. They have filed Exts.P3 to P12 applications seeking revaluation of their answer papers.

3.

Insofar as the petitioner in WP(C) No. 26960/2010 is concerned, she has completed B.Tech degree course in Electronics and Communications from SNM IMT Engineering College, Maliankara, Moothakunnam. The petitioner, having failed in one paper of the 8th semester examination, has filed Ext.P1 application seeking revaluation of her answer paper.

4.

The petitioners submit that many of them have already been recruited from the campus itself and that due to their unexpected failure in the last semester examination and if the revaluation is unduly delayed, they will be losing their job opportunity. It is in these circumstances, these writ petitions have been filed seeking expeditious completion of the revaluation sought for by them.

5.

In the light of the facts as stated above, it is essential that the revaluation sought for by the petitioners should be completed on an expeditious basis, as otherwise, the very future of the petitioners will be in peril.

6.

Therefore, I direct the respondent University to complete the revaluation sought for by the petitioners by the aforesaid applications as expeditiously as possible, at any rate, within six weeks of production of a copy of this judgment, provided the applications have been received and are otherwise in order.

The petitioners shall produce a copy of this judgment, along with a copy of the writ petition before the respondent University for compliance.

These writ petitions are disposed of as above.