High CourtsSingle Bench(2011) 01 KL CK 0185

Sheeba S. vs The University of Calicut and The Controller of Examinations

High Court Of Kerala · Decided on 18 January 2011

HON’BLE JUDGES
Antony Dominic, J
CASE NUMBER
Writ Petition (C) . No. 1661 of 2011 (G)

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Judgment

5 paragraphs · 138 words

Antony dominic, J.—Petitioner submits that she appeared for B. Tech 3rd semester supplementary examination and failed in the paper ''Engineering Mathematics-III''. She submitted Ext.P1 application for revaluation and filed this writ petition seeking an order for expeditious revaluation and declaration of her results.

2.

I heard Standing Counsel appearing for the University also.

3.

Having regard to the facts pointed out, it is directed that the University shall complete the revaluation sought for and declare the result of the Petitioner as expeditiously as possible, at any rate, within eight weeks from the date of production of a copy of this judgment, provided the application has been received and is otherwise in order.

4.

Petitioner shall produce a copy of this judgment along with the writ petition before the University for compliance.

Writ petition is disposed of as above.