High CourtsSingle Bench

Swetha Sankar P. vs University of Calicut

High Court Of Kerala · Decided on 18 January 2011 · Citation: (2011) 01 KL CK 0057

HON’BLE JUDGES
Antony Dominic, J
CASE NUMBER
Writ Petition (C) . No. 1734 of 2011 (N)
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Judgment

5 paragraphs · 140 words

Antony Dominic, J.—Petitioner submits that she appeared for 1st year MBBS examination and failed in the papers ''Physiology Including Bio Physics'' and ''Bio-Chemistry''. She submitted Ext.P2 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.