High CourtsSingle Bench(2010) 11 KL CK 0059

Unni S. Kumar vs Mahatma Gandhi University and The Controller of Examinations

High Court Of Kerala · Decided on 10 November 2010

HON’BLE JUDGES
T.R. Ramachandran Nair, J
CASE NUMBER
Writ Petition (C) No. 33872 of 2010 (H)

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Judgment

3 paragraphs · 158 words

T.R. Ramachandran Nair, J.—The petitioner has completed his B.Tech Course in Applied Electronics and Instrumentation from the Rajagiri School of Engineering and Technology, Kakkanad. He appeared for the supplementary examinations for Digital Signal Processing Paper of the 6th Semester and VLSI Technology paper of the 7th Semester B.Tech Degree Examination in April, 2010. Since he has not obtained the expected marks in the said papers, he has applied for revaluation of the same, vide Exhibit P2. Exhibits P3 and P4 are the receipts evidencing payment of fee for revaluation. Seeking for a revaluation within a time frame, this Writ Petition has been filed.

2.

Heard the learned Standing Counsel for the University. There will be a direction to the University to process the application for revaluation of the petitioner and communicate the results within a period of six weeks from today, if the application and the payment are in order.

The Writ Petition is disposed of as above.