High CourtsSingle Bench(2010) 12 KL CK 0166

Vijai Antony Mannanal and Others vs M.G. University and Others

High Court Of Kerala · Decided on 23 December 2010

HON’BLE JUDGES
T.R. Ramachandran Nair, J
CASE NUMBER
Writ Petition (C) No. 38581 of 2010 (W)

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Judgment

3 paragraphs · 259 words

T.R. Ramachandran Nair, J.—All the Petitioners are students of B. Pharma course and have duly passed all the papers of 1st year. As per Ext. P1 promotion procedure, a student will be entitled to appear for the 4th year B. Pharma examination only after passing the 2nd year papers completely. The Petitioners appeared for the 2nd year examination in September, 2010 and were expecting very good marks. But, when the results were published, it was found that Petitioners 1 to 3, 5 and 6 failed in one subject and whereas the fourth Petitioner failed in two subjects, details of which are stated in paragraph (2) of the writ petition. They filed applications for revaluation as per Exts. P2 to P7 respectively. It is submitted that the 4th year B. Pharma examination shall commence with effect from 10/01/2011 and unless the revaluation is not completed within a short time, they shall lose one year. They have also submitted representations as per Exts. P8 to P13 to expedite revaluation. They have approached this Court seeking for a direction to Respondents 1 to 3 to expedite the revaluation of the answer papers.

2.

Heard the learned Standing Counsel for the University. There will be a direction to Respondents 1to 3 to complete the process of revaluation of the respective answer papers of the Petitioners, if the applications for revaluation along with the requisite fee covered by the chalans have been received and are in order, and communicate the results thereof expeditiously.

3.

The writ petition is disposed of as above. No costs.