High CourtsSingle Bench(2011) 01 KL CK 0120

Vishnu.T.C and Nihkil Venugopal vs Cochin University of Science and The Principal

High Court Of Kerala · Decided on 4 January 2011

HON’BLE JUDGES
Antony Dominic, J
CASE NUMBER
Writ Petition (C) No. 184 of 2011 (W)

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Judgment

4 paragraphs · 143 words

Antony Dominic, J.—Petitioners completed B. Tech Degree Course. When the result of the 4th Semester examination was declared, 1st Petitioner failed in Automata Languages and Computation (Subject Code CS 404) and Engineering Mathematics-III (Subject Code CS 401) and the 2nd Petitioner failed in Automata Languages and Computation (Subject Code CS 404). They applied for revaluation and approached this Court complaining of delay and seeking orders to expedite the revaluation.

2.

I heard the Standing Counsel appearing for the Respondent University.

3.

Having regard to the above, I dispose of the writ petition directing the University to complete the revaluation sought for by the Petitioners within 6 weeks of production of a copy of the judgment, provided the applications for revaluation have been received and are otherwise in order.

4.

Petitioners shall produce a copy of the judgment before the 1st Respondent for compliance.