Kerala High Court
Govind S. Menon vs M.G. University on 19 July, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
WEDNESDAY, THE 19TH DAY OF SEPTEMBER 2012/28TH BHADRA 1934
WP(C).No. 20571 of 2012 (V)
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PETITIONER(S):
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GOVIND S. MENON,
S/O.DR.A.R.S.MENON, NANDANAM, VIKAS NAGAR,
MARADU P.O.,-682 304, ERNAKULAM DISTRICT.
BY ADVS.SRI.C.A.MAJEED
SRI.K.H.ASIF
RESPONDENT(S):
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1. M.G. UNIVERSITY,
REPRESENTED BY IT'S REGISTRAR, UNIVERSITY CAMPUS,
ATHIRAMPUZHA-686 562, KOTTAYAM DISTRICT.
2. CONTROLLER OF EXAMINATIONS,
M.G.UNIVERSITY, UNIVERSITY CAMPUS,
ATHIRAMPUZHA-686 562, KOTTAYAM DISTRICT.
3. MODEL ENGINEERING COLLEGE,
THRIKKAKARA-682 028, ERNAKULAM DISTRICT.
R1 & R2 BY ADV. SRI.VARUGHESE M.EASO, SC, M.G. UNIVERSITY
SRI.VIVEK VARGHESE P.J., SC, M.G. UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19-09-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C)NO.20571/2012
APPENDIX
PETITIONER'S EXHIBITS:
P1 COPY OF THE RESULT SHEET OF THE PETITIONER.
P2 COPY OF THE FEE RECEIPT DATED 19/07/2012 ISSUED BY MODEL ENGINEERING
COLLEGE, THRIKKAKARA.
P3 COPY OF THE CASH RECEIPT DATED 03/09/2012 EVIDENCING PAYMENT OF
REQUISITE FEES FOR SCRUTINY AND REVALUATION.
P4 COPY OF THE APPLICATIONS DATED 03/09/2012 FOR SCRUTINY AND
REVALUATION OF AUTOMOBILE ENGINEERING PAPER OF THE PETITIONER.
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C) No.20571 OF 2012
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Dated this the 19th day of September, 2012.
J U D G M E N T
The petitioner is seeking for a direction to the University to complete the revaluation of the answer paper as sought for by the petitioner on or before 30.09.2012.
2. The petitioner has obtained admission in the 3rd respondent Model Engineering College for M.Tech couse and he has to produce the mark list before the 3rd respondent on or before 30.09.2012.
3. Learned Standing Counsel for the University submits that the last date for receipt of the application for revaluation was 11.09.2012 and therefore, revaluation will be conducted in terms of the period provided in the Regulation namely, 60 days from the said date.
Therefore, this writ petition is disposed of directing the University to complete the revaluation and inform the results to the petitioner within the above period and there will be a further W.P.(C) No.20571./2012 2 direction to the 3rd respondent to allow the petitioner to continue there beyond 30.09.2012 on provisional basis and once the revaluation results are obtained by the petitioner, he will produce the same before the 3rd respondent.
T.R. RAMACHANDRAN NAIR JUDGE smp