Kerala High Court
Sneha Pradeep vs Kannur University on 13 February, 2017
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 12TH DAY OF APRIL 2017/22ND CHAITHRA, 1939
WP(C).No. 13642 of 2017 (E)
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PETITIONER:
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SNEHA PRADEEP, AGED 22 YEARS,
D/O M PRADEEP KUMAR,MANIKOTH HOUSE,
PANNENPARA,PO,CHALAD,KANNUR.
BY ADVS.SRI.M.RAMESH CHANDER (SR.)
SMT.K.A.SANJEETHA
SRI.BALU TOM
SMT.DIVYA S KUMAR
RESPONDENT(S):
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1. KANNUR UNIVERSITY,
REPRESENTED BY ITS REGISTRAR,
CIVIL STATION PO, KANNUR 670002 KERALA.
2. CONTROLLER OF EXAMINATION,
KANNUR UNIVERSITY, CIVIL STATION PO,
KANNUR 670002.
BY SRI.M.SASINDRAN, SC,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12-04-2017,ALONG WITH WPC 13732/2017 THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
K.V.
WPC 13642 OF 2017:
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APPENDIX
PETITIONERS EXHIBITS:
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P1: COPY OF THE MARK LIST FOR THE 2ND SEMESTER MA EXAMINATION.
P2: COPY OF THE COMMUNICATION ISSUED BY THE PRINCIPAL TO THE 2ND
RESPONDENT DATED 13.2.2017.
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
P.A.TO JUDGE
K.V.
P.B. SURESH KUMAR, J.
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W.P.(C) Nos.13642 & 13732 of 2017
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Dated this the 12th day of April, 2017
JUDGMENT
The petitioners are undergoing M.A.(English) Post Graduate degree course in a college affiliated to the first respondent University. They have applied for revaluation of the answer papers in two of their subjects viz, 'Romantics' and 'Victorians'. The grievance of the petitioners concerns the inaction on the part of the University in considering the applications for revaluation submitted by the petitioners.
2. The learned Standing Counsel for the University submits that for Post Graduate courses, there is double valuation and therefore, there is no provision for revaluation. Relying on the decision rendered by this Court in W.P.(C) No.1722 of 2017, the learned counsel for W.P.(C) Nos.13642 & 13732 of 2017 -2- the petitioners submits that revaluation has been permitted in one of such cases by the Syndicate of the University.
It is seen that on an application preferred by similarly placed candidates, the Syndicate of the University has permitted revaluation. In the circumstances, the writ petitions are disposed of directing the petitioners to prefer applications before the Syndicate of the University for appropriate orders, and if applications are preferred by the petitioners before the Syndicate of the University within a week from the date of receipt of a copy of this judgment, the Syndicate shall consider the same, in the light of the decision taken in the case of the candidates in W.P.(C) No.1722 of 2017.
Sd/-
P.B. SURESH KUMAR JUDGE bpr