Kerala High Court
Nijimol M.V vs The Kannur University on 17 February, 2017
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 15TH DAY OF DECEMBER 2017/24TH AGRAHAYANA, 1939
WP(C).No. 20697 of 2017 (J)
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PETITIONER(S):
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1. NIJIMOL M.V, AGED 22 YEARS,
MOOLAYIL HOUSE, MANAKADAVU P.O,
ALAKODE,
KANNUR DISTRICT, PIN - 670 571.
2. SNEHA P.P, AGED 22 YEARS,
PUTHIYAPURAYIL HOUSE, ELLERINHI,
KAVUMBAL KUNNU,KOOTTUMUGHAM P.O,
SREEKANDAPURAM,
KANNUR DISTRICT, PIN - 670 631.
3. ANJANA K.S, AGED 23 YEARS,
KOLINJIYIL HOUSE, EDAVARAMBA P.O,
CHERUPUZHA VIA,
KANNUR DISTRICT, PIN - 670 511.
4. NAYANA T.V, AGED 22 YEARS,
THEKKEVEETTIL, CHENGALAYI P.O,
MUGAM, KANNUR DISTRICT, PIN- 670 631.
5. DINISHA V,AGED 24 YEARS, VENGARA HOUSE,
RAMAPURAM, KOOVERY P.O, CHAPPARAPADAVU,
KANNUR DISTRICT, PIN - 670 581.
6. SELMA ANGEL T.M, AGED 24 YEARS,
SELMA COTTAGE, NEAR NASINTHA BUILDING,
P.O, MATTOOI NORTH,
KANNUR DISTRICT, PIN - 670 325.
7. FEBINA FELIX, AGED 24 YEARS,
EDACHERIYAN HOUSE,
NEAR NASINTHA BUILDING
P.O, MATTOOI NORTH,
KANNUR DISTRICT, PIN - 670 325.
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WP(C).No. 20697 of 2017 (J)
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8. SANGEETHA M, AGED 24 YEARS, W/O.JAYESH,
NEYYAMKAYAM HOUSE, KANATHUR P.O,
KASARAGOD DISTRICT, PIN - 671 542.
BY ADVS.SRI.SUNIL NAIR PALAKKAT
SRI.K.N.ABHILASH
RESPONDENT(S):
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1. THE KANNUR UNIVERSITY,
REPRESENTED BY REGISTRAR,
CIVIL STATION, P.O, THAVAKKARA,
KANNUR, PIN - 670002.
2. THE REGISTRAR,
KANNUR UNIVERSITY, CIVIL STATION,
P.O.THAVAKKARA, KANNUR, PIN - 670002.
3. THE CONTROLLER OF EXAMINATIONS,
KANNUR UNIVERSITY, CIVIL STATION,
P.O. THAVAKKARA, KANNUR, PIN - 670002.
4. THE DEPARTMENT OF DISTANT EDUCATION,
KANNUR UNIVERSITY,CIVIL STATION,
P.O. THAVAKKARA, KANNUR, PIN - 670002.
BY SRI.M.SASINDRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15-12-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C).No. 20697 of 2017 (J)
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APPENDIX
PETITIONERS' EXHIBITS:
EXHIBIT P1 : TRUE COPY OF THE JUDGMENT IN WPC NO.1722/2017
DATED 17.02.2017 OF THE HON'BLE HIGH COURT OF
KERALA.
RESPONDENTS' EXHIBITS & ANNEXURES:
ANNEXURE R1A: A TRUE COPY OF THE REGULATION RELATING THE
REVALUATION OF ANSWER SHEETS OF UNIVERSITY
EXAMINATIONS.
//TRUE COPY//
P.S. TO JUDGE
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ANU SIVARAMAN, J.
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W.P.(C).No.20697 of 2017
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Dated this the 15th day of December, 2017
J U D G M E N T
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The prayer in this writ petition are as follows:
Issue a writ of mandamus directing the respondents to re-evaluate the answer sheets of the petitioners who appeared for the examination of 1st year MA Economics 2016 July under the 4th respondent.
2. Heard the learned counsel for the petitioners and the learned Standing Counsel appearing for the respondent University.
3. The Standing Counsel has placed on record a statement stating that as per the University Regulation, the revaluation of answer paper shall not be permitted in respect of examinations for which there is provision for double valuation.
In the above view of the matter, I am of the opinion that no directions can be issued in this writ petition. In the result, the writ petition fails and the same is accordingly dismissed.
Sd/-
ANU SIVARAMAN JUDGE sab