Kerala High Court
Shajida Banu vs University Of Calicut on 7 June, 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
THURSDAY, THE 7TH DAY OF JUNE 2012/17TH JYAISHTA 1934
WP(C).No. 13162 of 2012 (U)
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PETITIONER(S):
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1. SHAJIDA BANU, AGED 23 YEARS
SHAJI MANZIL, CHOOLAPADAM
SHARADA MANDIRAM P.O., KOLATHARA,KOZHIKODE DISTRICT.
2. JAGAEESH M.P. AGED 22, PADINHATTAYIL HOUSE
RAMANATTUKARA P.O.KOZHIKODE DISTRICT.
3. REHANA N.R., AGED 22, NANATTIL HOUSE, NADIPULAM P.O.
TRISSUR DISTRICT.
4. NABEEL AHAMMED, AGED 22, MELETHIL HOUSE
PERINTHALMANNA P.O. MALAPPURAM DISTRICT.
5. ARIF A.M., AGED 19, KOCHUTHONDHIL HOUSE
KAKKAKKUNNU P.O .KOLLAM DISTRICT.
6. BABITHA K., AGED 21, PANICHAKATHIL HOUSE,
NIRAMARATHUR P.O, THRISSUR DISTRICT.
7. SHIBIN KRISHNA KUNIYIL
KUNIYIL HOUSE, POYILOOR P.O., KANNUR DISTRICT.
8. AKHIL RAHMAN, AGED 22, NALUKANDATHIL HOUSE,
EDAKKARA P.O., MALAPPURAM DISTRICT.
9. ARUNLAL, AGED 24, ANANDAM HOUSE,
MATHARATHOOR P.O.VADAKARA, KOZHIKODE DISTRICT.
10. MOHAMMED SHAFAF, AGED 26, THAYYIL HOUSE, NADIYIRUPPU P.O.
KONDOTTY,MALAPPURAM DISTRICT.
BY ADVS.SRI.S.K.SAJU
SRI.A.RANJITH NARAYANAN
SMT.A.SIMI
SMT.VIDYA V.DEVAN
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W.P.(C)13162/2012
RESPONDENT(S):
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1. UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR
CALICUT UNIVERSITY P.O., THENJIPALAM
MALAPPURAM DISTRICT - 673 635.
2. CONTROLLER OF EXAMINATIONS
UNIVERSITY OF CALICUT,CALICUT UNIVERSITY P.O.
THENJIPALAM, MALAPPURAM DISTRICT - 673 635.
BY SRI.SANTHOSH MATHEW,SC,CALICUTY UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07-06-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
tss
W.P.(C) NO.13162/2012
APPENDIX
PETITIONER(S) EXHIBITS
P1a:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
1ST PETITIONER.
P1b:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
2ND PETITIONER.
P1c:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
3RD PETITIONER.
P1d:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
4TH PETITIONER.
P1e:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
5TH PETITIONER.
P1f:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
6TH PETITIONER.
P1g:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
7TH PETITIONER.
P1h:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
8TH PETITIONER.
P1i:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
9TH PETITIONER.
P1J:- COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY SUBMITTED BY THE
10TH PETITIONER.
RESPONDENTS' EXHIBITS
NIL
//TRUE COPY//
P.A. TO JUDGE
tss
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C) No.13162 OF 2012
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Dated this the 7th day of June, 2012.
J U D G M E N T
All that the petitioners seek is for a direction to the University to conduct revaluation and communicate the results to the petitioners who were studying for B.P.T/PG course within a specified period.
2. Learned Standing Counsel for the University submitted that the process of revaluation is going on.
There will be a direction to the University to revalue the answer papers of the petitioners covered by Ext.P1 series and inform the results to the petitioners within a period of four weeks from the date of receipt of a copy of this judgment.
This writ petition is disposed of as above.
T.R. RAMACHANDRAN NAIR JUDGE smp