Kerala High Court
Sabir Ali M.P vs University Of Calicut on 7 September, 2011
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT :
THE HONOURABLE MR. JUSTICE P.N.RAVINDRAN
WEDNESDAY, THE 7TH SEPTEMBER 2011 / 16TH BHADRA 1933
WP(C).No. 24646 of 2011(E)
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PETITIONER(S):
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1. SABIR ALI M.P, AGED 22,
MOOCHIKADAN PAIKATTIL HOUSE,
IRINGALLUR PO, MALAPPURAM 676 304.
2. JAYADEV V ,AGED 22, CHITHIRA HOUSE,
DEVI ROAD, PALLIKUNNU, KANNUR 670 004.
3. SHARATH N. AGED 22, NENNA HOUSE,
NEAR HOUSING COLONY, PERINTHALMANNA,
MALAPPURAM 679 322.
4. JAFARSWADIQ SHA, AGED 22, KAVIL VALAPPIL,
PANTHAVOOR, ALANKODE PO, MALAPPURAM DT.
5. VINOY C.R, AGED 22, CHATHANGATU PARAMBIL,
EDAVANAKKAD PO, ERNAKULAM 682 502.
6. SHAFNA M., AGED 22,
MANCHERY HOUSE, PAYYANADU PO, MALAPPURAM 676 122.
7. SHAJEER P.P, AGED 22,
SHAFEER MANZIL, GRAMAM PO, VELIYANCODE,
MALAPPURAM 679 579.
8. JAMSHAD THAYYIL, AGED 22,
THAYYIL HOUSEM MUTHUR, TIRUR PO.,
MALAPPURAM 676 101.
9. HARI KRISHNAN V.M, AGED 22,
VADAKEDATH MANA, EDAKALATHUR PO, PARAPPUR,
THRISSUR 680 552.
Kss ..2/-
..2....
WPC.NO.24646/2011 E
10. FASALU RAHMAN P, AGED 22,
PUTHIYOTTL HOUSE, KODIYATHUR PO,
CALICUT 673 602.
11. JAMSHEER P, AGED 22,
POOVAKURSI HOUSE, MOORKANADU PO,
MALAPPURAM DT. 679 338.
BY ADVS. SRI.K.BRIJUL,
SRI.K.I.SUNEER.
RESPONDENT(S):
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1. UNIVERSITY OF CALICUT,
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY PO,
THENJIPALAM, MALAPPURAM 676 505.
2. CONTROLLER OF EXAMINATIONS,
CALICUT UNIVERSITY PO, THENJIPALAM,
MALAPPURAM 676 505.
R1 & R2 BY ADV. SRI. SANTHOSH MATHEW, SC, UNIVERSITY OF CALICUT
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07/09/2011,THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WPC.NO.24646/2011 E
APPENDIX
PETITIONER'S EXHIBITS:
P1A: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 1ST PETITIONER.
P1B: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 2ND PETITIONER.
P1C: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 3RD PETITIONER.
P1D: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 4TH PETITIONER.
P1D: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 5TH PETITIONER.
P1F: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 6TH PETITIONER.
P1G: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 7TH PETITIONER.
P1H: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 8TH PETITIONER.
P1I: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 9TH PETITIONER.
P1J: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 10TH PETITIONER.
P1K: COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY ALONG WITH
THE CHALLAN RECEIPT OF THE 11TH PETITIONER.
RESPONDENT'S EXHIBITS: N I L
/TRUE COPY/
P.A.TO JUDGE
Kss
P.N.RAVINDRAN, J.
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W.P.(C) No. 24646 OF 2011
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Dated this the 7th day of September, 2011
J U D G M E N T
The petitioners underwent the B.Tech degree course in Electrical & Electronics Engineering from Government Engineering College, Thrissur. They appeared for the 8th semester B.Tech degree examination in June, 2011. The results were published in the first week of August, 2011. The petitioners failed in various papers. They have therefore submitted Exts.P1(a) to P1(k) applications seeking revaluation of their answer scripts. The requisite fee was also paid. This writ petition is filed seeking expeditious revaluation of their answer scripts mainly on the ground that unless the revaluation is expeditiously conducted, the petitioners will be put to serious prejudice.
2. When this writ petition came up for hearing today, Sri. Santhosh Mathew, learned standing counsel appearing for the University of Calicut submitted that if the applications submitted by the petitioners for revaluation are in order and the requisite fee has been paid, the University will take steps to expeditiously WPC No.24646/2011 2 revalue the petitioners' answer scripts and to communicate the results to them.
In such circumstances, I dispose of the writ petition with a direction to the respondents to take steps to have the petitioners' answer scripts described in Exts.P1(a) to P1(k) applications revalued and to communicate the results to them expeditiously and in any event within eight weeks from the date on which the petitioners produce a certified copy of this judgment before the Controller of Examinations, University of Calicut.
P.N.RAVINDRAN, (JUDGE) vps