Kerala High Court
Sunil Narayanan.K.V vs The Controller Of Examinations on 26 October, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 31256 of 2010(F)
1. SUNIL NARAYANAN.K.V,
... Petitioner
Vs
1. THE CONTROLLER OF EXAMINATIONS,
... Respondent
2. THE PRINCIPAL,
For Petitioner :SRI.P.M.POULOSE
For Respondent :SRI.SURIN GEORGE IPE
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :26/10/2010
O R D E R
ANTONY DOMINIC, J.
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W.P.(C) NO. 31256 OF 2010(F)
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Dated this the 26th day of October, 2010
J U D G M E N T
Petitioner appeared for the Supplementary Examination for the paper Electrical Machine Design held by the respondent University during the period from 29.9.2010 to 6.10.2010. In this writ petition, what is sought by the petitioner is to direct the University to complete the revaluation expeditiously and declare the results.
2. The Standing Counsel for the University submits that collection of the answer books will be completed only by 30th October, 2010. According to the University, the valuation will commence by 15th November, 2010 and that they expect to complete the valuation and declare the result by January, 2011.
3. Although the Petitioner has his own reasons to require the University to expeditiously complete the valuation, having regard to the fact that the examination was over only by 6th October, 2010, this court will not be justified in taking the view that the time sought for by the University for declaration of the results till January, 2011 is too unrealistic or long. Therefore, WPC.No. 31256/2010 :2 : having regard to the steps already taken by the University I am not satisfied that any further direction is call for in this writ petition.
Writ petition is disposed of recording the submission of the Standing Counsel.
(ANTONY DOMINIC) JUDGE vi/