Kerala High Court
Prince Jose vs Cochin University Of Science And ... on 19 August, 2015
Author: A.V.Ramakrishna Pillai
Bench: A.V.Ramakrishna Pillai
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
WEDNESDAY, THE 19TH DAY OF AUGUST 2015/28TH SRAVANA, 1937
WP(C).No. 25322 of 2015 (M)
----------------------------
PETITIONER :
---------------------
PRINCE JOSE
PUTHUMANA HOUSE
PANAMATTOM P.O.,
KOTTAYAM - 686 522.
BY ADV. SRI.SURIN GEORGE IPE
RESPONDENT(S) :
----------------------------
1. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
COCHIN UNIVERSITY P.O., PIN - 682 022
REP.BY ITS REGISTRAR.
2. THE CONTROLEER OF EXAMINATIONS
COCHIN UNIVERSITY OF SECIENCE AND TECHNOLOGY
COCHIN UNIVERSITY P.O.- 682 022.
R1 & R2 BY ADV. SRI.MILLU DANDAPANI, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19-08-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 25322 of 2015 (M)
APPENDIX
PETITIONER'S EXHIBITS :
EXT.P1 : COPY OF MARKLIST OF THE PETITIONER OF 6TH SEMESTER B.TECH
SUPPL. EXAMINATION HELD ON APRIL 2015.
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY//
P.A. TO JUDGE
Mn
A.V. RAMAKRISHNA PILLAI, J.
--------------------------------------------------
W.P.(C) No. 25322 2015
--------------------------------------------------
Dated this the 19th day of August, 2015
J U D G M E N T
The petitioner is seeking a direction against the respondent university for an expedite revaluation of his answer scripts for the 6th semester B.Tech supplementary examination held in April 2015.
2. Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondent university.
3. The learned Standing Counsel for the respondent university, on instructions, submitted that the university would be able to publish the results by the end of November, 2015.
Recording the said submission, the writ petition is disposed of directing the respondent university to adhere to the time schedule as stated above and to complete the revaluation and to publish the results within the aforesaid W.P.(C) No. 25322 2015 ..2..
time schedule. However, considering the urgency pointed out by the petitioner for joining the higher degree, it shall be open to the petitioner to apply for the confidential mark list immediately after the tabulation is over. In the event of submitting such an application, if it is otherwise in order, the same shall be honoured by the respondent university without fail.
Sd/-
A.V. RAMAKRISHNA PILLAI JUDGE bka/-