Kerala High Court
Arun M vs The Controller Of Examinations on 30 May, 2013
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
THURSDAY, THE 30TH DAY OF MAY 2013/9TH JYAISHTA 1935
WP(C).No. 13560 of 2013 (T)
----------------------------
PETITIONER(S):
--------------------------
1. ARUN M.,
MELEMPATTU HOUSE, CHELAKKOTTUKARA, THRISSUR-5.
2. REMYA E.V.,
EDASSERIVALAPPIL HOUSE, CHOORAKKATTUKARA P.O.,
AMALA NAGAR, THRISSUR.
3. NAVYA THOMAS,
KARICHALI HOUSE, NEAR MATHEW NAGAR, WEST CHALAKUDY,
THRISSUR DIST.
4. PRASAD V.S.,
VELAKKATH HOUSE, WEST KORATY,MAMPRA, THRISSUR.
5. SIJU K.T.,
KIZHAKKEKKARA HOUSE, MANAKKAD P.O., THODUPUZHA.
6. SUDHEER T.S.
THANDIAKKAL HOUSE, CHAZHOOR P.O., THRISSUR.
7. VILMA VARGHESE,
EDAKKALATHOOR HOUSE, KURICHIKKARA P.O., PONGANAMKAD,
THRISSUR.
8. MINIMOL K.K.,
KEERIPPATTU HOUSE, OLARI, PULLAIZHI P.O., THRISSUR.
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SRI.MAHESH V.MENON
RESPONDENT(S):
----------------------------
1. THE CONTROLLER OF EXAMINATIONS
UNIVERSITY OF CALICUT, PAREEKSHA BHAVAN, TENJIPALAM,
MALAPPURAM DISTRICT-676 505.
2. UNIVERSITY OF CALICUT,
REPRESENTED BY ITS REGISTRAR, TENJIPALAM,
MALAPPURAM DISTRICT-676 505.
R1 & R2 BY ADV. SRI.SANTHOSH MATHEW,SC,CALICUT UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30-05-2013, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Kss
WP(C).No. 13560 of 2013 (T)
------------------------------------------
APPENDIX
PETITIONER(S)' EXHIBITS:
-------------------------------------
EXHIBIT P1: COPY OF APPLICATION RE-VALUATION FILED BY THE 8TH
PETITIONER.
EXHIBIT P1(A): COPY OF APPLICATION RE-VALUATION FILED BY THE IST
PETITIONER.
EXHIBIT P1(B): COPY OF APPLICATION RE-VALUATION FILED BY THE 2ND
PETITIONER.
EXHIBIT P1(C): COPY OF APPLICATION RE-VALUATION FILED BY THE 3RD
PETITIONER.
EXHIBIT P1(D): COPY OF APPLICATION RE-VALUATION FILED BY THE 4TH
PETITIONER.
EXHIBIT P1(E): COPY OF APPLICATION RE-VALUATION FILED BY THE 5TH
PETITIONER.
EXHIBIT P1(F): COPY OF APPLICATION RE-VALUATION FILED BY THE 6TH
PETITIONER.
EXHIBIT P1(G): COPY OF APPLICATION RE-VALUATION FILED BY THE 7TH
PETITIONER.
RESPONDENT(S)' EXHIBITS: N I L
-----------------------------------------
/TRUE COPY/
P.A.TO JUDGE
Kss
P.R. RAMACHANDRA MENON, J.
::::::::::::::::::::::::::::::::::::::::::::::::
W.P.(C). No. 13560 of 2013
......................................................
Dated this the 30th day of May, 2013
JUDGMENT
The petitioners have approached this Court with the following prayer:
"To direct the 1st respondent to conduct revaluation of the answer sheets in pursuance to Ext.P1 t P1(g) applications for revaluation and publish the results expeditiously by the issue of a writ of mandamus or such other writ or order or direction."
2. Heard the learned Standing Counsel for the University, who submits on instructions that, the revaluation results will be published before 26.06.2013.
The submission as above is recorded and the writ petition is disposed of.
P.R. RAMACHANDRA MENON, JUDGE.
Kp/-