Teena M.T vs Model Engineering College on 27 July, 2016

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Kerala High Court

Teena M.T vs Model Engineering College on 27 July, 2016

Bench: K.Vinod Chandran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

         WEDNESDAY, THE 27TH DAY OF JULY 2016/5TH SRAVANA, 1938

                      WP(C).No. 24526 of 2016 (M)
                      ----------------------------


PETITIONER(S):
-------------

            TEENA M.T, D/O. DELNA, AGED 22 YEARS
            MUTTURUTHIL HOUSE, AZAD ROAD
            NAP JUNCTION, KALOOR KOCHI 682 017.



            BY ADV. SRI.P.V.BABY

RESPONDENT(S):
--------------

     1.    MODEL ENGINEERING COLLEGE,
           ERNAKULAM, THRIKKAKARA, KOCHI 682 021
           REPRESENTED BY PRINCIPAL

     2.    COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
           KALAMASSERY, ERNAKULAM - 682 022

     3.    CONTROLLER OF EXAMINATIONS,
           COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
           KALAMASSERY, ERNAKULAM 682 022



            R BY SRI.MILLU DANDAPANI

       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION ON
27-07-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P(C) NO.24526 OF 2016 (M)        ::2::




                                APPENDIX

PETITIONERS EXHIBITS:


EXT.P1:  TRUE COPY OF THE GHRADE CARD FOR THE 8TH SEMESTER OF B.TECH
EXAMINATION OF THE PETITIONER DOWNLOADED FROM THE UNIVERSITY SITE

EXT.P2:  TRUE COPY OF THE FEES RECEIPTS ISSUED BY THE 1ST RESPONDENT TO
THE PETITIONER FOR REVALUATION OF THE 8TH SEMESTER EXAMINATION PAPER


RESPONDENTS EXHIBITS: NIL




                             TRUE COPY




                             P.A TO JUDGE


jma



                        K. VINOD CHANDRAN, J
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                     W.P(C) No. 24526 of 2016 - M
                  - - - - - - - - - - - - - - - - - - - - - - - - - - - -

                 Dated this the 27th day of July, 2016


                             J U D G M E N T

The petitioner is aggrieved by the delay in revaluation sought for by the petitioner.

2. The learned Standing Counsel for the respondent- University submits that the revaluation will be completed by the end of September. The petitioner would be entitled to apply for confidential communication of the marks after tabulation of the marks and in such circumstance, the University shall expedite such communication.

Recording the submission of the learned Standing Counsel of the respondent-University, the above writ petition is disposed of.

Sd/-

                                                          K.VINOD CHANDRAN,
                                                                          Judge
jma              //true copy//

                                             P.A to Judge

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