Kerala High Court
Tony Babu vs The Controller Of Examinations on 22 May, 2008
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 15067 of 2008(R)
1. TONY BABU, VANIAPURACKAL (H)
... Petitioner
Vs
1. THE CONTROLLER OF EXAMINATIONS,
... Respondent
For Petitioner :SRI.JOSE DAVIS
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :22/05/2008
O R D E R
S. Siri Jagan, J.
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W. P (C) No. 15067 of 2008
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Dated this, the 22nd May, 2008.
J U D G M E N T
The petitioner has completed B. Tech (Electrical & Electronics Engineering) Degree. Dissatisfied with the results in one paper of the 7th semester, the petitioner has filed Ext. P1 application for revaluation of the answer paper for that particular subject. The petitioner seeks expeditious completion of the re-valuation process. Standing counsel for the University submits that two more months' time is required to complete the revaluation process.
2. After hearing both sides, I dispose of the writ petition with a direction to the University to complete the re-valuation process within six weeks from the date of receipt of a copy of this judgment and publish the results thereof, if the application is in order in all other respects.
S. Siri Jagan, Judge.
Tds/