Jaino K.M vs Controller Of Examinations on 28 February, 2012

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Kerala High Court

Jaino K.M vs Controller Of Examinations on 28 February, 2012

Bench: S.Siri Jagan

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

                THE HONOURABLE MR.JUSTICE S.SIRI JAGAN

        TUESDAY, THE 28TH DAY OF FEBRUARY 2012/9TH PHALGUNA 1933

                      WP(C).No. 4876 of 2012 (H)
                       --------------------------

PETITIONERS:
-----------

     1.  JAINO K.M.
         KURIASSERY HOUSE,
         KUNNAPPILLY P.O., ADICHILI
         THIRISSUR DISTRICT.

     2.  JOHN PAUL KARIPPAI,
         KARIPPAI HOUSE, KUTTIKAD P.O.,
         CHALAKUDY
         THRISSUR.

         BY ADVS.SRI.HARISANKAR V. MENON
                 SMT.MEERA V.MENON
                 SRI.MAHESH V.MENON

RESPONDENTS:
------------

     1.  CONTROLLER OF EXAMINATIONS,
         UNIVERSITY OF CALICUT, PAREEKSHA BHAVAN,
         TENJIPALAM
         MALAPPURAM DISTRICT-673636.

     2.  UNIVERSITY OF CALICUT,
         REPRESENTED BY ITS REGISTRAR, TENJIPALAM
         MALAPPURAM DISTRICT-673636.

         R1 & R2 BY ADV. SRI.SANTHOSH MATHEW, SC

       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION ON
28-02-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


STK

WP(C).No. 4876 of 2012




                              APPENDIX




PETITIONERS' EXHIBITS:


P1:  COPY OF APPLICATION RE-VALUATION FILED BY THE 1ST PETITIONER.

P1(a):COPY OF APPLICATION RE-VALUATION FILED BY THE 2ND PETITIONER.

P2:  COPY OF CHALLAN OF REVALUATION FEE REMITTED BY THE 1ST PETITIONER.

P2(a):COPY OF CHALLAN OF REVALUATION FEE REMITTED BY THE 2ND PETITIONER.



RESPONDENTS' EXHIBITS: NIL


                                                     //TRUE COPY//


                                                     P A TO JUDGE


STK



                           S.SIRI JAGAN, J.

                     ==================

                      W.P.(C).No. 4876 of 2012

                     ==================

             Dated this the 28th day of February, 2012

                           J U D G M E N T

In this case, the petitioners are dissatisfied with the results of their 4th semester B.Tech. Degree examination conducted by the respondent-University. They have filed applications for revaluation of their answer papers. They complain that the revaluation process is delayed unduly. They seek expeditious completion of the revaluation process.

2. I have heard the learned Standing Counsel appearing for the respondent-University also.

Having heard both sides, I dispose of this writ petition with a direction to the respondents to complete the revaluation process, for which, the petitioners have submitted applications and publish the results thereof, as expeditiously as possible, at any rate, within six weeks from the date of receipt of a copy of this judgment.

Sd/-

sdk+                                             S.SIRI JAGAN, JUDGE

         ///True copy///




                              P.A. to Judge

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