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Kerala High Court

Zaheer Ummar vs Controller Of Examinations on 20 March, 2012

Author: S.Siri Jagan

Bench: S.Siri Jagan

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

                THE HONOURABLE MR.JUSTICE S.SIRI JAGAN

         TUESDAY, THE 20TH DAY OF MARCH 2012/30TH PHALGUNA 1933

                      WP(C).No. 6880 of 2012 (H)
                       --------------------------

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

     1.  ZAHEER UMMAR, AGED 24 YEARS
         S/O.UMMAR VAKATAKAYIL HOUSE VENKIDANGU (PO) THRISSUR DT.

     2.  VIMITH V
         S/O.VISWANATHAN VRINDHAVAN VIYYUR THRISSUR DIST.

         BY ADV. SRI.M.K.DILEEP KUMAR

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

     1.  CONTROLLER OF EXAMINATIONS, CALICUT UNIVERSITY
         THENJIPALAM (PO) CALICUT UNIVERSITY MALAPPURAM DT 673 635

     2.  UNIVERSITY OF CALICUT
         REPD.BY THE REGISTRAR THENJIPALAM (PO) CALICUT UNIVERSITY
         MALAPPURAM DT 673 635

         BY  SRI.SANTHOSH MATHEW,SC,CALICUTY UNIVERS

       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION  ON
20-03-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 6880 of 2012 (H)

                              APPENDIX




 PETITIONER(S) EXHIBITS

EXT.P1     TRUE COPY OF THE RE-VALUATION APPLICATION DT.5-1-2012
           SUBMITTED BY THE FIRST PETITIONER BEFORE THE RESPONDENTS.

EXT.P2     TRUE COPY OF THE RE-VALUATION APPLICATION DT.5-1-2012
           SUBMITTED BY THE SECOND PETITIONER BEFORE THE RESPONDENT.


 RESPONDENTS' EXHIBITS :                      NIL



                                        //TRUE COPY//



                                        P.A. TO JUDGE.


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                         S. SIRI JAGAN, J
               -------------------------------------
                      W.P.C. 6880 of 2012
              -----------------------------------------
           Dated this the 20th day of March, 2012


                         J U D G M E N T

By Exts. P1 and P2 applications dated 05.01.2012 the petitioners sought revaluation of the petitioners answer papers for the seventh semester of B.Tech course. Petitioners seek expeditious completion of the revaluation process. Having heard the standing counsel for the university also, I dispose of this writ petition with a direction to the respondents to complete the revaluation process for which the petition has applied and publish the results thereof as expeditiously as possible at any rate within two weeks from the date of receipt of a copy of this judgment.

S. SIRI JAGAN, JUDGE.

dlk