Ramshad A.K vs Cochin University Of Science And on 20 September, 2010

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Kerala High Court

Ramshad A.K vs Cochin University Of Science And on 20 September, 2010

Bench: T.R.Ramachandran Nair

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 28869 of 2010(G)


1. RAMSHAD A.K., S/O.P.P.MOITHU,
                      ...  Petitioner

                        Vs



1. COCHIN UNIVERSITY OF SCIENCE AND
                       ...       Respondent

2. THE CONTROLLER OF EXAMINATIONS,

                For Petitioner  :SRI.A.G.BASIL

                For Respondent  : No Appearance

The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR

 Dated :20/09/2010

 O R D E R
                      T.R. Ramachandran Nair, J.
                   - - - - - - - - - - - - - - - - - - - - - - - -
                     W.P.(C) No.28869 of 2010-G
                   - - - - -- - - - - - - - - - - - - - - - - - - - -
            Dated this the 20th day of September, 2010.

                                 JUDGMENT

The petitioner was a student of B.Tech (Electronics & Communications) of the College of Engineering, Thalassery. He has completed the said course in the year 2009, but he has to clear one paper each in 5th and 7th semester. The petitioner had applied for revaluation of EC 502 (Signals and System) of the 5th Semester and the revaluation result is pending publication. Subsequently, the petitioner had appeared for the 5th Semester EC 502 (Signals and System) as well as the 7th Semester failed paper (EC 703 - VLSI Design) during July 2010. He has already completed the 8th Final Semester in the year 2009 and has passed in all the papers of the said Semester.

2. The main relief sough for in the writ petition is for a direction to the respondents to publish the results as per Exts.P1 and P2, as expeditiously as possible.

3. Heard learned Standing Counsel for the University. He submitted that already this Court has issued a direction in W.P.(C) No.27556/2010, to publish the results of 5th and 7th Semesters expeditiously, at any rate, before wpc 28869/2010 2 the second week of December, 2010. The same direction will govern this case also.

4. Therefore, there will be a direction to the University to publish the results of the petitioner before 15.12.2010 and also to publish the revaluation results as sought for, within a period of two months from the date of receipt of a copy of this judgment.

The writ petition is disposed of as above. No costs.

(T.R. Ramachandran Nair, Judge.) kav/

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