Kerala High Court
Rohit.A.R vs University Of Calicut on 26 March, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 10311 of 2010(L)
1. ROHIT.A.R, AVANAVALAPPIL HOUSE,
... Petitioner
Vs
1. UNIVERSITY OF CALICUT,
... Respondent
2. CONTROLLER OF EXAMINATIONS,
For Petitioner :SRI.P.RAMAKRISHNAN
For Respondent : No Appearance
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :26/03/2010
O R D E R
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.10311 OF 2010
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DATED THIS THE 26th DAY OF MARCH, 2010
J U D G M E N T
The petitioner completed the B.Sc.(Electronics) Degree course from Prajyothi Nikethan College, Pudukkad in March, 2009. He had appeared for his 2nd year Paper II-Analog and Digital Integrated Circuits in March, 2008. In that examination, he did not obtain the pass mark. Therefore, he wrote the supplementary examination for that paper. In that examination also, he did not obtain the pass mark. Hence, he had applied for revaluation of the same, vide Exhibit P2. Seeking for a revaluation within a time frame, this Writ Petition has been filed.
2. The learned counsel for the petitioner submitted that the entrance examination for MCA is scheduled to be held from 2.5.2010. Therefore, it is prayed that a direction may be issued to the University to complete the revaluation before that date.
3. Heard the learned Standing Counsel for the University. There will be a direction to the University to complete the revaluation within a period of six weeks, if the application for revaluation and the payment are in order.
The Writ Petition is disposed of as above.
T.R.RAMACHANDRAN NAIR, JUDGE dsn