Kerala High Court
Alvin Dominic vs The Controller Of Examinations on 23 January, 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
MONDAY, THE 23RD DAY OF JANUARY 2012/3RD MAGHA 1933
WPC.No. 1741 of 2012 (P)
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PETITIONERS:
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1. ALVIN DOMINIC,
S/O.A.V.DOMINIC, AKKARA HOUSE, THALORE P.O.
THRISSUR DISTRICT.
2. MARVIA RAIFEL,
S/O.BABY PULIKODEN, PULIKODEN HOUSE, OLLUR P.O,
THRISSUR DISTRICT.
3. RANJITH PANICKER,
S/O.T.K.CHANDRASEKAHARAN, KALARICKAL HOUSE,
KANAKAMALA P.O.,KODAKARA, THRISSUR DISTRICT.
4. MITHOSH P.M
S/O.MOHANAN P.R, POOTHOTTINGAL HOUSE, P.O.ARIMBUR,
PARAKKAD, THRISSUR DISTRICT.
5. MILIN P.UNNIKRISHNAN,
D/O.P.UNNIKRISHNAN, `MITHUNAM', RAGAMALIKAPURAM,
P.O.POOTHOLE, THRISSUR DISTRICT.
BY ADV. SRI.M.K.DILEEP KUMAR.
RESPONDENTS:
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1. THE CONTROLLER OF EXAMINATIONS,
UNIVERSITY OF CALICUT, THENJIPAAALAM,
P.O. CALICUT UNIVERSITY,
MALAPPURAM DISTRICT, PIN-673 635.
2. THE REGISTRAR,
UNIVERSITY OF CALICUT, THENJIPAAALAM P.O.
MALAPPURAM DISTRICT-673 635.
R1 & R2 BY SRI.SANTHOSH MATHEW,S.C.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23-01-2012, ALONG WITH W.P.(C).NO.1742/2012 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NO.1741/2012-P:
APPENDIX
PETITIONERS' EXHIBITS:-
EXHIBIT P1. TRUE COPY OF THE RE-VALUATION APPLICATION SUBMITTED BY THE
1ST PETITIONER.
EXHIBIT P2. TRUE COPY OF THE RE-VALUATION APPLICATION SUBMITTED BY THE
2ND PETITIONER.
EXHIBIT P3. TRUE COPY OF THE RE-VALUATION APPLICATION SUBMITTED BY THE
3RD PETITIONER.
EXHIBIT P4. TRUE COPY OF THE RE-VALUATION APPLICATION SUBMITTED BY THE
4TH PETITIONER.
EXHIBIT P5. TRUE COPY OF THE RECEIPT OF PAYMENT OF FEES BY THE 1ST
PETITIONER.
EXHIBIT P6. TRUE COPY OF THE RECEIPT OF PAYMENT OF FEES BY THE 2ND
PETITIONER.
EXHIBIT P7. TRUE COPY OF THE RECEIPT OF PAYMENT OF FEES BY THE 3RD
PETITIONER.
EXHIBIT P8. TRUE COPY OF THE RECEIPT OF PAYMENT OF FEES BY THE 4TH
PETITIONER.
EXHIBIT P9. TRUE COPY OF THE RECEIPT OF PAYMENT OF FEES BY THE 5TH
PETITIONER.
RESPONDENTS' EXHIBITS:- NIL.
//TRUE COPY//
P.S. TO JUDGE
Prv.
S. Siri Jagan, J.
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W.P(C) Nos. 1741, 1742, 1743, 1799,
1794, 1818, 1824, 1825, 1871 &
1875 of 2012
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Dated this, the 23rd day of January, 2012.
J U D G M E N T
In all these cases, the petitioners are persons dissatisfied with results of their examinations conducted by the respondents in each writ petition. 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 various Universities involved in these writ petitions.
Having heard both sides, I dispose of these writ petitions with a direction to the respondents in each writ petition to complete the revaluation process for which the petitioners have submitted applications and publish results thereof, as expeditiously as possible, at any rate, within sixty days from the date of receipt of a copy of this judgment. Wherever the petitioners have applied for scrutiny, the scrutiny shall be completed within two weeks from today and the sixty days would start from the two weeks as directed above. In order to verify the applications, the petitioners shall produce a copy of the writ petition also along with a certified copy of this judgment before the respondents.
Sd/- S. Siri Jagan, Judge.
Tds/