Kerala High Court
Sarun Sagar vs Mahatma Gandhi University on 10 April, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
MONDAY, THE 4TH DAY OF JUNE 2012/14TH JYAISHTA 1934
WP(C).No. 12227 of 2012 (C)
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PETITIONER :
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SARUN SAGAR, AGED 27 YEARS,
AGED 27 YEARS, S/O.PUTHRA SARA, MATHASSERY,
PURAKELI, NETTOOR P.O.
BY ADV. SRI.T.M.ABDUL LATHEEF
RESPONDENTS :
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1. MAHATMA GANDHI UNIVERSITY,
KOTTAYAM, REPRESENTED BY ITS REGISTRAR,
KOTTAYAM - 685 560.
2. CONTROLLER OF EXAMINATIIONS,
MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS,
KOTTAYAM - 685 560.
3. REGISTRAR,
MAHATMA GANDHI UNIVERSITY, KOTTAYAM - 685 560.
BY SRI. T.A. SHAJI, SC, M.G.UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04-06-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RKM
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WP(C).No. 12227 of 2012 (C)
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APPENDIX
PETITIONER(S) EXHIBITS :
EXT.P-1 : COPY OF THE FEE RECEIPT NO.20410/09/5312 DATED
10-04-2012 ISSUED BY THE FRIENDS JANASEVA KENDRA.
EXT.P1(a) : COPY OF THE APPLICATION DATED 10-04-2012 SUBMITTED
BY THE PETITIONER BEFORE THE UNIVERSITY FOR RE-VALUATION.
EXT.P-2 : COPY OF THE FEE RECEIPT NO.20410/09/5313 DATED
10-04-2012 ISSUED BY THE FRIENDS JANASEVA KENDRA.
EXT.P2(a) : COPY OF THE APPLICATION DATED 10-04-2012 SUBMITTED
BY THE PETITIONER BEFORE THE UNIVERSITY FOR RE-VALUATION
EXT.P-3 : COPY OF THE FEE RECEIPT NO.20410/09/5309 DATED
10-04-2012 ISSUED BY THE FRIENDS JANASEVA KENDRA.
EXT.P3(a) : COPY OF THE APPLICATION DATED 10-04-2012 SUBMITTED BY
THE PETITIONER BEFORE THE UNIVERSITY FOR RE-VALUATION.
EXT.P-4 : COPY OF THE FEE RECEIPT NO.20410/09/5307 DATED
10-04-2012 ISSUED BY THE FRIENDS JANASEVA KENDRA.
EXT.P4(a) : COPY OF THE APPLICATION DATED 10-04-2012 SUBMITTED BY
THE PETITIONER BEFORE THE UNIVERSITY FOR RE-VALUATION.
RESPONDENTS' EXHIBITS : NIL
TRUE COPY
PA TO JUDGE
RKM
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C) No.12227 OF 2012
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Dated this the 4th day of June, 2012.
J U D G M E N T
The petitioner is seeking revaluation of certain papers. The petitioner has completed the B.Tech (Mechanical Engineering) course and while he was undergoing the course, he failed in Mechanics of Materials, Metrology & Instrumentation and Heat & Mass Transfer in VI Semester, Thermal Engineering-I in V Semester, Electrical Technology and Hydraulic Machines in IV semester and Strength of Materials in III Semester.
2. Exts.P1 to P4(a) are the copies of the application for revaluation and the receipts showing remittance of required fee. The petitioner has remitted the required fee on 10.04.2012 and it is submitted that 45 days from the date of publication of the result is over.
3. Learned Standing Counsel for the University submitted that the direction by this Court in Nithya vs. Cochin University of Science and Technology (2012 (1) KLT 584) is to complete W.P.(C) No.12227/2012 2 the revaluation within a period of 45 days from the last date of receipt of the application for revaluation.
4. The apprehension expressed by the learned counsel for the petitioner is that if revaluation is not conducted before scheduling the next examination, the petitioner may have to appear again for the failed papers which will cause hardship to him. Learned counsel for the petitioner submitted that going by the information of the petitioner, the examination is scheduled in the last week of June 2012 or in the first week of July 2012.
In that view of the matter, the revaluation will be completed and the results will be conveyed to the petitioner expeditiously, at any rate, before the scheduled dates of the examinations for these semesters.
This writ petition is disposed of as above.
T.R. RAMACHANDRAN NAIR JUDGE smp