Kerala High Court
Mohammed Fasil K vs University Of Calicut on 13 September, 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
THURSDAY, THE 13TH DAY OF SEPTEMBER 2012/22ND BHADRA 1934
WP(C).No. 21268 of 2012 (G)
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PETITIONER(S):
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1. MOHAMMED FASIL K,
AGED 21 YEARS, BAITHUL RAZIYA, PAYYANAKKAL
KALLAI P.O., KOZHIKODE DISTRICT.
2. SIJIL P.,
AGED 22, BAITHUL SAMIYA HOUSE, PAYYANAKKAL
KALLAI P.O., KOZHIKODE DISTRICT.
3. FAQEED RAHMAN D.S.,
AGED 21, DARUSSALAM HOUSE, KALLAI P.O.
KOZHIKODE DISTRICT.
4. RASHEED SALAM O.,
AGED 22, MARHABA HOUSE, DUTT SAW MILL ROAD
KALLAI P.O., KOZHIKODE DISTRICT.
5. SHAS MOHAMMED ASRAF,
AGED 21, 'DEEVEES' HOUSE, PALATTUTHAZHAM
CIVIL STATION P.O., KOZHIKODE DISTRICT.
BY ADVS.SRI.S.K.SAJU
SRI.A.RANJITH NARAYANAN
SMT.A.SIMI
SMT.VIDYA V.DEVAN
RESPONDENT(S):
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1. UNIVERSITY OF CALICUT,
REPRESENTED BY ITS REGISTRAR,
CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT - 673 635.
2. CONTROLLER OF EXAMINATIONS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.
THENJIPALAM, MALAPPURAM DISTRICT - 673 635.
BY ADV.SRI.SANTHOSH MATHEW, SC, CALICUT UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13-09-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MJL
WP(C).No. 21268 of 2012 (G)
APPENDIX
PETITIONERS' EXHIBITS:
EXT.P1(a) TRUE COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY
WITH CHALLAN RECEIPT SUBMITTED BY THE IST PETITIONER.
EXT.P1(b) TRUE COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY
WITH CHALLAN RECEIPT SUBMITTED BY THE 2ND PETITIONER.
EXT.P1(c) TRUE COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY
WITH CHALLAN RECEIPT SUBMITTED BY THE 3RD PETITIONER.
EXT.P1(d) TRUE COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY
WITH CHALLAN RECEIPT SUBMITTED BY THE 4TH PETITIONER.
EXT.P1(e) TRUE COPY OF THE APPLICATION FOR RE-VALUATION/SCRUTINY
WITH CHALLAN RECEIPT SUBMITTED BY THE 5TH PETITIONER.
RESPONDENTS' EXHIBITS: NIL
/TRUE COPY/
P A TO JUDGE
MJL
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). No.21268/2012-G
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Dated this the 13th day of September, 2012
J U D G M E N T
All the petitioners have joined together seeking for a direction to the University to complete revaluation within a time frame.
2. Ext.P1 series are the applications submitted by the petitioners.
3. Heard the learned Standing Counsel for the University, who submitted that the revaluation will be completed within a period of 45 days from the last date for receipt of applications. The said submission is recorded and the writ petition is, accordingly, disposed of directing the University to complete the revaluation within the above period. No costs.
Sd/-
(T.R. Ramachandran Nair, Judge.) ms