Kerala High Court
Haran Dut R vs Mahatma Gandhi University on 20 July, 2011
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 19055 of 2011(F)
1. HARAN DUT R.,S/O.R.RAJMOHAN NAIR,
... Petitioner
Vs
1. MAHATMA GANDHI UNIVERSITY, KOTTAYAM,
... Respondent
2. THE CONTROLLER OF EXAMINATIONS,
3. S.N.ART& SCIENCE COLLEGE,
For Petitioner :SMT.R.RANJINI
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :20/07/2011
O R D E R
ANTONY DOMINIC, J.
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W.P.(C) No. 19055 OF 2011
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Dated this the 20th day of July, 2011
J U D G M E N T
Petitioner was a B.Com student in the respondent, University. In the certificate issued to the petitioner, he was indicated as having passed the examination with 49.3% marks. It is stated that while issuing the mark list as above, the University did not take into account the results in the supplementary examination for which also the petitioner has appeared for. It is now seen that the petitioner has already applied to the University to issue a revised mark list, incorporating the supplementary results also. The applications made by the petitioner are Exts.P9 and P10 which are addressed to respondents 1 and 2.
2. Heard the Standing Counsel appearing for the University also. Considering the nature of grievance and also in view of the pendency of Exts.P9 and P10, this writ W.P.(C) No. 19055 OF 2011 :2 : petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P10 and this shall be done within two weeks from the date of receipt of a copy of this judgment.
3. The petitioner will produce a copy of this judgment along with a copy of the Writ Petition and a copy of I.A.11631/11 before the concerned authority for appropriate action.
The writ petition is disposed of as above.
ANTONY DOMINIC, JUDGE ul/-