Kerala High Court
Naseer.C.P vs University Of Calicut on 20 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
FRIDAY, THE 20TH DAY OF JANUARY 2012/30TH POUSHA 1933
WPC.No. 1640 of 2012 (D)
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PETITIONER :
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NASEER.C.P.
C.P HOUSE, FRANCIS ROADS, KOZHIKODE P.O
KOZHIKODE - 3.
BY ADV. SRI.JOSE KURIAKOSE (VILANGATTIL)
RESPONDENT(S):
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1. UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR,CALICUT UNIVERSITY P.O.,
PIN 673635.
2. CONTROLLER OF EXAMINATION,
UNIVERSITY OF CALICUT, THENJIPALAM
CALICUT UNIVERSITY P.O, PIN 673 635
R1 & R2 BY ADV. SRI.SANTHOSH MATHEW,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20-01-2012, ALONG WITH WP(C) NO.1649/2012 & CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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...2/-
WPC.No. 1640 of 2012 (D)
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1 : COPY OF THE MARK LIST OF THE IVTH SEMESTER EXAMINATION
HELD IN 2010.
EXT.P2 : COPY OF THE RE-VALUATION APPLICATION SUBMITTED BY THE
PETITIONER DTD. 31.10.2011.
EXT.P3 : COPY OF THE RECEIPT SHOWING THE REMITTANCE OF
RE-VALUATION FEE.
EXT.P4 : COPY OF THE MARK LIST OF THE VIITH SEMESTER EXAMINATION
HELD IN 2011.
EXT.P5 : COPY OF THE RE-VALUATION APPLICATION SUBMITTED BY THE
PETITIONER DTD 04.01.2012.
EXT.P6 : COPY OF THE RECEIPT SHOWING THE REMITTANCE OF
RE-VALUATION FEE.
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY//
P.S. TO JUDGE
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S. Siri Jagan, J.
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W.P (C) Nos. 1640, 1649, 1650,
1661, 1664, 1686 & 1714 of 2012
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Dated this, the 20th 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/