Kerala High Court
Ashwin Kannan.K vs The Kannur University on 22 February, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 4837 of 2010(D)
1. ASHWIN KANNAN.K.,AGED 22 YEARS,
... Petitioner
Vs
1. THE KANNUR UNIVERSITY,MANGATUPARAMBA,
... Respondent
2. THE CONTROLLER OF EXAMINATIONS,
For Petitioner :SRI.K.V.SREE VINAYAKAN
For Respondent :SRI.M.SASEENDRAN,SC,KANNUR UNIVERSITY
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :22/02/2010
O R D E R
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C) No. 4837 of 2010 D
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Dated this the 22nd day of February, 2010
J U D G M E N T
The petitioner is a student of B.Tech Electronics and Communication Engineering. In the 6th semester examination, he could not pass all the papers and, therefore, he appeared for the improvement examination of the 6th semester. True copy of the mark list of the improvement examination has been produced as Ext.P2. Since the marks were not granted upto his expectation, he filed an application for revaluation of the paper Digital Signal Processing and required fee has been remitted as per challan bearing No.46 dated 22-01-2010 drawn on State Bank of Travancore, University Branch.
2. The learned counsel for the petitioner submitted that the admission for M.Tech course will commence from 15-03-2010 and that there is some urgency for the petitioner to get the revaluation result.
3. The learned standing counsel for the University submitted that at least eight weeks' time will be required to WPC.4837/2010 : 2 : complete the process of revaluation.
4. Therefore, there will be a direction to the University to complete the process of revaluation and inform the petitioner the result thereof, within a period of eight weeks from the date of receipt of a copy of this judgment, if the application and remittance of fee as per the challan are in order.
The writ petition is disposed of as above.
Sd/-
(T.R.RAMACHANDRAN NAIR, JUDGE) aks // True Copy // P.A. To Judge