Kerala High Court
John Mathew vs The University Of Calicut on 17 October, 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
WEDNESDAY, THE 17TH DAY OF OCTOBER 2012/25TH ASWINA 1934
WP(C).No. 24533 of 2012 (N)
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PETITIONER:
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JOHN MATHEW,
AGED 24,
S/O. ADV. K.M. THOMAS RAJ,
KAKKASSERY HOUSE, KOMBARA,
IRINJALAKUDA - 680 121.
BY ADVS.SRI.G.SREEKUMAR (CHELUR),
SRI.K.RAVI (PARIYARATH).
RESPONDENTS:
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1. THE UNIVERSITY OF CALICUT,
REP. BY THE REGISTRAR, CALICUT UNIVERSITY CAMPUS,
THENJIPALAM, MALAPPURAM DISTRICT - 673 635.
2. THE CONTROLLER OF EXAMINATIONS,
UNIVERSITY OF CALICUT, REP. BY THE REGISTRAR,
CALICUT UNIVERSITY CAMPUS,
THENJIPALAM, MALAPPURAM DISTRICT - 673 635.
R1 & R2 BY SRI.SANTHOSH MATHEW,S.C.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17-10-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Prv.
W.P.(C).NO.24533/2012-N:
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P.1: COPY OF THE STATEMENT OF MARKS DTD. 29/09/2012 OF THE
PETITIONER.
EXT.P.2: COPY OF THE 1ST PAGE AND PAGE 26 OF THE REGULATIONS OF
KERALA UNIVERSITY DTD. NIL.
EXT.P.3: COPY OF THE 1ST AND 12TH PAGES DTD. NIL. OF THE BHUVANESWAR
UNIVERSITY.
EXT.P.4: COPY OF THE ORDER PASSED BY THE R.1. DTD 21/12/2011.
EXT.P.5: COPY OF THE REPRESENTATION OF THE PETITIONER BEFORE THE R.2.
DTD. 05/10/2012.
RESPONDENTS' EXHIBITS: NIL.
//TRUE COPY//
P.A. TO JUDGE.
Prv.
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). No.24533/2012-N
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Dated this the 17th day of October, 2012
J U D G M E N T
The petitioner is a student of P.S.M. Dental College, Akkikavu in Thrissur District. He is seeking for a direction to the University to consider the plea raised in Ext.P5 to award grace marks to the petitioner for Oral and Maxillofacial Surgery Theory paper. The representation is dated 05/10/2012.
2. Heard the learned Standing Counsel for the University.
3. There will be a direction to the University to consider the application Ext.P5 and communicate the decision to the petitioner within a period of six weeks from the date of receipt of a copy of this Judgment. The writ petition is disposed of as above. No costs.
Sd/-
(T.R. Ramachandran Nair, Judge.) ms