Kerala High Court
Shafeek Ambookadan vs The Controller Of Examinations on 31 December, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
MONDAY, THE 6TH DAY OF FEBRUARY 2012/17TH MAGHA 1933
WPC.No. 2981 of 2012 (W)
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PETITIONER(S):
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SHAFEEK AMBOOKADAN,
S/O.SEKKEENA,KUNNATH HOUSE,(PO)POOKOTTUMPADAM,
MALAPPURAM DISTRICT.
BY ADV. SRI.M.K.DILEEP KUMAR
RESPONDENT(S):
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1. THE CONTROLLER OF EXAMINATIONS,
CALICUT UNIVERSITY,THENJIPALAM,
(PO)CALICUT UNIVERSITY,
MALAPPURAM DISTRICT-673 635.
2. UNIVERSITY OF CALICUT,
REPRESENTED BY THE REGISTRAR,THENJIPALAM,
(PO) CALICUT UNIVERSITY,MALAPPURAM DISTRICT-673 635.
R1 & R2 BY ADV. SRI.SANTHOSH MATHEW,SC,CALICUTY UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06-02-2012, ALONG WITH WP(C)NO.3019/2012 AND WP(C)NO.3029/2012
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
sts
WP(C)NO.2981/2012
APPENDIX
PETITIONER'S EXHIBITS:
P1 COPY OF THE RE-VALUATION APPLICATION DATED 31/12/2011 SUBMITTED BY
THE PETITIONER BEFORE THE RESPONDENTS.
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
S.SIRI JAGAN, J.
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W.P.(C).Nos.2981, 3019 & 3029 of 2012
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Dated this the 6th day of February, 2012
J U D G M E N T
In these writ petitions, the petitioners seek revaluation of their answer papers for certain examinations pursuant to applications filed by them in that regard. According to them, there is undue delay in completing the revaluation process. They seek expeditious completion of the process. In some cases, there are applications for scrutiny of the answer papers and for issue of photocopy of the answer papers also.
2. The Standing Counsel for the respondents seeks at least two months' time to complete the revaluation process.
Having heard both sides, I dispose of these writ petitions with the followings directions:
Where there are applications for scrutiny and revaluation, the scrutiny shall be completed within a period of two weeks from the date of receipt of a copy of this judgment. Revaluation of those answer papers shall be completed within two months therefrom. In other cases, where only revaluation is applied for, the revaluation shall be completed, as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment. Where there are applications for photocopy of the answer papers, the same shall be issued within two weeks from the date of completion of the revaluation process.
Sd/-
sdk+ S.SIRI JAGAN, JUDGE
///True copy///
P.A. to Judge
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