Kerala High Court
Nidhin Anand C.V vs Kerala Kalamandalam Deemed University on 19 August, 2009
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 22966 of 2009(M)
1. NIDHIN ANAND C.V., AGED 21 YEARS,
... Petitioner
Vs
1. KERALA KALAMANDALAM DEEMED UNIVERSITY,
... Respondent
2. THE CONTROLLER OF EXAMINATIONS,
For Petitioner :SRI.M.G.KARTHIKEYAN
For Respondent :SRI.S.P.ARAVINDAKSHANPILLAY,KER.KALAMAN
The Hon'ble MR. Justice V.GIRI
Dated :19/08/2009
O R D E R
V.GIRI, J
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W.P.(C).22966/2009
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Dated this the 19th day of August, 2009
JUDGMENT
Petitioner was a student of B.A. 'Chutty' at Kerala Kalamandalam. Apparently dissatisfied with the marks obtained in one paper, Paper-IV English (Part I), in the 4th semester supplementary examination, May 2009, he had applied for revaluation. He is aggrieved that the result of the revaluation has not been published so far.
2. I heard learned standing counsel for the University also.
3. Accordingly, writ petition is disposed of directing the respondents to publish the results of the revaluation sought for by the petitioner, as early as possible, at any rate, within a period of six weeks from the date of receipt of a copy of this judgment provided the application for revaluation is in order and otherwise correct.
V.GIRI, Judge mrcs