Kerala High Court
Jithin.S.H vs Mahatma Gandhi University on 27 February, 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
THURSDAY, THE 31ST DAY OF MAY 2012/10TH JYAISHTA 1934
WP(C).No. 12348 of 2012 (P)
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PETITIONER(S):
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1. JITHIN.S.H.,SANKARANKUZHI HOUSE, MUDIKKAL P.O.,
PERUMBAVOOR, PIN-682 547, (REG.NO.22340).
2. SANGEETH.M.V.,
MUTTANCHERIYIL HOUSE, SHANTHAMPARA P.O., IDUKKI,
PIN-685 619 (REG.NO.22359).
3. ASHLA.N.A.,
NEDUNGATTUKUDY HOUSE, OKKAL P.O., PERUMBAVOOR,
PIN-683 550 (REG.NO.22326).
4. ELSA JOSE,
THOTTAKKATH HOUSE, KOONNAMMAVU P.O.,
PIN-683 518 (REG.NO.22335).
5. PARVATHY.M.,
SASTHAMANDIRAM HOUSE, VALAYANCHIRANGARA P.O.,
PERUMBAVOOR (REG.NO.22353).
6. SANIYA PAULY,
VATHELIL HOUSE, KARAKKAMALA P.O., MANANTHAVADY
WAYANAD, PIN-670 645, (REG.NO.22360).
7. DIVYA.D.P.,
KARTHIKA HOUSE, PONMEBIPARAMBU P.O., VADAKARA,
CALICUT, PIN-673 542 (REG.NO.22333).
8. UNNIKRISHNAN.S.,
KUNNUKADU HOUSE, PERAMKUNNAM, PANAYANCHIRA,
PALAKKAD, PIN-678 702 (REG.NO.22375).
9. GINJU SAMLAL,
AMBADY HOUSE, AZAD ROAD, MANAKKAPARAMBIL LANE,
KALOOR, KOCHI, (REG.NO.22336).
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WPC.NO.12348/2012 P
10. SHEFEEQ SULTHAN,
CHIRAYILAN HOUSE, KANDANTHARA, ALLAPPRA P.O.
PERUMBAVOOR-683 553, (REG.NO.22364).
11. VIVEK.G.,
JEEVAN NITHI, INFRA HAMLIN DOCTOR'S LANE,
VIDYA NAGAR, KADAVANTHRA, KOCHI-20
(REG.NO.22376).
12. MALINI MOHAN,
QUARTERS NO.313-01, FACT, CD TOWNSHIP,
AMBALAMEDU P.O., ERNAKULAM, REG.NO.22345).
13. SAJINI.J.,
NAVAGEETHAM HOUSE, KADAVANTHRA, KOCHI-20
(REG.NO.22357).
14. CHITHRA.P.T.,
PARAYIL HOUSE, VARIKOLY P.O., ERNAKULAM,
PIN-682 308 (REG.NO.22330).
15. SUMESH.P.S.,
PUTHENKUDY HOUSE, PIRAROOR P.O., KALADY,
PIN-685 574 (REG.NO.22372).
BY ADV. SRI.JAISON JOSEPH
RESPONDENT(S):
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1. MAHATMA GANDHI UNIVERSITY,
KOTTAYAM, REP. BY ITS REGISTRAR,
MAHATMA GANDHI UNIVERSITY, KOTTAYAM - 686 562.
2. THE CONTROLLER OF EXAMINATIONS,
MAHATMA GANDHI UNIVERSITY, KOTTAYAM - 686 562.
R1 & R2 BY ADV. SRI. T.A. SHAJI, SC, M.G.UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 31-05-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WPC.NO.12348/2012 P
APPENDIX
PEITIONER'S EXHIBITS:
EXHIBIT P1- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101936 DATED
27.2.2012.
EXHIBIT P1(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF ONE SUBJECT SUBMITTED PETITIONER
NO.1.
EXHIBIT P2- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.247041
DATED 27.2.2012.
EXHIBIT P2(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF ONE SUBJECT SUBMITTED
PETITIONER NO.2.
EXHIBIT P3- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.247044 DATED
27.2.2012.
EXHIBIT P3(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF ONE SUBJECT SUBMITTED PETITIONER
NO.3.
EXHIBIT P4- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101935 DATED
27.2.2012.
EXHIBIT P4(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF ONE SUBJECT SUBMITTED PETITIONER
NO.4.
EXHIBIT P5- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101942 DATED
27.2.2012.
EXHIBIT P5(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF ONE SUBJECT SUBMITTED PETITIONER
NO.5.
EXHIBIT P6- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.247043 DATED
27.2.2012.
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WPC.NO.12348/2012 P
EXHIBIT P6(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF TWO SUBJECTS SUBMITTED
PETITIONER NO.1.
EXHIBIT P7- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.247042 DATED
27.2.2012.
EXHIBIT P7(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF TWO SUBJECTS SUBMITTED
PETITIONER NO.7.
EXHIBIT P8- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.247040 DATED
27.2.2012.
EXHIBIT P8(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF TWO SUBJECTS SUBMITTED
PETITIONER NO.8.
EXHIBIT P9- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101937 DATED
27.2.2012.
EXHIBIT P9(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR REVALUATION
OF THE ANSWER SHEET OF TWO SUBJECTS SUBMITTED
PETITIONER NO.9.
EXHIBIT P10- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101943 DATED
27.2.2012.
EXHIBIT P10(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR
REVALUATION OF THE ANSWER SHEET OF TWO SUBJECTS
SUBMITTED PETITIONER NO.10.
EXHIBIT P11- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101934 DATED
27.2.2012.
EXHIBIT P11(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR
REVALUATION OF THE ANSWER SHEET OF TWO SUBJECTS
SUBMITTED PETITIONER NO.11.
EXHIBIT P12- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101941 DATED
27.2.2012.
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WPC.NO.12348/2012 P
EXHIBIT P12(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR
REVALUATION OF THE ANSWER SHEET OF TWO SUBJECTS
SUBMITTED PETITIONER NO.12.
EXHIBIT P13- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101938
DATED 27.2.2012.
EXHIBIT P13(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR
REVALUATION OF THE ANSWER SHEET OF TWO SUBJECTS
SUBMITTED PETITIONER NO.13.
EXHIBIT P14- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101940
DATED 27.2.2012.
EXHIBIT P14(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR
REVALUATION OF THE ANSWER SHEET OF TWO SUBJECTS
SUBMITTED PETITIONER NO.14.
EXHIBIT P15- TRUE PHOTOCOPY OF THE PAY IN SLIP BEARING NO.101939
DATED 27.2.2012.
EXHIBIT P15(A)- TRUE PHOTOSTAT COPY OF THE APPLICATION FOR
REVALUATION OF THE ANSWER SHEET OF TWO SUBJECTS
SUBMITTED PETITIONER NO.15.
RESPONDENTS' EXHIBITS: N I L
/TRUE COPY/
P.S.TO JUDGE
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T.R.RAMACHANDRAN NAIR, J.
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W.P.(C).No. 12348 of 2012
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Dated this the 31st day of May, 2012
JUDGMENT
All the petitioners are seeking for a direction to the University to complete the revaluation of their answer papers and publish the results within a time frame. It is pointed out in the writ petition that the last date for submitting the application was on 19.3.2012 and they have submitted the applications well in time and that 45 days have expired on 4.5.2012. It is also submitted that in the light of the decision of this Court in Nithya v. Cochin University of Science and Technology (2012 (1) KLT 584), the revaluation results will have to be published within a period of 45 days from the last date fixed for applying for revaluation.
2. There will be a direction to the University to complete the process of revaluation and inform the results to the petitioners within a period of thirty days from the date of production of a copy of this judgment.
The writ petition is disposed of as above. No costs.
(T.R. Ramachandran Nair, Judge.) kav/