ARUN S Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The petitioner has completed B.Tech degree course in Information Technology from KMEA Engineering College, Edathala, affiliated to the respondent University. In the 4th semester supplementary examination, he failed in the subject 'Signals and Systems' and in the sixth semester supplementary examination he failed in the subject 'Digital Signal Processing' and by submitting Exts.P3 and P4 applications sought its revaluation. Delay in completing the revaluation is what is complained of in the writ petition.

(2.) I heard learned standing counsel appearing for the respondent University.

(3.) Having regard to the pendency of Exts.P3 and P4 applications for revaluation, it is directed that the revaluation sought for by the petitioner shall be expedited and completed as expeditiously as possible, at any rate, within eight weeks of production of a copy of this judgment, provided the applications have been received and are otherwise in order.