JEZIM B Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioners seek expeditious revaluation of their answer papers, for which they have submitted Exts.P2 to P2(k) applications.

(2.) The learned Standing Counsel appearing for the University submits that the University would require at least two more months' time to complete the revaluation process.

(3.) Having heard both sides, I dispose of this writ petition with the following directions: Revaluation of the answer papers of the petitioners shall be completed and results thereof published as expeditiously as possible, at any rate, within two months from the date of receipt of a certified copy of this judgment. The above is subject to the condition that the applications are in order in all respects.