A K SUNITH KURIAN Vs. CONTROLLER OF EXAMINATION

JUDGEMENT

(1.) Petitioners submit that they appeared for B.Tech 7th and 8th semester examinations and failed in some papers. They submitted Exts.P1, P1(a), P2, P2(a) and P3 applications for revaluation and filed this writ petition seeking expeditious revaluation and declaration of results.

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

(3.) Having regard to the facts pointed out, it is directed that the University shall complete the revaluation sought for and declare the result of the petitioners, as expeditiously as possible, at any rate, within eight weeks from the date of production of a copy of this judgment, provided the applications have been received and are otherwise in order.