JOHNSON MANYANI Vs. CALICUT UNIVERSITY

JUDGEMENT

(1.) Petitioner, an Advocate of this Court has approached this Court seeking a direction to the respondents to complete the enquiry mentioned in Ext.P4 and to take disciplinary action against the erring examiners of the respondent University. The second prayer sought is to direct the respondents not to impose Rs.150/- as demanded in Ext.P3.

(2.) Petitioner's son was a law student in the Trichur Law College. He appeared for the 8th Semester Examination and failed in two subjects. According to the petitioner, thereupon he came to know that there was mass failure and hence filed Ext.P1 complaint before the University. Seeking action on Ext.P1, petitioner's son filed WP(C) No.28976/08 and that writ petition was disposed of by Ext.P2 judgment recording a statement of the University that despite the absence of an application, revaluation of the petitioner's son's answer papers was already undertaken. Further, this Court also permitted the petitioner to pursue Ext.P3 representation made by him.

(3.) On revaluation, there was difference in the marks awarded to the petitioner's son and Ext.P3 reflects the revaluation marks. Even thereafter also, according to the petitioner, no further action was taken by the University in this regard, and therefore, this writ petition is filed.