DIVYA K R Vs. COCHIN UNIVERSITY OF SCIENCE

JUDGEMENT

(1.) THE petitioner completed B.tech Degree from the respondent university in March 2010. She passed all the semester examinations except 7th semester, where she failed in the subject "Language Processor Lab'. She appeared for the supplementary examination held on 7.7.2010. Results are still not declared. In the meantime, the petitioner has been short listed by the South Indian Bank and she has to appear for the interview, which will be held on 2.12.2010. THE petitioner has to produce the certificates at the time of interview. Complaining of delay committed by the university in publishing the result, this writ petition has been filed.

(2.) I heard the Standing counsel for the respondent, who submits that though the results of the supplementary examination have been received, since the Passing Board has not so far met, the university is not in a position to declare the results before 2.12.2010. It is also stated that the steps have already been taken by the university to publish the results before 15.12.2010.

(3.) THE petitioner shall produce a copy of this judgment before the Controller of examination of the university for compliance.