LAWS(KER)-2010-9-262

HARIPRIYA R Vs. MAHATMA GANDHI UNIVERSITY

Decided On September 24, 2010
HARIPRIYA R Appellant
V/S
MAHATMA GANDHI UNIVERSITY Respondents

JUDGEMENT

(1.) Petitioner submits that she appeared for M.Sc Bio Technology examination and failed in the paper 'Cell and Molecular Biology'. She submitted Ext.P1 application 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 petitioner as expeditiously as possible, at any rate, within eight weeks from the date of production of a copy of this judgment, provided the application has been received and is otherwise in order.