LAWS(KER)-2010-9-313

MUHAMMED HANEEF K A Vs. MAHATMA GANDHI UNIVERSITY

Decided On September 27, 2010
MUHAMMED HANEEF K.A Appellant
V/S
MAHATMA GANDHI UNIVERSITY Respondents

JUDGEMENT

(1.) The petitioner has completed B.Tech degree course in Mechanical Engineering from S.C.M.S. School of Engineering, Karukutty, affiliated to the respondent University. In the 8th semester examination, he failed in the subjects 'Production Planning and Control' and 'Project Management (Electrical-II)', and by submitting Ext.P2 application sought its revaluation. Delay in completing the revaluation is what is complained of in the writ petition.

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

(3.) Having regard to the pendency of Ext.P2 application for revaluation, it is directed that the revaluation sought for by the petitioner shall be expedited and completed as expeditiously as possible, at any rate, within eight weeks of production of a copy of this judgment, provided the application has been received and is otherwise in order. The petitioner shall produce a copy of this judgment before the respondent University for compliance. This writ petition is disposed of as above.