ANU GEORGE Vs. KANNUR UNIVERSITY

JUDGEMENT

(1.) The Petitioner appeared for the final year M.B.B.S. Degree Part-I examinations held by the Kannur University in June 2010. The results were published on 26.11.2010. The Petitioner failed in the papers Opthalmology and Community Medicine. She has therefore applied for revaluation of the answer scripts of the said papers by submitting Ext.P1(A) application dated 9.12.2010. It is stated that the application was submitted in time and the requisite fee has been paid, that she had done well in the examination and that if her answer scripts are revalued she is sure to secure a pass in the examinations. The Petitioner also submits that if the revaluation of her answer scripts is W.P.C. 38690 OF 2010 delayed, her internship will also be delayed, thereby causing serious prejudice to her. On these grounds the Petitioner seeks expeditious revaluation of her answer scripts.

(2.) Sri. M. Sasindran, the learned Standing counsel for the Respondents submits on instructions that the Petitioner's application for revaluation has been received and it is pending and that the Respondents will take steps to revalue the answer scripts and to communicate the result to the Petitioner expeditiously and in any event within eight weeks from today. In the light of the said submission I dispose of the writ petition with a direction to the Respondents to take steps to have the Petitioner's answer scripts described in Ext.P1 (a) application revalued and to communicate the result to her within eight weeks from today.

(3.) The Petitioner shall, in order to enable the Respondents to act as directed above, produce a certified copy of this judgment before the 2nd Respondent.