MELVIN VARGHESE KAVALAKKAT Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner has completed B.Tech degree course in Applied Electronics and Instrumentation from Rajagiri School of Engineering and Technology, Kakkanad, affiliated to the respondent University. In the first & second, third, fourth and fifth semester examinations, he failed in the subjects 'Engineering Mechanics and Basic Electrical, Electronic Circuits-I, Reliability and Humanities and Linear Integrated Circuits' and by submitting Exts.P1, P2, P5, P6 and P7 applications respectively 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 Exts.P1, P2, P5, P6 and P7 applications 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 applications have been received and are otherwise in order.